High Courts22 Sept 2020Disposed Of
Lakhan Lal Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0115
Indian Penal Code, 1860 — Section 363, 366, 366ACode Of Criminal Procedure, 1973 — Section 164
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2020
2,123 judgments · page 49 of 107
High Courts22 Sept 2020Disposed Of
Saroj And Another Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0114
Indian Penal Code, 1860 — Section 148, 149, 307, 323, 506Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts22 Sept 2020Allowed
Satish Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0113
Indian Penal Code, 1860 — Section 148, 149, 302, 323
High Courts21 Sept 2020Disposed Of
Rajwinder Singh @ Raju Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0155
Constitution Of India, 1950 — Article 226, 227
High Courts21 Sept 2020Disposed Of
Dalvir Chand @ Dalvir Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0151
Punjab Excise Act, 1914 — Section 61Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts21 Sept 2020Dismissed
Sahil Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0149
Indian Penal Code, 1860 — Section 34, 186, 307, 353, 452, 506Arms Act, 1959 — Section 25, 35, 54, 59
High Courts21 Sept 2020Allowed
Kurban Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0145
Indian Penal Code, 1860 — Section 120B, 342, 376, 379B, 384, 388, 389, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts21 Sept 2020Allowed
Ramrati Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0144
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302
High Courts21 Sept 2020Disposed Of
Lakhwinder Kaur @ Simran Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0143
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 115, 153A, 294, 298, 306, 307, 379B, 505, 506, 511Arms Act, 1959 — Section 25, 27
High Courts21 Sept 2020Disposed Of
Anil Kumar And Others Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0112
Constitution Of India, 1950 — Article 226, 227
High Courts21 Sept 2020Disposed Of
Subedeen And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0111
High Courts21 Sept 2020Disposed Of
Lovjeet Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0110
Bonded Labour (Abolition) Act, 1976 — Section 16, 17Constitution Of India, 1950 — Article 226
High Courts21 Sept 2020Allowed
Varinder Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0109
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 308, 323, 325, 336, 379Scheduled Castes And Schedule Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
High Courts21 Sept 2020Allowed
Preeti Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0108
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 302, 323, 325, 341, 506
High Courts21 Sept 2020Allowed
Harpreet @ Sachin Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0107
Indian Penal Code, 1860 — Section 34, 109, 120, 307Arms Act, 1959 — Section 25, 29Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(V)(VA)
High Courts21 Sept 2020Disposed Of
Sunil Kumar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0106
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts21 Sept 2020Allowed
Anand Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0105
Indian Penal Code, 1860 — Section 406, 411Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts21 Sept 2020Allowed
Rajender Alias Kalu Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0104
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 354A(1)(IV), 354DProtection Of Children from Sexual Offences Act, 2012 — Section 12
High Courts21 Sept 2020Allowed
Lakhan @ Motu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0103
Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3
High Courts21 Sept 2020Allowed
Savitri Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0102
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 346