High Courts27 Nov 2024Disposed Of
Sarwan Singh Vs Kuljinder Kaur And Others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1317
Code Of Civil Procedure, 1908 - Order 7 Rule 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2024
574 judgments · page 2 of 29
High Courts26 Nov 2024Disposed Of
Sapna and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1316
Constitution Of India, 1950 - Article 226
High Courts20 Nov 2024Dismissed
Narinder Kumar Kansal Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1315
Constitution Of India, 1950 - Article 227
High Courts18 Nov 2024Dismissed
Ajay Vs State of Haryana
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1314
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 108Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 482
High Courts18 Nov 2024Disposed Of
Rinki and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1313
Constitution Of India, 1950 - Article 226
High Courts14 Nov 2024Allowed
Ishwar Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1312
Indian Penal Code, 1860 - Section 182Code of Criminal Procedure, 1973 - Section 482
High Courts14 Nov 2024Disposed Of
Rajesh Sood Vs Savita Sood and another
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1311
Constitution Of India, 1950 - Article 142Code of Criminal Procedure, 1973 - Section 125
High Courts13 Nov 2024Disposed Of
Gurpartap Singh Vs Ranjeet Singh and others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1310
Code Of Civil Procedure, 1908 - Section 41 Rule 27
High Courts12 Nov 2024Allowed
Sapana Devi and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1309
High Courts11 Nov 2024Disposed Of
Kulbhushan Joshi Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1308
Arbitration and Conciliation Act, 1996 - Section 11(6), 12, 21, 29(A)
High Courts08 Nov 2024Disposed Of
Rashem Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1305
Army Rule, 1954 - Rule 13(3)
High Courts08 Nov 2024Disposed Of
Natasha Saini and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1304
Constitution Of India, 1950 - Article 226, 227
High Courts07 Nov 2024Disposed Of
Suresh Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1306
Constitution Of India, 1950 - Article 226, 227
High Courts06 Nov 2024Disposed Of
Amarjit Singh Bajwa Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2024) 11 P&H CK 1307
Punjab General Sales Tax Act, 1948 - Section 10(C), 12(3), 12
High Courts31 Oct 2024Disposed Of
Mehak And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1214
Constitution Of India, 1950 - Article 226
High Courts29 Oct 2024Allowed
Rajender Singh and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1216
Code of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 34, 323, 325
High Courts28 Oct 2024Dismissed
Harish @ Harash @ Jaggan Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1215
Constitution Of India, 1950 - Article 21Indian Penal Code, 1860 - Section 376(A)(B)Protection of Children from Sexual Offences Act, 2012 - Section 6
High Courts25 Oct 2024Allowed
Sarwar and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1213
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 308, 323, 506Code of Criminal Procedure, 1973 - Section 482
High Courts24 Oct 2024Disposed Of
Tirath Singh Vs Appellate Authority and another
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1212
Constitution Of India, 1950 - Article 226, 227
High Courts23 Oct 2024Allowed
Ceat Ltd Vs Dahiya Traders & Anr
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1211
Code of Criminal Procedure, 1973 - Section 378(4)Negotiable Instruments Act, 1881 - Section 138, 142Indian Penal Code, 1860 - Section 406, 420