High Courts26 Apr 2011Allowed
Amarjit Singh @ Amba Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0347
Penal Code, 1860 (IPC) — Section 302, 306, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 95 of 196
High Courts26 Apr 2011Allowed
Gaurav Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0346
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts26 Apr 2011
Surinder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0345
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 506
High Courts26 Apr 2011Dismissed
Parminder Kumar @ Pindi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0344
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326
High Courts26 Apr 2011
Geeta Gupta Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0343
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts26 Apr 2011Dismissed
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0340
Penal Code, 1860 (IPC) — Section 279, 304A, 427
High Courts26 Apr 2011Allowed
Ram Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0309
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts26 Apr 2011Dismissed
Gurjit Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0308
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts26 Apr 2011Allowed
Ram Chander Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0307
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 452
High Courts26 Apr 2011Dismissed
Baljeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0276
Penal Code, 1860 (IPC) — Section 406
High Courts26 Apr 2011
Gurpreet Kaur and Another Vs State of U.T. Chandigarh and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0261
High Courts26 Apr 2011Dismissed
Baljeet Singh alias Sahib Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0173
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37(1)
High Courts26 Apr 2011
Smt. Bachan Kaur and Others Vs Kabal Singh and Another
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 886
Delhi Rent Control Act, 1958 — Section 14(1), 14(6), 14B, 14C, 14DEast Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 13B, 2
High Courts26 Apr 2011
Sarabjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0123
Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts26 Apr 2011
Jasbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0122
Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts26 Apr 2011Allowed
Commissioner of Income Tax, Panchkula Vs Haryana State Co-op. Supply and Marketing Federation Ltd
Punjab And Haryana At Chandigarh · (2011) 201 TAXMAN 169
Income Tax Act, 1961 — Section 260A, 263, 80P(2)
High Courts26 Apr 2011Dismissed
Kewal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0064
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 61
High Courts26 Apr 2011Allowed
Ram Asra and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0063
Penal Code, 1860 (IPC) — Section 149, 307, 323, 326
High Courts26 Apr 2011
Court on its own Motion Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 404
High Courts26 Apr 2011Dismissed
Surinder Singh Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (2011) 163 PLR 247
Constitution of India, 1950 — Article 226, 227, 311, 311(2)Penal Code, 1860 (IPC) — Section 148, 149, 161, 307, 332Prevention of Corruption Act, 1988 — Section 5(2)