High Courts03 May 2011Allowed
Ram Karan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 2 ILR (P&H) 824
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 27A, 29
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 89 of 196
High Courts02 May 2011Allowed
Pirthi Vs Surta Ram
Punjab And Haryana At Chandigarh · (2011) 3 CivCC 840 : (2011) 163 PLR 160
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts02 May 2011Allowed
Manjit Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0249
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 May 2011
Rakesh Chopra and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0248
Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 506
High Courts02 May 2011
Charanjeet Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0247
Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420, 467
High Courts02 May 2011Allowed
Pawan Kumar Bansal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0246
Penal Code, 1860 (IPC) — Section 120B, 199, 200, 406, 420
High Courts02 May 2011
Sukhvir Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 May 2011
Ganga Bishan (deceased) through his L.Rs. Vs Financial Commissioner (Appeals) and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0244
Administration of Evacuee Property Act, 1950 — Section 27Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts02 May 2011Allowed
Surjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0238
Northern India Canal and Drainage Act, 1873 — Section 30FF
High Courts02 May 2011Allowed
Bhupinder Kumar Vs Ishwar Devi
Punjab And Haryana At Chandigarh · (2011) 163 PLR 137
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3Constitution of India, 1950 — Article 227
High Courts02 May 2011Dismissed
Pardeep Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0230
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 148, 149, 307, 323
High Courts02 May 2011
Sabra and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0228
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 May 2011
Harmohinder Kaur and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 May 2011
Mandeep Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0199
Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 406, 498A
High Courts02 May 2011
Kartar Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0190
Constitution of India, 1950 — Article 243K
High Courts02 May 2011
Jafar Iqbal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0177
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 61
High Courts02 May 2011Allowed
Younis Teji @ Yonus @ Daman Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0176
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts02 May 2011
Vinod kumar Vs Rakesh Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0175
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts02 May 2011
Gugnesh Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0173
Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 172Penal Code, 1860 (IPC) — Section 420
High Courts02 May 2011Dismissed
Gagandeep Singh @ Rana Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0144
Penal Code, 1860 (IPC) — Section 376, 420, 90