CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 37 of 107

High Courts15 Oct 2020Dismissed

Sara Taggar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0109

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 420Negotiable Instruments Act, 1881 — Section 138
Read judgment
High Courts15 Oct 2020Allowed

Sandeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0108

Indian Penal Code, 1860 — Section 148, 149, 302, 307, 354, 341, 323, 365, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s)Code Of Criminal Procedure, 1973 — Section 161
Read judgment
High Courts15 Oct 2020Disposed Of

Suresh Kumar Satija Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0105

Indian Penal Code, 1860 — Section 34, 120B, 117, 188, 148, 149, 307, 323, 458, 506Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 438, 438(2)
Read judgment
High Courts15 Oct 2020Allowed

Gaurav Verma Vs State Of Ut., Chandigarh

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0103

Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 311, 320, 482Information Technology Act, 2000 — Section 66
Read judgment
High Courts15 Oct 2020Allowed

Irfan Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0101

Code Of Criminal Procedure, 1973 — Section 482Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 4(1A)(1), 21, 21(4A), 21(4), 22, 23, 23A, 30B, 30C, 104Indian Penal Code, 1860 — Section 379
Read judgment
High Courts15 Oct 2020Allowed

Suman Kumar Vs Ut Chandigarh And Others

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0100

Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 311, 320, 439, 482Information Technology Act, 2000 — Section 66
Read judgment
High Courts14 Oct 2020Dismissed

Naseeb Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0117

Code Of Criminal Procedure, 1973 — Section 173, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 21, 24, 25, 27A, 29, 37(1)(b)(ii), 37(b)(1), 54, 59, 61, 85
Read judgment
High Courts14 Oct 2020Allowed

Kamal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0092

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364AArms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 173
Read judgment