CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 40 of 107

High Courts08 Oct 2020Dismissed

Mohammad Yasin Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0125

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 37(1)(b), 50, 57Indian Medical Council Act, 1956 — Section 15
Read judgment
High Courts08 Oct 2020Dismissed

Ashwani Kumar Vs Sandeep Kaur

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0115

Punjab Rent Act, 1995 — Section 6(4), 20(2)(d), 20(2)(e), 20(2)(g), 21, 22, 23, 24, 24(2)(3), 25B, 25B(7), 38(4), 38(4)(7), 38(7)(b), 52East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18A, 18A(4), 18A(5)Income Tax Act, 1961 — Section 80U
Read judgment
High Courts08 Oct 2020Allowed

Balraj Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 420, 467, 468, 471
Read judgment
High Courts08 Oct 2020Allowed

Harmanjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0042

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 420Punjab Prevention Of Human Smuggling Act, 2012 — Section 13
Read judgment
High Courts08 Oct 2020Allowed

Satpal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0037

Code Of Criminal Procedure, 1973 — Section 173, 451, 452, 482Punjab Excise Act, 1914 — Section 3(15), 61, 61(1)(aaa), 72, 72F, 78, 81Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 51
Read judgment
High Courts07 Oct 2020Dismissed

Gurpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0129

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 302, 307, 324, 323, 324, 325, 427, 452
Read judgment
High Courts07 Oct 2020Allowed

Taranpreet Kaur Vs Navdeep Singh

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0073

Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 13Code Of Criminal Procedure, 1973 — Section 125
Read judgment
High Courts07 Oct 2020

Rajbir Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0064

Haryana Panchayati Raj Act, 1994 — Section 51, 51(3), 51(5), 51(3)(c), 175, 175(v)Indian Penal Code, 1860 — Section 120B, 420, 466, 467, 468, 471, 472Punjab Gram Panchayat Act, 1952 — Section 102
Read judgment
High Courts07 Oct 2020Allowed

Sukhchain Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0046

Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3(2), 3(1)(d)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22
Read judgment
High Courts07 Oct 2020Allowed

Amritpal Singh @ Nikku Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0045

Indian Penal Code, 1860 — Section 34, 302, 323, 376Protection Of Children from Sexual Offences Act, 2012 — Section 8Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 4
Read judgment
High Courts07 Oct 2020Dismissed

Som Nath Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0044

Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7, 7(a), 8Code Of Criminal Procedure, 1973 — Section 438
Read judgment
High Courts07 Oct 2020

Dhanna Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 307, 325, 341, 506
Read judgment
High Courts07 Oct 2020Allowed

Fazal Hussain Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0036

Indian Penal Code, 1860 — Section 323, 328, 363, 366, 506Protection Of Child from Sexual Offences Act, 2012 — Section 6, 10Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts06 Oct 2020Dismissed

Joga Singh And Another Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0185

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 19, 24, 25, 27A, 29, 37, 37(1)(b)(ii)(ibid), 37(1)(b)
Read judgment