Punjab And Haryana At Chandigarh Judgments 2020

Punjab Cooperative Societies Act, 1961 — Section 54Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Punjab Civil Services (Punishment And Appeal) Rules, 1970 — Rule 5, 5(i), 5(ii), 5(iii), 5(iv), 5(v), 5(vi), 5(vii), 5(viii), 5(ix), 8, 8(3), 8(4), 8(6), 8(23), 9

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High Courts12 May 2020Disposed Of

Khushi Ram @ Major Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0009

Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 432, 433

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High Courts12 May 2020Disposed Of

Raj Kumar @ Bittu Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0008

Indian Penal Code, 1860 — Section 148, 120B, 285, 302, 323, 506Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 432, 433, 433A, 434, 435

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High Courts12 May 2020Allowed

Prem Singh @ Nikka Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0007

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 363, 366A, 376Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 6

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High Courts12 May 2020

M/s Cheminova India Limited And Other Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0006

Insecticides Act, 1968 — Section 3(k)(i), 17, 18, 22(6), 24(2), 24(3), 24(4), 29, 29(1)(A), 31(1), 33Code Of Criminal Procedure, 1973 — Section 2(g), 192, 200, 202, 202(1), 203, 293Insecticides Rules, 1971 — Rule 10, 27(5)

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High Courts12 May 2020Dismissed

M/s Cheminova India Limited And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0005

Insecticides Act, 1968 — Section 3(k)(i), 17, 18, 22(6), 24(2), 29, 30(3), 31(1), 33Code Of Criminal Procedure, 1973 — Section 2(g), 192, 200, 202, 202(1), 203, 293Insecticides Rules, 1971 — Rule 27(5)

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High Courts11 May 2020Allowed

Bina Garg And Another Vs Sushil Kumar And Others

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0010

Motor Vehicles Act, 1988 — Section 149, 164, 165(1), 166, 169, 170Code Of Civil Procedure, 1908 — Section 21, 21(1), 99Suits Valuation Act, 1887 — Section 11

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High Courts11 May 2020Allowed

Malak Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0004

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 307, 323, 325, 506Arms Act, 1959 — Section 25

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High Courts08 May 2020Allowed

Kamlesh Verma @ Kiran Mummy Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0003

Indian Penal Code, 1860 — Section 120B, 376D

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High Courts08 May 2020Allowed

Mukesh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0002

Code Of Criminal Procedure, 1973 — Section 437(6), 439Indian Penal Code, 1860 — Section 406, 420, 467, 468, 471

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High Courts04 May 2020Disposed Of

Baljeet Kaur And Another Vs U.T. Chandigarh And Others

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0001

Constitution Of India, 1950 — Article 21, 226, 227

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High Courts28 Apr 2020Disposed Of

Sukhminder Singh & Ors. Vs Life Insurance Corporation Of India.

Punjab And Haryana At Chandigarh · (2020) 04 P&H CK 0016

Registrations Of Births And Deaths Act, 1969 — Section 17Evidence Act, 1872 — Section 76

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High Courts28 Apr 2020Disposed Of

Santosh Kumari & Ors. Vs Jind Improvement Trust & Ors.

Punjab And Haryana At Chandigarh · (2020) 04 P&H CK 0015

Punjab Town Improvement Act, 1922 — Section 98Specific Relief Act, 1963 — Section 34, 41, 41(h)Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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High Courts27 Apr 2020Disposed Of