CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 28 of 107

High Courts23 Nov 2020Disposed Of

Vijay Bharat Verma Vs Bar Council Of Punjab And Haryana

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0088

Advocates Act, 1961 — Section 2, 2(d), 3, 3d, 3(2), 3(c), 4, 6, 6(1), 7, 7(a)(2), 9, 15, 28, 35, 35(3), 36, 36(2), 37, 38, 42, 42(4), 48A, 49, 49(h), 49(1)(f)Code Of Civil Procedure, 1908 — Order 5 Rule 9(3)Bar Council Of India Rules, 1975 — Rule 2, 5(2)
Read judgment
High Courts23 Nov 2020Dismissed

Mohammad Munir Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0087

Indian Penal Code, 1860 — Section 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 319, 319(1)Evidence Act, 1872 — Section 101, 106
Read judgment
High Courts23 Nov 2020Allowed

Sunil @ Anil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0082

Indian Penal Code, 1860 — Section 120B, 148, 149, 323, 325, 326, 341, 506Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts19 Nov 2020Dismissed

Sarabjit @ Sabi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0136

Code Of Criminal Procedure, 1973 — Section 173, 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22
Read judgment
High Courts19 Nov 2020Disposed Of

Kavita Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0063

Code Of Criminal Procedure, 1973 — Section 161, 164, 173, 176(1A)(b), 482Indian Penal Code, 1860 — Section 148, 149, 186, 302, 353, 376(2A), 376D, 404Arms Act, 1959 — Section 25
Read judgment