COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 22 of 100

High Courts14 Sept 2021

Baldev Singh @ Bhola And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0028

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 326, 506

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High Courts14 Sept 2021Allowed

Renu And Others Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0024

Indian Penal Code, 1860 — Section 120B, 307, 323, 380, 506Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts13 Sept 2021Allowed

Amit Ghai Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0031

Constitution Of India, 1950 — Article 19(2)Indian Penal Code, 1860 — Section 120B, 124A, 149, 153A, 153B, 295A, 298, 505A, 505Code Of Criminal Procedure, 1973 — Section 438(2)

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High Courts13 Sept 2021Disposed Of

Bhana Singh @ Bhana Ram And Ors Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0029

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 325, 506

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High Courts13 Sept 2021Allowed

Ram Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0025

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 458Arms Act, 1959 — Section 25, 27

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High Courts10 Sept 2021Allowed

Ashok Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0022

Juvenile Justice (Care And Protection) Act, 2015 — Section 79Code Of Criminal Procedure, 1973 — Section 438(2)

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High Courts10 Sept 2021Allowed

Kali Charan @ Kala And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0018

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 420, 465, 467, 468, 471

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High Courts10 Sept 2021Allowed

Kawaljeet Singh Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0017

Indian Penal Code, 1860 — Section 323, 325, 341, 506Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts10 Sept 2021Allowed

Navish Malik Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0016

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 195A, 325, 379 B, 506

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High Courts09 Sept 2021Allowed

Harprit K. Singh Vs Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0020

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 313, 323, 341, 498A, 506

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High Courts09 Sept 2021Allowed

Chamkaur Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0019

Indian Penal Code, 1860 — Section 34, 325Code Of Criminal Procedure, 1973 — Section 320, 320(3), 320(5), 482

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High Courts09 Sept 2021Allowed

Navjot Kumar @ Chotu And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0015

Code Of Criminal Procedure, 1973 — Section 320, 482< /li>Indian Penal Code, 1860 — Section 120B, 420

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High Courts09 Sept 2021

Satnam Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0014

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 324, 326, 458

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High Courts09 Sept 2021Dismissed

Vikas Sandhu Vs Hardip Singh Aulakh & Others

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0012

Negotiable Instruments Act, 1881 — Section 138

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High Courts08 Sept 2021Dismissed

Chamkaur Singh @ Nikku Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0021

Indian Penal Code, 1860 — Section 377, 379BProtection Of Children From Sexual Offences Act, 2012 — Section 3, 4Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12(1)

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High Courts08 Sept 2021Disposed Of

Satpal Singh @ Satta Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0013

Code Of Criminal Procedure, 1973 — Section 438, 438(2), 438(4), 438(5)Indian Penal Code, 1860 — Section 306

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High Courts07 Sept 2021Allowed

Anjul Sodhi @ Sodhi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0009

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21

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High Courts07 Sept 2021Allowed

Sombir Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0004

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20

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High Courts07 Sept 2021Allowed

Suraj Soni Alias Suraj Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0003

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 42, 50

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High Courts06 Sept 2021Allowed

Balwinder Singh @ Balinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 09 P&H CK 0008

Indian Penal Code, 1860 — Section 120B, 148, 149, 186, 188, 307, 353, 332, 506Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 438(2)

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