CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 87 of 197

High Courts29 Jun 2015Allowed

Krishan Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 06 P&H CK 0051

Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Evidence Act, 1872 - Section 3, 30Penal Code, 1860 (IPC) - Section 302, 324
Read judgment
High Courts29 Jun 2015Dismissed

Dalbir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 06 P&H CK 0038

Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 313Evidence Act, 1872 - Section 35Penal Code, 1860 (IPC) - Section 342, 376, 376(2)(d), 376D, 506
Read judgment
High Courts29 Jun 2015Dismissed

Mahavir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 06 P&H CK 0033

Criminal Procedure Code, 1973 (CrPC) - Section 438, 482Penal Code, 1860 (IPC) - Section 120-B, 377, 506
Read judgment
High Courts29 Jun 2015Allowed

Balkaran Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 06 P&H CK 0029

Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22, 36-A(4)
Read judgment
High Courts29 Jun 2015Dismissed

Nidhi Soni Vs Vinod Kumar and Others

Punjab And Haryana At Chandigarh · (2015) 06 P&H CK 0012

Criminal Procedure Code, 1973 (CrPC) - Section 313, 378(4), 417Negotiable Instruments Act, 1881 (NI) - Section 138
Read judgment
High Courts15 Jun 2015Dismissed

Jaspreet Singh Cheema and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 4 SCT 630

Constitution of India, 1950 - Article 14, 16Dentists Act, 1948 - Section 16A, 20Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006 - Section 2, 2(e)
Read judgment