High Courts09 Aug 2018Dismissed
Vikas Garg Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0113
Indian Penal Code, 1860 — Section 107, 306
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 68 of 150
High Courts09 Aug 2018Allowed
Hardeep Singh Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0112
High Courts09 Aug 2018Allowed
Harpal Kaur Palo and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0111
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 149, 295, 341, 323
High Courts09 Aug 2018
Rakesh Vs Rakesh and others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0110
High Courts09 Aug 2018Disposed off
Surinder Singh and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0109
Constitution of India, 1950 — Article 21
High Courts09 Aug 2018
Ranbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0108
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22Code of Criminal Procedure, 1973 — Section 169, 170, 190, 227
High Courts09 Aug 2018Disposed off
Suresh Kumar Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0107
Indian Penal Code, 1860 — Section 406, 420, 466, 468
High Courts09 Aug 2018Allowed
Ankush Kumar Sonu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0106
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 37, 37(1), 37(1)(b)(ii), 50, 51Code of Criminal Procedure, 1973 — Section 19, 24, 27, 439, 439APrevention of Money-Laundering Act, 2002 — Section 45
High Courts08 Aug 2018Allowed
Balvinder Kaur And Others Vs Talwinder Singh And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0385
Motor Vehicles Act, 1988 — Section 166
High Courts08 Aug 2018Allowed
Sampuran Chand @ Kala Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0384
Code of Criminal Procedure, 1973 — Section 432, 433, 433(A)Indian Penal Code, 1860 — Section 34, 302Constitution of India, 1950 — Article 161
High Courts08 Aug 2018
Mohit Bansal Vs M/S Ankit Polyweave Industry
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0383
Negotiable Instruments Act, 1881 — Section 138Code of Criminal Procedure, 1973 — Section 313
High Courts08 Aug 2018Allowed
Manjot Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0382
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 295, 323, 325, 355, 452, 506
High Courts08 Aug 2018Dismissed
Yunus Masih Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0381
Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 420
High Courts08 Aug 2018Disposed OffDisposed Off
Mahender Singh Vs Dev Dutt And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0380
Motor Vehicles Act, 1988 — Section 66(1)(i), 171, 173
High Courts08 Aug 2018Allowed
Reshma Devi And Others Vs Sunil Kumar And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0379
Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 304A
High Courts08 Aug 2018Allowed
Naginderjit Singh Vs State Of Punjab & Another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0378
Indian Penal Code, 1860 — Section 34, 323, 324, 325, 326Code of Criminal Procedure, 1973 — Section 173, 438, 439(2)
High Courts08 Aug 2018Allowed
Madhu Rani And Others Vs Vishesh And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0377
High Courts08 Aug 2018Allowed
Harwinder Kaur And Others Vs Jasvir Singh And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0376
High Courts08 Aug 2018Dismissed
Surinder Pal Singh Vs Harbhajan Kaur Kang And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0375
Code of Civil Procedure, 1908 — Order 18 Rule 17Constitution of India, 1950 — Article 227
High Courts08 Aug 2018Dismissed
Jasbir Singh And Others Vs Punjab Wakf Board And Others
Punjab And Haryana At Chandigarh · (2019) 1 RCR(Civ) 123
Code of Civil Procedure, 1908 — Section 151, Order 22 Rule 4East Punjab Evacuees (Administration of Property) Act, 1947 — Section 4Administration of Evacuee Property Act, 1950 — Section 2A(2), 8(2), 8(2A), 27, 54