High Courts18 Dec 2020Allowed
Pawan Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0331
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 307, 323, 341, 427
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2020
2,123 judgments · page 7 of 107
High Courts18 Dec 2020Allowed
Jaspreet Singh Mankoo Vs State Of Punjaband Others
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0330
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 406, 420
High Courts18 Dec 2020
Karan @ Kannu (Karan Gautam) Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0329
Indian Penal Code, 1860 — Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 174
High Courts18 Dec 2020Allowed
Kanta Vs Narcotics Control Bureau
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0328
Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 8, 20, 27A, 29
High Courts18 Dec 2020Dismissed
Saraj Singh Alias Ghudi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0327
Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 19, 22, 24, 27A, 37
High Courts18 Dec 2020Allowed
Harpreet Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0326
Indian Penal Code, 1860 — Section 148, 149, 323, 452, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts18 Dec 2020Allowed
Amrik Singh Laddu And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0325
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 498A
High Courts17 Dec 2020Dismissed
Dalel Singh @ Harman Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0481
Code Of Criminal Procedure, 1973 — Section 57, 167(2), 167(2)(a)(i), 173(2), 401, 439, 482Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 19, 22, 22(c), 24, 27A, 36A(4)General Clauses Act, 1897 — Section 9, 10
High Courts17 Dec 2020Dismissed
North Agro Industries Private Limited, District Sangrur Through Its Director Dharm Pal Vs District Magistrate, Sangrur And Others
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0441
Securitization And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 14, 17Security Interest (Enforcement) Rules, 2002 — Rule 9
High Courts17 Dec 2020Disposed Of
Parminder Kaur Brar Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0434
Hindu Minority And Guardianship Act, 1956 — Section 6, 7, 13, 13(1), 13(2), 17(1), 17(2), 17(3)Constitution Of India, 1950 — Article 32, 226, 227
High Courts17 Dec 2020Disposed Of
Kor @ Kaur Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0433
Code Of Criminal Procedure, 1973 — Section 167(2)Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22(c)
High Courts17 Dec 2020Disposed Of
Lal Chand Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0432
Code Of Criminal Procedure, 1973 — Section 167(2)Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 20B
High Courts17 Dec 2020Disposed Of
Rajpal Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0431
Code Of Criminal Procedure, 1973 — Section 167(2)Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22(c)
High Courts17 Dec 2020Allowed
Kailash Chopra Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0421
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 149, 420, 448
High Courts17 Dec 2020Dismissed
Kamla Devi Vs Pushpa Devi Sharma And Others
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0324
Hindu Succession Act, 1956 — Section 22, 22(1)
High Courts17 Dec 2020Dismissed
Bhupinder Kumar Sharma Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0323
Consumer Protection Act, 1986 — Section 10(1)(a), 30, 30(2)Punjab Consumer Protection (Appointment, Salary, Allowances And Condition Of Service Of President And Members Of The State Commission And The District Forum) Rules, 2018 — Rule 5, 5(7)(b), 5(7)(c), 10, 12Constitution Of India, 1950 — Article 14, 16, 226, 233, 236
High Courts17 Dec 2020Dismissed
M/S Shree Jagdamba Solvent And Others Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0322
Code Of Criminal Procedure, 1973 — Section 482Water (Prevention & Control) Of Pollution) Act, 1974 — Section 25, 44Air (Prevention & Control Of Pollution) Act, 1981 — Section 21, 37
High Courts17 Dec 2020Dismissed
Sarabjit Kaur Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0321
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 506
High Courts17 Dec 2020Allowed
Inderays Masih Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0320
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 323, 326, 452, 506
High Courts17 Dec 2020Allowed
Pawandeep Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0319
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 201, 294, 307, 323, 324, 341, 427, 452, 506