High Courts15 Dec 2023Disposed Of
Gurmukh Singh Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0042
Constitution Of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2023
1,090 judgments · page 2 of 55
High Courts15 Dec 2023Disposed Of
Rajesh Kumar And Others Vs Bhakra Beas Management Board
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0041
Constitution Of India, 1950 — Article 226, 227
High Courts15 Dec 2023Disposed Of
Satender Kumar Vs Union Bank Of India And Ors
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0040
Constitution Of India, 1950 — Article 226, 227
High Courts14 Dec 2023Disposed Of
Jaspreet Kaur Vs Union Of India And Another
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0049
Constitution Of India, 1950 — Article 226, 227
High Courts14 Dec 2023
Sanjeev Kumar Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0048
Constitution Of India, 1950 — Article 226, 227
High Courts14 Dec 2023Dismissed
Pawan Kumar Vs Union Of India And Another
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0047
Constitution Of India, 1950 — Article 226, 227
High Courts14 Dec 2023Dismissed
Sukhwinder Kaur And Anr Vs Sant Longowal Institute Of Engineering And Technology And Anr
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0046
Constitution Of India, 1950 — Article 14, 226
High Courts14 Dec 2023Disposed Of
Babli Devi & Anr Vs Union Of India & Ors
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0045
Constitution Of India, 1950 — Article 226, 227
High Courts13 Dec 2023Allowed
Sreenivasa Rao Sanapala Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0052
Constitution Of India, 1950 — Article 14, 21, 226, 227Central Civil Services (Pension) Rules, 1972 — Rule 38, 38(2), 49, 49(2)Rights Of Persons With Disabilities Act, 2016 — Section 20
High Courts13 Dec 2023Allowed
Bhim Sain Vashisht Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0051
Constitution Of India, 1950 — Article 226, 227
High Courts13 Dec 2023Disposed Of
Parmoj Singh Vs Union Of India And Another
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0050
Constitution Of India, 1950 — Article 226, 227
High Courts12 Dec 2023Disposed Of
Asha Rani And Anr Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0062
High Courts12 Dec 2023Allowed
Ramandeep Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0061
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302, 307, 317, 325, 376
High Courts12 Dec 2023Allowed
Raman Kumar @ Rinku Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0060
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 37
High Courts12 Dec 2023Allowed
Lalit Grover Vs Union Of India
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0059
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29, 37, 60
High Courts12 Dec 2023Allowed
Mangjeet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0058
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts12 Dec 2023Disposed Of
Suman Kumari Vs National Institute Of Food Technology Entrepreneurship And Management And Anr
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0038
High Courts11 Dec 2023Dismissed
Jaswant Singh Vs Hindustan Petroleum Corporation Ltd And Ors
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0037
Constitution Of India, 1950 — Article 226, 227Punjab Land Preservation Act, 1900 — Section 4, 5
High Courts11 Dec 2023Disposed Of
Amritpal Singh And Others Vs Bhakra Beas Management Board
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0036
Constitution Of India, 1950 — Article 226, 227
High Courts11 Dec 2023Allowed
Sakshi Babbar Vs Reserve Bank Of India And Anr
Punjab And Haryana At Chandigarh · (2023) 12 P&H CK 0035
Constitution Of India, 1950 — Article 215, 226, 227