High Courts01 Dec 2017Disposed
Rajbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0026
Indian Penal Code, 1860, Section 307, Section 323, Section 148, Section 325, Section 506, Section 149,
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2017
1,172 judgments · page 3 of 59
High Courts30 Nov 2017Allowed
Puneet Murghai Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0041
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing deliver
High Courts30 Nov 2017Allowed
Amit and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0001
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 324, Section 323,
High Courts29 Nov 2017Disposed
Sukhpreet @ Kaka Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0056
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Sect
High Courts29 Nov 2017Disposed
Rajiv Sharma @ Rajiv Kumar @ Nona Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0045
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 302, Secti
High Courts29 Nov 2017Disposed
Raghubir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0044
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Se
High Courts29 Nov 2017Disposed
Kulwant Singh @ Kantu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0033
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts29 Nov 2017
Dinesh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0012
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts28 Nov 2017Disposed
Yogesh Sethi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0065
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 174-A -
High Courts28 Nov 2017Disposed
Virender Kumar and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0064
High Courts28 Nov 2017Dismissed
Ravi Kumar Malhotra and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0047
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Section 148
High Courts28 Nov 2017Allowed
Charanjit Kaur and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0009
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 379,
High Courts27 Nov 2017Allowed
Shiv Lochan Singh @ Bhola Vs National Insurance Co. Ltd. And Others
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0068
Motor Vehicle Act, 1988 — Section 95, 95(1)(b), 147(1)(a), 147(1)(b), 147(1)(b)(i), 147(1)(b)(ii), 147, 149, 149(2)(a)(i)(c), 150 151, 152, 153, 154, 155, 163A, 166
High Courts27 Nov 2017Disposed
Sunil Kumar Khosla Vs State of Punjab & others
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0058
High Courts27 Nov 2017Disposed
REENA DEVI Vs STATE OF HARYANA
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0048
Indian Penal Code, 1860, Section 420, Section 199 -Representation of Peoples Act, 1967, Section 438(2), Section 13D, Section 125A
High Courts27 Nov 2017Allowed
Gurpreet Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0021
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 406,
High Courts27 Nov 2017Disposed
BHAGWANT SINGH AND ANOTHER Vs STATE OF PUNJAB
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0015
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect
High Courts27 Nov 2017Disposed
Balvir Ram @ Pinku & others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0006
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 148,
High Courts24 Nov 2017Disposed
Sukanya Kaushik and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0055
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts24 Nov 2017Dismissed
Manoj Kumar and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0036
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164 - Examination of witnesses by police - Power to examine the accused - Recording of confessions and