CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 26 of 59

High Courts28 Mar 2017Disposed Off

Thakur Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 1075

Criminal Procedure Code, 1973 (CrPC) - Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15
Read judgment
High Courts28 Mar 2017Dismissed

Raj Singh Vs Amita

Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 1077 : (2017) 3 RCRCriminal 285

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 127
Read judgment
High Courts27 Mar 2017Dismissed

Sunita Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 03 P&H CK 0168

Code of Criminal Procedure, 1973, Section 173, Section 438 - Report of police officer on completion of Investigation - Direction for grant of bail to person apprehending arrest
Read judgment
High Courts27 Mar 2017Disposed Off

Usha Devi Vs Joginder Singh

Punjab And Haryana At Chandigarh · (2017) AIRCC 1700

Hindu Succession Act, 1956 - Section 14(1), Section 15, Section 16(3)Succession Act, 1925 - Section 63, Section 68
Read judgment
High Courts24 Mar 2017Allowed

Praneet Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 03 P&H CK 0157

Constitution of India, Article 311(2) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StatePunjab Civil Services (Punishment and Appeal)
Read judgment
High Courts24 Mar 2017Disposed Off

Des Raj Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 3 RCRCriminal 298

Penal Code, 1860 (IPC) - Section 148, Section 149, Section 323, Section 324, Section 326, Section 34
Read judgment
High Courts24 Mar 2017Disposed Off

Meenakshi Sharma Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 2 RCRCriminal 1029

Criminal Procedure Code, 1973 (CrPC) - Section 439(2)Penal Code, 1860 (IPC) - Section 323, Section 34, Section 406, Section 498A, Section 506
Read judgment