High Courts12 Jun 2020
Anjali And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0031
Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2020
2,123 judgments · page 69 of 107
High Courts12 Jun 2020
Km Mamtesh And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0030
Constitution Of India, 1950 — Article 21
High Courts12 Jun 2020Disposed Of
Atish Kumar And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0029
Constitution Of India, 1950 — Article 21
High Courts12 Jun 2020
Harmesh Lal Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0028
High Courts11 Jun 2020Allowed
Ik Gujral Punjab Technical University Jalandhar, Kapurthala - Jalandhar Highway & Another Vs Rohan Jain & Another
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0078
High Courts11 Jun 2020Dismissed
Harjinder Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0033
High Courts11 Jun 2020Disposed Of
Sukhdev Singh And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0032
Constitution Of India, 1950 — Article 21
High Courts11 Jun 2020Disposed Of
Jaspreet Kaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0014
Code Of Criminal Procedure, 1973 — Section 482Constitution Of India, 1950 — Article 21
High Courts10 Jun 2020Dismissed
Vikram Singh Vs Ramesh Kumar And Others
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0077
Haryana Panchayati Raj Act, 1994 — Section 51, 51(5), 51(3)(b), 175(v)Constitution Of India, 1950 — Article 226
High Courts10 Jun 2020Allowed
Dev Raj @ Dev Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0038
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 201, 302, 307, 323, 427, 506Arms Act, 1959 — Section 25
High Courts10 Jun 2020Allowed
Harjinder Singh And Another Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0035
Indian Penal Code, 1860 — Section 120B, 363, 366AProtection Of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts09 Jun 2020Disposed Of
Sanjay Vs State Of Harayana And Another
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0049
Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 420
High Courts09 Jun 2020Dismissed
Tarsem Singh Alias Lal Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0048
Indian Penal Code, 1860 — Section 406, 420
High Courts09 Jun 2020Dismissed
Mohan Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0047
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 302, 323
High Courts09 Jun 2020Allowed
Sagar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0046
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 12(1)viz
High Courts09 Jun 2020Allowed
Sahil @ Nannu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0044
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2(13), 12, 12(1)Indian Penal Code, 1860 — Section 147, 148, 301, 302Arms Act, 1959 — Section 25
High Courts09 Jun 2020Allowed
Vikas Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0043
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 201, 302, 307, 323, 427, 506Arms Act, 1959 — Section 25
High Courts09 Jun 2020
Harjinder Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0042
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 363, 366
High Courts09 Jun 2020
Bhupinder Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0041
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 201, 302, 307, 323, 427, 506Arms Act, 1959 — Section 25
High Courts09 Jun 2020Dismissed
Sher Singh @ Shera Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 06 P&H CK 0040
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 201, 302, 307, 323, 427, 506Arms Act, 1959 — Section 25