Important Judgments

Click here for Importmant Judgments of Hob'ble High Court of Punjab & Haryana, Chandigarh

Criminal Appeal No.2221 of 2014 (Arising out of Special Leave Petition (Crl.) NO.5623 of 2012) titled as "J.V.Baharuni & Anr Vs.State of Gujarat & Anr. of the Supreme Court of India"

Civil Appeal No.1794 of 2013, Arising out of Special Leave Petition(Civil) No.4782 of 2007) titled as K.Srinivas Rao Versus D.A. Deepa of the Supreme Court of India

Civil Appeal No.4646 of 2009, titled as Reshma Kumari and Ors. Versus Madan Mohan and Anr. with Civil Appeal No.4647 of 2009 of the Supreme Court of India

Civil Appeal No.7019 of 2005, titled as Bharat Aluminium Co. Versus Kaiser Aluminium Technical Service, Inc. with Civil Appeal No.6284 of 2004 titled as M/s White Industries Australia Ltd. Versus Coal India Ltd. with Civil Appeal No.3678 of 2007, titled as Bharat Aluminium Co. Ltd. Versus Kaiser Aluminium Technical Service, Inc. with Transferred case(Civil) No.35 of 2007, titled as Harkirat Singh Versus Rabobank International Holding B.V. with Special Leave Petition(Civil) Nos.3589-3590 of 2009, titled as Tamil Nadu Electricity Board Versus M/s. Videocon Power Limited & Anr. with Special Leave Petition(Civil) Nos. 31526-31528 of 2009 titled as Tamil Nadu Electricity Board Versus M/s Videocon Power Ltd. & Anr. with Special Leave Petition(Civil)No.27824 of 2011, titled Bharati Shipyard Ltd. Versus Ferrostaal AG & Anr. with Special Leave Petition(Civil) No.27841 of 2011 titled Bharati Shipyard Ltd. Versus Ferrosttal AG & Anr. of Supreme Court of India

Civil Appeal No.8513 of 2012 (Arising out of Special Leave Petition(Civil)No.31592 of 2008, titled as The Deputy Inspector General of Police and Anr. Versus S.Samuthiram of the Supreme Court of India

Civil Appeal No.9813 of 2011, titled as Sahara India Real Estate Corporation Limited & Ors. Versus Securities and Exchange Board of India & Anr. with Civil Appeal No.9833 of 2011 of the Supreme Court of India

Civil Revision No.2261 of 2011, titled as Rajender Kumar Versus Suresh Chand and Anr.of the Punjab and Haryana High Court, Chandigarh

Civil Revision No.5639 of 2012, titled as Santosh kumar Berry Versus Nirmala Devi and Anr. of the Punjab and Haryana High Court, Chandigarh

Criminal Appeal No.1156 of 2010, titled as Dilip Versus State of Madhya Pradesh of the Supreme Court of India

Criminal Appeal No.1277 of 2014(Arising out of Special Leave Petition(Crl) No.9127 of 2013), titled as Arnesh Kumar Versus State of Bihar & Anr.

Criminal Appeal No.1640 of 2010, titled as Thana Singh Versus Central Bureau of Narcotics of the Supreme Court of India

Criminal Appeal No.259 of 2009, titled as Joshinder Yadav Versus State of Bihar of the Supreme Court of India

Criminal Appeal No.689 of 2013(Arising out of Special Leave Petition(Crl.)No.6287 of 2011, titled as Ankush Shivaji Gaikwad Versus State of Maharashtra of the Supreme Court of India

Criminal Appeal No.778-DB of 2007, titled as Sanjay Versus State of Haryana of the Punjab and Harayana High Court, Chandigarh

Criminal Appeal No.866 of 2008, titled as Baby Devassy Chully @ Bobby Versus Union Of India, of the Supreme Court of India

Criminal Appeal No.786 of 2010, titled as Union of India through C.B.I. Versus Nirala Yadav @ Raja Ram Yadav @ Deepak Yadav of the Supreme Court of India

Criminal Appeal No.2287 of 2009, titled as Dashrath Rupsingh Rathod Versus State of Maharashtra & Anr. with Criminal Appeal No.1593 of 2014(Arising out of Special Leave Petition(Crl)No.2077 of 2009); Criminal Appeal No.1594 of 2014(Arising out of Special Leave Petition(Crl.)No.2112 of 2009); Criminal Appeal No.1595 of 2014(Arising out of Special Leave Petition(Crl)No.2117 of 2009); Criminal Appeal Nos.1596-1600 of 2014(Arising out of Special Leave Petition(Crl)Nos.1308-1312 of 2009);Criminal Appeal No.1601 of 2014(Arising out of Special Leave Petition(Crl)No.3762 of 2012);Criminal Appeal No.1602 of 2014(Arising out of Special Leave Petition(Crl)No.3943 of 2012);Criminal Appeal No.1603 of 2014(Arising out of Special Leave Petition(Crl)No.3944 of 2012) and Criminal Appeal No.1604 of 2014(Arising out of Special Leave Petition(Crl)No.59 of 2013) of the Supreme Court of India;

Criminal Appeal Nos.1899-1900 of 2011, titled as Mohammed Ajmal Mohammad Amir Kasab @ Abu Mujahid Versus State of Maharashtra with Criminal Appeal No.1961 of 2011, titled as State of Maharashtra Versus Fahim Harshad Mohammad Yusuf Ansari & Ors and Transfer Petition(Criminal) No.30 of 2012, titled as Radhakant Yadav Versus Union of India & Ors. of the Supreme Court of India

CRM No.18934 of 2013 in MRC No.8 of 2007, titled as State of Punjab Versus Mohinder Singh of the Punjab and Haryana High Court, Chandigarh

Criminal Misc.-M No.2078 of 2013(O&M), titled as Sandeep Kaur Versus State of Punjab and Ors of the Punjab and Haryana High Court, Chandigarh

Criminal Misc No.M-26380 of 2014, titlef as Gurwinder Singh Versus State of Punjab of the Punjab and Haryana High Court, Chandigarh

Criminal Revision No.2944 of 2014, titled as Puran Singh(ASI) Versus Surjit Singh and Others of the Punjab and Haryana High Court, Chandigarh

FAO No.3767 of 2011, titled as Saroj Versus Rajender Kumar of the Punjab and Haryana High Court, Chandigarh

FAO No.4645 of 2010(O&M), titled as Suman & Others Versus Joga Singh & Others; FAO No.3277 of 2011(O&M),titled as Sewa Singh Versus Suman of the Punjab and Haryana High Court, Chandigarh

(2010)8 Supreme Court Cases 24, titled as Afcons Infrastructure Limited and Another Versus cherian Varkey Construction Company Private Limited and Others of the Supreme Court of India

Writ Petition(Civil)No.349 of 2006, titled as Voluntary Health Association of Punjab Versus Union of India and Others of the Supreme Court of India