CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2010

4,628 judgments · page 64 of 232

High Courts02 Nov 2010Dismissed

Kulbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0572

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 342, 363, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Read judgment
High Courts02 Nov 2010

Kuldeep Kaur Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0544

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 5(1), 5(2)Punjab Regulation of Colonies Act, 1975 — Section 11, 3, 8
Read judgment
High Courts02 Nov 2010

Sewa Dass Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 100(1)

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 307, 323, 326, 34
Read judgment
High Courts02 Nov 2010Dismissed

Gurdas Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0434

Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15Penal Code, 1860 (IPC) — Section 438
Read judgment
High Courts02 Nov 2010

Rajesh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0317

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
Read judgment
High Courts02 Nov 2010

Balvir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0189

Criminal Procedure Code, 1973 (CrPC) — Section 320, 438(2)Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
Read judgment
High Courts02 Nov 2010

Harish Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326
Read judgment
High Courts02 Nov 2010Dismissed

Tarlochan Singh Vs Wassan Singh and Another

Punjab And Haryana At Chandigarh · (2012) CriLJ 176 : (2012) 3 RCR(Civil) 582 : (2012) 3 RCR(Criminal) 377

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 406, 420
Read judgment