High Courts03 Oct 2019Allowed
Amarjit Singh @ Jeeta Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0007
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2019
2,912 judgments · page 38 of 146
High Courts03 Oct 2019Allowed
Anand Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0006
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 37
High Courts03 Oct 2019Disposed Of
Kanwar Ranjit Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0005
Indian Penal Code, 1860 — Section 279, 304A, 337, 338
High Courts03 Oct 2019Disposed Of
Rashid Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0004
Bonded Labour System (Abolition) Act, 1976 — Section 16, 17Constitution Of India, 1950 — Article 226
High Courts01 Oct 2019Allowed
N.S. Kalsi Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0164
High Courts01 Oct 2019Allowed
Dharampal Yadav Vs Dakshin Haryana Bijli Vitran Nigam Limited And Others RESPONDENT
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0124
High Courts01 Oct 2019Dismissed
Ram Sarup Singh Bhullar Vs Punjab State Power Corporation Limited And Others
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0118
High Courts01 Oct 2019Allowed
Jai Singh Dahiya Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0077
High Courts01 Oct 2019Disposed Of
Ravinder Kataria Vs Punjab State Information Commission And Others
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0024
High Courts01 Oct 2019Disposed Of
Karan Singh Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0023
Indian Penal Code, 1860 — Section 406, 420, 506
High Courts01 Oct 2019Dismissed
Ashok Kumar Vs Brij Bhushan Handa
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0022
High Courts01 Oct 2019Dismissed
Sangeeta And Another Vs Darshan Lal
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0021
Code Of Criminal Procedure, 1973 — Section 340, 482Indian Penal Code, 1860 — Section 499, 500Code Of Civil Procedure, 1908 — Order 39 Rule 2A
High Courts01 Oct 2019Dismissed
Sheela Mangal Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0020
Code Of Criminal Procedure, 1973 — Section 482Probation Of Offenders Act 1907 — Section 11(2)Indian Penal Code, 1860 — Section 34, 192, 193, 196, 197, 419, 420
High Courts01 Oct 2019Disposed Of
Satish Gupta And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0012
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 304A, 306
High Courts01 Oct 2019Disposed Of
Shiv Kumar Jindal And Another Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0011
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 304B, 306
High Courts01 Oct 2019Disposed Of
Harshul Garg Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0010
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 304B, 306
High Courts01 Oct 2019Disposed Of
Mittar Sain Goyal Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0009
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 304B, 306
High Courts01 Oct 2019Dismissed
Dharamvir And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0003
Land Acquisition Act, 1894 — Section 4, 5A, 6, 9, 18Right to Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts01 Oct 2019Disposed Of
Rahul Vs State Of U.T., Chandigarh
Punjab And Haryana At Chandigarh · (2020) 1 RCR(Criminal) 714
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 207Constitution Of India, 1950 — Article 11
High Courts01 Oct 2019Disposed Of
Harwinder Singh @ Pinder And Another Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 1 RCR(Criminal) 323
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 316, 363, 366A, 376, 379, 404, 411, 465, 468, 471, 474, 498ACode Of Criminal Procedure, 1973 — Section 31, 161, 313Evidence Act, 1872 — Section 45