High Courts25 Mar 2015Dismissed

Bashir Ahmad Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0330

Criminal Procedure Code, 1973 (CrPC) - Section 100, 173, 207, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 41, 42, 43, 50
High Courts25 Mar 2015Dismissed

Birma Devi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0315

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 304-B, 498-A
High Courts25 Mar 2015Dismissed

Parshu Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0287

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 35Penal Code, 1860 (IPC) - Section 376, 376 (2)(g), 376(2)(g)
High Courts25 Mar 2015Allowed

Malkiat Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0284

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 307, 34
High Courts25 Mar 2015Allowed

Ajit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0283

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 15(c), 42, 42(1), 42(2)
High Courts25 Mar 2015

Banwari and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0193

Criminal Procedure Code, 1973 (CrPC) - Section 438, 438 (2), 482Penal Code, 1860 (IPC) - Section 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18, 3, 3(1) (x)
High Courts25 Mar 2015Allowed

Veena Tuli Vs Ram Snehi

Punjab And Haryana At Chandigarh · AIR 2015 P&H 124

Registration Act, 1908 - Section 17(1A), 49Transfer of Property Act, 1882 - Section 53-A
High Courts25 Mar 2015Dismissed

Lala Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0069

Criminal Procedure Code, 1973 (CrPC) - Section 313, 427Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 50, 54
High Courts24 Mar 2015

Milan Priya Dua Vs Chandana Dua

Punjab And Haryana At Chandigarh · (2015) 178 PLR 640

Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 13, 9Penal Code, 1860 (IPC) - Section 406, 498A, 498-A