High Courts15 Mar 2011Dismissed
Nishan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0758
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 133 of 196
High Courts15 Mar 2011Allowed
Gurmej Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 258
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 209Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts15 Mar 2011
Bant Lal Gargand and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0747
High Courts15 Mar 2011Dismissed
Harwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0746
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Mar 2011
Hemant Goswami Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0742
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(3), 2(4), 20, 59Penal Code, 1860 (IPC) — Section 166, 221
High Courts15 Mar 2011Dismissed
Yuvraj Singh Vs Harjit Singh
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0741
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts15 Mar 2011Allowed
Jagdish and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0727
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 438, 482Penal Code, 1860 (IPC) — Section 323, 34, 498A, 506
High Courts15 Mar 2011
Gurbachan Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0716
Criminal Procedure Code, 1973 (CrPC) — Section 302(9), 320, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts15 Mar 2011Dismissed
Megh Raj Vs Laxmi Dutt and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0715
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts15 Mar 2011
Tarsem Singh and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0714
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420, 467Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts15 Mar 2011
Swaran Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0713
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 406Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts15 Mar 2011Dismissed
Gurmel Singh Vs Harnek Singh and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0712
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts15 Mar 2011
Jawahar Lal Mehra Vs Sh. Kamal Kumar Chopra and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0695
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1Constitution of India, 1950 — Article 227
High Courts15 Mar 2011
Nand Lal and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0685
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 148, 149, 308, 323, 341
High Courts15 Mar 2011Dismissed
Pritam Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0653
Criminal Procedure Code, 1973 (CrPC) — Section 313Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 182, 323, 324, 326, 34
High Courts15 Mar 2011Dismissed
Onkar Singh Vs Gurcharan Singh and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0652
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts15 Mar 2011Dismissed
Shri Rahul Sethi Vs Smt. Varsha Sethi and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0649
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2), 482Hindu Marriage Act, 1955 — Section 24
High Courts15 Mar 2011
Paramjit Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0648
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts15 Mar 2011Allowed
State of Haryana and Others Vs Raghbir Singh
Punjab And Haryana At Chandigarh · (2011) 131 FLR 499 : (2012) 1 LLJ 647 : (2011) 163 PLR 737
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 10, 25F, 25H, 25L, 25NMines Act, 1952 — Section 2(1)
High Courts15 Mar 2011
Nishu and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0576
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3