CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 32 of 107

High Courts03 Nov 2020Allowed

Mandeep Kaur Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0036

Indian Penal Code, 1860 — Section 148/149, 323, 342, 380, 384, 386, 457, 508,Hindu Minority And Guardianship Act, 1956 — Section 6, 6(a)Hindu Marriage Act, 1955 — Section 9, 24
Read judgment
High Courts03 Nov 2020Allowed

Rinku Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0010

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 36A(4), 36ACode Of Criminal Procedure, 1973 — Section 167(2), 173, 173(2), 190
Read judgment
High Courts03 Nov 2020Allowed

Lalit Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0007

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 406, 498A, 506
Read judgment
High Courts02 Nov 2020Allowed

Suresh @ Biliya Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 11 P&H CK 0004

Code Of Criminal Procedure, 1973 — Section 167, 167(2)Indian Penal Code, 1860 — Section 120B, 363, 366A, 376(2)(n), 343, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6
Read judgment
High Courts30 Oct 2020Dismissed

Anil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0213

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 506
Read judgment
High Courts30 Oct 2020Allowed

Kashmir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0196

Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts30 Oct 2020Dismissed

Hassan Mohd. Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0194

Indian Penal Code, 1860 — Section 186, 353, 420Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994 — Section 3(2), 4, 5, 5(1), 5(2), 6, 23, 29
Read judgment
High Courts30 Oct 2020Allowed

Kanishek Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0193

Indian Penal Code, 1860 — Section 323, 341, 506Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 18Evidence Act, 1872 — Section 65
Read judgment