CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 81 of 146

High Courts13 May 2019Disposed Off

Prem Pal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0078

Indian Penal Code, 1860 — Section 121, 124, 186, 323, 353, 373, 379, 411Code Of Criminal Procedure, 1973 — Section 313, 360, 361
Read judgment
High Courts13 May 2019Allowed

Harbhajan Singh Alias Bhajan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0077

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 25, 61, 85Indian Penal Code, 1860 — Section 420, 482
Read judgment
High Courts13 May 2019Dismissed

Lakha Singh Vs Mohinder Singh & Ors.

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0053

Transfer Of Property Act, 1882 — Section 53ACode Of Civil Procedure, 1908 — Section 151, Order 9 Rule 13, Order 39 Rule 1, Order 39 Rule 2
Read judgment
High Courts13 May 2019

Rakesh Kumar Alias Boxer Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0043

Indian Penal Code, 1860 — Section 148, 149, 171E, 302, 341, 506Code of Criminal Procedure, 1973 — Section 313Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2(b), 2(c)
Read judgment
High Courts10 May 2019Allowed

Jeewan Lata Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0179

Punjab Civil Services Rules, Volume II, — Rule 3.17(A), 3.17(ii), 3.17 A(ii)(a), 4.23Constitution Of India, 1950 — Article 14, 226, 227
Read judgment
High Courts10 May 2019Allowed

Ritika And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0141

Hindu Marriage Act, 1955 — Section 5(1), 11, 12, 16Hindu Succession Act, 1956 — Section 8, 10Haryana Compassionate Assistance to the Dependents Of Deceased Government Employees Rules, 2006 — Rule 3
Read judgment
High Courts10 May 2019Allowed

Sunit Singh And Another Vs Manoj Singla

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0093

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 499, 500, 501Securitization and Reconstruction Of Financial Assets and Enforcement Of Security Interest Act, 2002 — Section 13(2), 32
Read judgment
High Courts09 May 2019Dismissed

Avtar Singh @ Laddi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0112

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 29Indian Penal Code, 1860 — Section 279
Read judgment