High Courts02 Aug 2010
Mohinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 1 SLR 97
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 134 of 243
High Courts02 Aug 2010
Mrs. Ajit Randhawa Vs Mrs. Raj Mohinder Kaur
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0363
High Courts02 Aug 2010
Gurpal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 161Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 408, 420, 467, 468
High Courts02 Aug 2010Dismissed
Harblas Balu Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0340
High Courts02 Aug 2010Dismissed
Jagrup Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0332
Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 2010Dismissed
Surjit Singh Vs Jagroop alias Jaggu and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0331
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Constitution of India, 1950 — Article 227
High Courts02 Aug 2010Dismissed
Sarabjit Singh and Gurvinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 419, 420, 465, 467
High Courts02 Aug 2010Dismissed
Satbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0324
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts02 Aug 2010
Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0323
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 354, 376, 506, 511
High Courts02 Aug 2010Allowed
Ranbir Singh and Others Vs Parveen Kumar
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 678
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 197(1), 197(2), 397Penal Code, 1860 (IPC) — Section 120B, 148, 149, 166, 167
High Courts02 Aug 2010Allowed
Karamjit Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0310
Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 2010
Meenakshi Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0299
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Aug 2010
Santokh Kumar Vs Mohan Singh and Another
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0298
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts02 Aug 2010
Dr. M.L. Bansal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0285
Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7
High Courts02 Aug 2010
Amarjeet Singh @ Amarjit Singh Vs State of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2010) 3 Law Herald 2321 : (2011) 5 RCR(Criminal) 720
Motor Vehicles Act, 1988 — Section 147(1)Penal Code, 1860 (IPC) — Section 498A
High Courts02 Aug 2010
Narinder Singh Vs State of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2010) 3 Law Herald 2450 : (2011) 5 RCR(Criminal) 563
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts02 Aug 2010Allowed
Labh Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0244
Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 2010Allowed
Jaswant Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0243
Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 2010
Deepak Kumar and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 580
Penal Code, 1860 (IPC) — Section 120B, 304B, 307, 498A
High Courts02 Aug 2010
Ajmer Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13A