CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 57 of 107

High Courts01 Sept 2020Allowed

Pintu Paswan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0002

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 18, 21, 22
Read judgment
High Courts31 Aug 2020Dismissed

Geeta Devi Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0087

Land Acquisition Act, 1894 — Section 4, 6, 11ARight To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts31 Aug 2020Disposed Of

Vicky Vs State Of U.T., Chandigarh

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0079

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1(4), 2(35), 6(2), 8, 8(a) to 8(n), 8(2), 8(3)(a) to 8(3)(a), 12, 12(1), 12(2), 12(3), 12(4), 18(3), 15, 19, 19(1)(i), 101(1), 101(5), 102
Read judgment
High Courts30 Aug 2020Allowed

Balwant Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0073

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 50, 50(1), 52A, 57Code Of Criminal Procedure, 1973 — Section 173, 313
Read judgment
High Courts28 Aug 2020Allowed

Manjeet Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0083

Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323, 324, 326, 341Arms Act, 1959 — Section 27, 54, 59Code Of Criminal Procedure, 1973 — Section 319
Read judgment
High Courts28 Aug 2020Dismissed

Ishu Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0082

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 25, 29
Read judgment
High Courts28 Aug 2020Allowed

Dharminder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 363, 366AProtection Of Children from Sexual Offences Act, 2012 — Section 8
Read judgment
High Courts26 Aug 2020Dismissed

Sukhjinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0081

Indian Penal Code, 1860 — Section 148, 149, 186, 307, 332, 333, 353, 379BNarcotic Drugs And Psychotropic Substances Act, 1985 — Section 22Arms Act, 1959 — Section 25
Read judgment
High Courts26 Aug 2020Dismissed

Kiranpal Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0074

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 302
Read judgment
High Courts26 Aug 2020Allowed

Dalbir Kaur Vs Union Of India And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0071

Passports Act, 1967 — Section 5, 10(5), 10, 10(1), 10(3)(h), 10(3)(e)(h), 11Negotiable Instruments Act, 1881 — Section 138Constitution Of India, 1950 — Article 226, 227
Read judgment
High Courts26 Aug 2020

D.P. Reddy Vs State, U.T., Chandigarh And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0069

Govt. Residences (Chandigarh Administration General Pool) Allotment Rules, 1996 — Rule 11Punjab Food Security Rules, 2016 — Rule 19(3)Constitution Of India, 1950 — Article 226
Read judgment