High Courts05 Apr 2018Disposed Off
Karamjit Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0137
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 120 of 150
High Courts05 Apr 2018Disposed Of
Anju Rani and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0136
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Apr 2018Disposed Of
Gurnoor Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0135
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Apr 2018Disposed Of
Nidhi and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0134
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Apr 2018Disposed Of
Naresh Devi and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0133
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Apr 2018Disposed Of
Kuldeep Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0132
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Apr 2018Allowed
Sanwar Khan Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0131
High Courts05 Apr 2018Disposed Of
Bharat and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0130
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Apr 2018Disposed Of
Ved Parkash alias Kamrade Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0129
High Courts05 Apr 2018Disposed Of
Ashu and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0128
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Apr 2018Disposed Of
Avinash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0127
High Courts05 Apr 2018Disposed Of
Pooja Rani and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0126
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Apr 2018Disposed Of
Kamal Narang Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0125
High Courts05 Apr 2018Allowed
Kewal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0124
Indian Penal Code 1860 — Section 120B, 302
High Courts05 Apr 2018Disposed Of
Pritam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0123
High Courts05 Apr 2018Disposed Of
Baljinder Singh Vs Gurdeep Chand and another
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0122
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts05 Apr 2018Disposed Of
Pardeep Kumar @ Sanjeev Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0121
Code Of Criminal Procedure, 1973 — Section 438, 438(2)
High Courts05 Apr 2018Allowed
Nirmaljit Singh Vs Yash Pal & ors
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0120
Code of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 227
High Courts05 Apr 2018Disposed Of
Aditya Bhandari Vs Abha Bhandari and another
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0118
Hindu Marriage Act, 1955 — Section 22
High Courts05 Apr 2018Dismissed
Ashok and others Vs Ram Kanwar and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0117