CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 13 of 150

High Courts27 Nov 2018Dismissed

Narinder Singh Vs Union Territory Chandigarh And Ors

Punjab And Haryana At Chandigarh · (2018) 11 P&H CK 0134

Code of Criminal Procedure, 1973 — Section 161, 173(2), 190, 193, 319, 319(1), 319(1)(3)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 29, 36A(1)(d), 42, 50Indian Penal Code, 1860 — Section 120B, 201, 212, 489C
Read judgment
High Courts27 Nov 2018Allowed

Krishan Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 11 P&H CK 0128

Indian Penal Code, 1860 — Section 307, 325, 326Arms Act, 1959 — Section 25, 27Code of Criminal Procedure, 1973 — Section 161
Read judgment
High Courts27 Nov 2018Allowed

Gurmukh Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 11 P&H CK 0125

Code of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 326Arms Act, 1959 — Section 25
Read judgment
High Courts26 Nov 2018Allowed

Dr. Simmi Aggarwal Vs Jarnail Singh

Punjab And Haryana At Chandigarh · (2019) 1 RCR(Cri) 591 : (2019) 2 CriCC 145

Negotiable Instruments Act, 1881 — Section 138, 139Code of Criminal Procedure, 1973 — Section 397, 397(1), 397(3), 397(2), 482, 483Indian Penal Code, 1860 — Section 406, 420
Read judgment
High Courts26 Nov 2018Allowed

Parveen Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 11 P&H CK 0102

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 27A
Read judgment