High Courts02 Jul 2018Dismissed

Nishan Chand Vs Jai Inderpal Rana

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0246

Code Of Criminal Procedure, 1973 — Section 208, 378(4)Indian Penal Code, 1860 — Section 295A, 323, 342, 506Scheduled Caste and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3
High Courts02 Jul 2018Dismissed

Ashok Kumar Vs Narinder Singh

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0238

Haryana Urban (Control Of Rent and Eviction) Act, 1973 — Section 2(dd), 13B, 18a(4)
High Courts02 Jul 2018Allowed

Dinesh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 4 RCR(Cri) 707

Code of Criminal Procedure, 1973 — Section 173, 313, 357, 357A, 372, 391, 482Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304II, 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(v)
High Courts02 Jul 2018Allowed

Madan Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0008

Drugs and Cosmetics Act, 1940 — Section 3, 17A, 17B, 18, 18A, 18B, 19, 19(3), 23, 25(3), 27(a), 27(b)(a)Code of Criminal Procedure, 1973 — Section 82, 219, 220, 313Drugs and Cosmetics Rules, 1945 — Rule 5, 46, 56, 57, 145A
High Courts02 Jul 2018Dismissed

Sukhwant Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0004

Indian Penal Code, 1860 — Section 376(2)(i), 306, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 4Code of Criminal Procedure, 1973 — Section 164, 167, 173, 313
High Courts02 Jul 2018Allowed

Joginder Singh Vs Iqbal Singh and another

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0002

Negotiable Instruments Act, 1881 — Section 138, 139Code of Criminal Procedure, 1973 — Section 263(g), 313Indian Penal Code, 1860 — Section 120B, 420, 465, 468, 471
High Courts02 Jul 2018Dismissed

Gulzar Singh and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0001

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code of Criminal Procedure, 1973 — Section 161, 173, 190(a), 239, 350Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2