CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 7 of 59

High Courts23 Oct 2017Disposed

Rajdeep Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0026

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 324, Sect
Read judgment
High Courts13 Oct 2017Dismissed

Balwinder Kaur Vs Gurdip Kaur and others

Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0006

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order VIIRule 11
Read judgment
High Courts12 Oct 2017Dismissed

Vinod Kumar Vs Radhey Shyam and another

Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0042

Code of Criminal Procedure, 1973, Section 482, Section 319, Section 202 - Saving of inherent powers of High Court - Power to proceed against other persons appearing to be
Read judgment
High Courts12 Oct 2017Allowed

Nirmal Singh Vs State of U.T. and another

Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0020

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 406 - Husba
Read judgment
High Courts09 Oct 2017Dismissed

Sardul Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0035

Code of Criminal Procedure, 1973, Section 482, Section 173 - Saving of inherent powers of High Court - Report of police officer on completion of InvestigationIndian Penal
Read judgment