CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 53 of 150

High Courts28 Aug 2018Dismissed

Tara Chand Uppal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0311

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
Read judgment
High Courts28 Aug 2018Dismissed

Rekha Vs Parvesh Rathee and another

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0307

Protection of Women from Domestic Violence Act, 2005 — Section 12, 17, 20, 23Code of Criminal Procedure, 1973 — Section 482
Read judgment
High Courts28 Aug 2018Disposed off

Dilpreet Bedi Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0300

Indian Penal Code, 1860 — Section 120B, 148, 149, 307, 324, 326, 406, 419, 420, 427, 467, 468, 471, 506Code of Criminal Procedure, 1973 — Section 173
Read judgment
High Courts28 Aug 2018Disposed off

Sikander Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0299

Protection of Children from Sexual Offences (POCSO) Act, 2012 — Section 6Indian Penal Code, 1860 — Section 376(3), 506Indian Majority Act, 1875 — Section 2(c ), 3, 3(2), 3(3), 3(4)
Read judgment
High Courts27 Aug 2018Dismissed

Vishpal Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 1 RCR(Civ) 118

Haryana Panchayati Raj Act, 1994 — Section 175, 176, 176(4)(aa)(iii)Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 326, 506Haryana Panchayati Raj Election Rules, 1994 — Rule 26, 26(4), 27
Read judgment