High Courts25 Feb 2020Disposed Of
Gagandeep Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0289
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2020
2,123 judgments · page 81 of 107
High Courts25 Feb 2020Allowed
Wazid Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0263
Code Of Criminal Procedure 1973 — Section 439Indian Penal Code, 1860 — Section 307, 332Arms Act, 1959 — Section 25, 54, 59
High Courts25 Feb 2020Allowed
Ashish Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0209
Indian Penal Code, 1860 — Section 120B, 241, 294, 302, 506Arms Act, 1959 — Section 25
High Courts25 Feb 2020Dismissed
Ramesh Kaur @ Resham Kaur And Ors Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0208
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(B), 420, 465, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
High Courts25 Feb 2020Partly Allowed
Asif Khan Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0207
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18
High Courts25 Feb 2020Dismissed
Sarmukh Singh @ Surmukh Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0206
Indian Penal Code, 1860 — Section 120B, 419, 420, 465, 467, 468, 471
High Courts25 Feb 2020Disposed Of
Amit Kakkar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0205
Indian Penal Code, 1860 — Section 34, 420Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts25 Feb 2020Disposed Of
Sanjeev Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0204
High Courts25 Feb 2020Allowed
Gurmukh Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0201
Indian Penal Code, 1860 — Section 148, 149, 323, 365, 377, 427, 511Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts25 Feb 2020Allowed
Gurpreet Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0200
Indian Penal Code, 1860 — Section 147, 149, 323, 336, 341, 506Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts25 Feb 2020Allowed
Amardeep Singh @ Amandeep Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0199
Indian Penal Code, 1860 — Section 186, 353, 506Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts25 Feb 2020Allowed
Manoj Kumar @ Lalu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0198
Code Of Criminal Procedure, 1973 — Section 439Electricity Act, 2003 — Section 136
High Courts25 Feb 2020Dismissed
Vikaas Kadian Vs State Of Ut Chandigarh
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0197
Indian Penal Code, 1860 — Section 120B, 406, 420Information Technology Act, 2000 — Section 66
High Courts24 Feb 2020Dismissed
New India Assurance Company Ltd. Vs Ramesh Kanta Sharma And another
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0274
High Courts24 Feb 2020Dismissed
Amandeep Kaur Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0271
High Courts24 Feb 2020Allowed
Arshad Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0264
Code Of Criminal Procedure 1973 — Section 311, 439Arms Act, 1959 — Section 25Indian Penal Code, 1860 — Section 379A, 395, 397
High Courts24 Feb 2020Allowed
Dr. Anil Bansal Vs District Appropriate Authority, Gurugram
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0234
Code Of Criminal Procedure 1973 — Section 482Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994 — Section 2, 2(a), 3, 3A, 4, 5, 6, 17, 17(3)(b), 23, 28, 29, 30, 30(2), 31APre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Rules, 1996 — Rule 12
High Courts24 Feb 2020Dismissed
S. Gurmit Singh And Others Vs S. Buta Singh And Another
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0194
Civil Procedure Code, 1908 — Section 151, Order 39, Rules 1, Order 39, Rules 2, Order 40, Rules 1 Sikh Gurdwaras Act, 1925 — Section 142Constitution Of India, 1950 — Article 227
High Courts24 Feb 2020Disposed Of
Arunpal Singh Vs Rajan Taneja And Others
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0193
East Punjab Urban Rent Restriction Act, 1949 — Section 15(3)
High Courts24 Feb 2020Allowed
Uma Jain Vs Satish K. Oswal And Another
Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0192
Civil Procedure Code, 1908 — Order 1 Rule 10Constitution Of India, 1950 — Article 227