CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 142 of 196

High Courts08 Mar 2011Dismissed

U.T. Chandigarh Vs Manmohan Singh Walia

Punjab And Haryana At Chandigarh · (2011) 4 RCR(Criminal) 617

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378(4)Limitation Act, 1963 — Section 5Prevention of Corruption Act, 1988 — Section 13(1)(E)
Read judgment
High Courts07 Mar 2011

Jarnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 865

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 307, 34
Read judgment
High Courts07 Mar 2011Allowed

Karnail Chand Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 163 PLR 174 : (2011) 4 RCR(Criminal) 527

Border Security Force (Amendment) Rules, 1969 — Rule 101(4), 123, 93(2)Border Security Force Act, 1968 — Section 123Constitution of India, 1950 — Article 14, 21, 22(1), 33, 39A
Read judgment
High Courts07 Mar 2011

Akhtar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0687

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 148, 149, 307, 323
Read judgment