BHAJAN LAL v. STATE OF HARYANA, Punjab & Haryana High Court, Judgment, Law, casemine.com

ONOFF
Text Highlighter
Bookmark
PDF
Share
Report a problem

CITATION CODES

Neutral Citations

2024 PHHC 076667

Equivalent Citations

citation codes

CASE NO.

CRA-D-336-DB-2012

ATTORNEY(S)

JUDGES

MR. JUSTICE N.S. SHEKHAWAT

ACTS

No Acts

Are you a practicing lawyer?

Enhance your digital presence and reach by creating a Casemine profile.

Upload pleading to use the new AI search

Click here to upload

Punjab & Haryana High Court

BHAJAN LAL v. STATE OF HARYANA

(May 30, 2024) Copy Cite

2024 PHHC 076667

Case Information

CITATION CODES

citation codes

CASE NO.

CRA-D-336-DB-2012

ATTORNEY(S)

JUDGES

MR. JUSTICE N.S. SHEKHAWAT

ACTS

No Acts

See more information ...

Smart Summary (Beta)

Factual and Procedural Background

This opinion addresses an application related to CRA-D-336-DB of 2012 before the High Court of Punjab and Haryana at Chandigarh. The case involves Bhajan Lal as the appellant and the State of Haryana as the respondent. The document is primarily an order referencing another case, CRA D-107-DB of 2012 titled "Sushil Kumar Vs. State of Haryana," indicating procedural linkage or reliance on prior orders.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court's decision is based on reference to orders passed in CRA D-107-DB of 2012 ("Sushil Kumar Vs. State of Haryana"). No further reasoning or analysis is provided in the text. The opinion appears to be a brief procedural order without an extensive legal discussion.

Holding and Implications

DISPOSED OF

The order concludes the matter before the court in this case, with no additional commentary on broader legal implications or precedent. The direct effect is the disposal of the appeal CRA-D-336-DB of 2012 between Bhajan Lal and the State of Haryana.

Show full summary ...

JUDGMENT Un Reportable
ORIGINAL PDF

To access the original judgment, please Sign In or Subscribe.

BHAJAN LAL v. STATE OF HARYANA

CRA-D-336-DB of 2012

309/2

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CRA-D-336-DB of 2012

Date of Decision: 30.05.2024

Bhajan Lal …Appellant

Vs.

State of Haryana …Respondent

CORAM: HON’BLE MR. JUSTICE GURVINDER SINGH GILL

HON’BLE MR. JUSTICE N.S.SHEKHAWAT

Present: Ms. Sonia G. Singh (Legal Aid Counsel) and

Mr. Balram Singh, Amicus-Curaie for the appellant.

Mr. Munish Sharma, DAG, Haryana.

***

N.S.SHEKHAWAT, J.

For orders, see CRA D-107-DB of 2012 titled as “Sushil

Kumar Vs. State of Haryana”.

(GURVINDER SINGH GILL)

JUDGE

(N.S.SHEKHAWAT) 30.05.2024 JUDGE amit rana

Neutral Citation No:=2024:PHHC:076667-DB

1 of 1 ::: Downloaded on - 04-06-2024 06:51:31 :::

This is a paid feature.
Please subscribe to download the judgment.

Legend

Size = Directly proportional to the number of citations

Color = Jurisdiction U.S. Supreme Court State Supreme Court Court of Appeals District Courts

Line Incoming = Cited by Outgoing = Cites

Use AI to get other relevant cases.

Try AI Pro free for 7 days Upgrade to AI Pro

Comments

Copy Textarea