CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 145 of 150

High Courts19 Jan 2018

Deepak Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0056

Indian Penal Code, 1860, Section 376, Section 506, Section 452, Section 376(1)A, - Punishment for rape - Punishment for criminal ,intimidation - House
Read judgment
High Courts18 Jan 2018

Gurpreet Singh @ Peeta Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0080

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 Courts18 Jan 2018Dismissed

Jai Kumar Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0067

Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 302,
Read judgment
High Courts18 Jan 2018Allowed

Manjit Kaur Vs Jasvir Kaur & others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0066

Evidence Act, 1872, Section 81(1) - Presumption as to Gazettes newspapers, private Acts of Parliament and other documentsPunjab State Election Commission Act, 1994, Sectio
Read judgment
High Courts17 Jan 2018Allowed

Mohinder Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0076

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
Read judgment