High Courts17 Dec 2010
Satwantbir Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0495
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 9 of 243
High Courts17 Dec 2010Allowed
Kunwerjeet Singh Grewal and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0489
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts17 Dec 2010Allowed
Smt. Sudha Rani Goyal Vs Krishna Steels, and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 557 : (2011) 6 RCR(Civil) 7 : (2011) 2 TAC 920
High Courts17 Dec 2010
Chatter Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0404
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 365
High Courts17 Dec 2010Allowed
Anju Rani and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0402
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 452
High Courts17 Dec 2010
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 6 SLR 761
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 50
High Courts17 Dec 2010Allowed
Bihari Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 532
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(2), 5(2), 7
High Courts17 Dec 2010Allowed
Devender Pal Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0336
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 354, 406, 498A
High Courts17 Dec 2010Allowed
Swaranjit Kaur Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0335
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 420, 498A
High Courts17 Dec 2010
Nachhattar Singh Vs Surinder Pal Singh and Another
Punjab And Haryana At Chandigarh · (2011) 4 RCR(Civil) 464
Contempt of Courts Act, 1971 — Section 2East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts17 Dec 2010
Balbir Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 2 Crimes 838 : (2011) 2 RCR(Criminal) 528
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(1), 4, 6
High Courts17 Dec 2010
Gurwinder Singh alias Gurinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 483Penal Code, 1860 (IPC) — Section 120B, 420, 423, 465, 467
High Courts17 Dec 2010Allowed
Punjab Mandi Board and Others Vs Bharpur Singh and Others
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 953
Punjab Agricultural Produce Markets Act, 1961 — Section 43
High Courts17 Dec 2010Allowed
Daljeet Singh Vs State of U.T. and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Motor Vehicles Act, 1988 — Section 181, 3Penal Code, 1860 (IPC) — Section 279, 325, 337, 338
High Courts17 Dec 2010Allowed
Bhaskar Sharma and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 365, 392
High Courts17 Dec 2010Allowed
Gurmej Singh Vs Vijay Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 567 : (2011) 2 TAC 612
High Courts17 Dec 2010
Shamshad @ Sadardin and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 826
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34
High Courts17 Dec 2010
Sanjay Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 731
Constitution of India, 1950 — Article 226Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(1), 3(2), 4, 6Penal Code, 1860 (IPC) — Section 148, 149, 302, 323
High Courts17 Dec 2010Dismissed
Mukesh @ Mota Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0145
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 — Rule 4(1)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts17 Dec 2010
Abdul Shakoor and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 414
Penal Code, 1860 (IPC) — Section 323, 324, 34