High Courts04 Jan 2021Allowed
Mangal Singh @ Manga Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0006
Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2021
1,987 judgments · page 100 of 100
High Courts04 Jan 2021Allowed
Sushil Kumar Vs State Of Haryana And Anr.
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0005
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 313, 323, 377, 498A, 506
High Courts01 Jan 2021Disposed Of
Baljinder Kaur Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0439
Indian Penal Code, 1860 — Section 302, 304B, 324Hindu Succession Act, 1956 — Section 25Dependents Of the Deceased Government Employees Rules, 2006 — Rule 3, 5(1)(c)
High Courts01 Jan 2021Disposed Of
Rajesh Kumar @ Pamna @ Pawan Vs State Of Haryana & Others
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0004
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(1)Indian Penal Code, 1860 — Section 365, 363, 366A, 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts01 Jan 2021
Parveen Kumar And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0003
Constitution Of India, 1950 — Article 226, 227
High Courts01 Jan 2021Disposed Of
Shehvir Singh And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0002
Constitution Of India, 1950 — Article 226
High Courts01 Jan 2021
Bhim Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 170, 171, 186, 201, 212, 216, 223, 224, 307, 353, 392, 419Arms Act, 1959 — Section 25