CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 130 of 146

High Courts22 Jan 2019Dismissed

Sandeep Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0163

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 420 ,465, 467, 468, 471
Read judgment
High Courts22 Jan 2019Allowed

State Of U.T., Chandigarh Vs Kala @ Ghodu

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0148

Code of Criminal Procedure, 1973 — Section 401Indian Penal Code, 1860 — Section 34, 302, 307Evidence Act, 1872 — Section 154, 154(1)
Read judgment
High Courts22 Jan 2019Dismissed

Murari Lal Tayal Vs Central Bureau Of Investigation

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0142

Code of Criminal Procedure, 1973 — Section 173, 190, 190(1)(a), 190(1)(b), 190(1)(c), 203, 204, 315, 482Indian Penal Code, 1860 — Section 120B, 420, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
Read judgment
High Courts22 Jan 2019Dismissed

Satbir Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0096

Indian Penal Code, 1860 — Section 34, 302, 304BCode of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 11, 106
Read judgment
High Courts22 Jan 2019

Baljinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 2 CriCC 250 : (2019) 1 RCR(Cri) 871

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3, 4, 5, 6, 15, 16, 17, 19, 20, 21, 22, 23, 24, 25A, 27A, 29, 50, 71Code of Criminal Procedure, 1973 — Section 161, 311, 313, 386, 391Evidence Act, 1872 — Section 165
Read judgment