High Courts29 Sept 2025Disposed Of
Rajinder Tuteja Vs Sharma Construction
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0850
Negotiable Instruments Act, 1881 - Section 138, 142Code of Criminal Procedure, 1973 - Section 2(w), 372, 378(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2025
806 judgments · page 22 of 41
High Courts29 Sept 2025Disposed Of
Jasbir Malik Vs Chander Shekhar Khare and another
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0848
High Courts29 Sept 2025Disposed Of
Kesar Singh Vs Manjinder Singh
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0846
Constitution Of India, 1950 - Article 14, 21Negotiable Instruments Act, 1881 - Section 138Code of Criminal Procedure, 1973 - Section 2, 200, 372, 378(4)
High Courts29 Sept 20252018 (1) RCR (Civil) 497"
Hardwari (Since Deceased) Thr. His Lrs And Others Vs Haryana State Industrial And Infrastructure Development Corp. Ltd. And Another
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0863
Land Acquisition Act, 1894-Section 4, 6, 18, 28A
High Courts29 Sept 2025Dismissed
Piran Ditta And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0862
Constitution Of India, 1950-Article 226, 227Punjab Police Rules, 1934-Rule 13.21
High Courts29 Sept 2025Disposed Of
Gurdip Kaur Vs Union Of India And Ors
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0861
Land Acquisition Act, 1894-Section 23(1a), 23(2), 28, 34National Highways Act, 1956-Section 3G(5)
High Courts29 Sept 2025Allowed
Virender Singh And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0860
High Courts29 Sept 2025Disposed Of
M/S Ritika Farms And Another Vs Debts Recovery Tribunal Ii Chandigarh And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0859
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 18
High Courts26 Sept 2025Allowed
Balwinder Singh Vs Anil Kumar And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0845
Constitution Of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 8 Rule 1
High Courts26 Sept 2025Disposed Of
Partap Singh Commission Agent Vs Icici Bank And Another
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0844
Constitution Of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 17
High Courts26 Sept 2025Disposed Of
Amandeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0843
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 64, 351(2)Protection of Children from Sexual Offence Act, 2012 - Section 6
High Courts26 Sept 2025Allowed
Arshdeep Singh @ Bittu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0842
Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21, 25, 29, 37
High Courts26 Sept 2025Disposed Of
M/S Tonnjes Eastern Security Technologies Pvt. Ltd. Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0892
High Courts26 Sept 2025Disposed Of
M/S Partap Singh Commission Agent Vs ICICI Bank And Another
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0891
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(4), 17
High Courts26 Sept 2025Dismissed
Baba Gurpinder Singh Vs Financial Commissioner Appeals Punjab And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0890
Code Of Civil Procedure, 1908- Order 23 Rule 1Punjab Land Revenue Act, 1887 -Section 15, 16
High Courts26 Sept 2025Disposed Of
Perduman Kumar Siwach Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0889
High Courts26 Sept 2025Disposed Of
M/S Future Solar And Another Vs Union Of India And Anr
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0888
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(2), 13(4), 14
High Courts26 Sept 2025Dismissed
Gurlal Singh And Others Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0887
National Highways Act, 1956-Section 3A, 3C, 3D, 3G, 3H(3), 3H(4)Land Acquisition Act, 1894-Section 4, 5A, 6, 11, 16
High Courts26 Sept 2025Dismissed
Sarjit Singh Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0886
Constitution Of India, 1950-Article 226, 227Haryana Civil Services Rule, 2016-Rule 10, 146, 149Punjab Police Rules, 1934-Rule 9.18, 14.11, 14.11(2), 16, 16.28
High Courts26 Sept 2025Disposed Of
M Lokesh Babu Vs Indian Institute Of Management, Rohtak, Through Its Director And Ors.
Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0885