High Courts17 Aug 2021Allowed

Akash Deep And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 08 P&H CK 0020

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 297, 323, 325Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts12 Aug 2021Dismissed

M/S A.R. Ventures And Another Vs M/S Roop Square Pvt. Ltd. And Another

Punjab And Haryana At Chandigarh · (2021) 08 P&H CK 0035

Code Of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 4Punjab Rent Act, 1995 — Section 4, 4(1), 4(2), 19, 20, 20(i), 20(q), 20(1), 20(2), 20(2)(a), 20(2)(e), 20(2)(g), 20(2)(q), 21, 21(2), 22, 23, 24, 25, 27, 29, 31, 38(7)(b), 38(10), 67Indian Easments Act, 1882 — Section 52
High Courts12 Aug 2021Allowed

Simarjeet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 08 P&H CK 0005

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 25, 27A
High Courts09 Aug 2021Allowed

Lakhbir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 08 P&H CK 0013

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 29, 42, 42(2)Code Of Criminal Procedure, 1973 — Section 173
High Courts08 Aug 2021Allowed

Kulwant Singh Vs Balwinder Singh

Punjab And Haryana At Chandigarh · (2021) 08 P&H CK 0014

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 148, 149, 326, 325, 427, 452, 506
High Courts05 Aug 2021Allowed

Priya Sharma Vs Union Territory Of Chandigarh

Punjab And Haryana At Chandigarh · (2021) 08 P&H CK 0009

Code Of Criminal Procedure, 1973 — Section 125, 357, 439Indian Penal Code, 1860 — Section 120B, 408, 420, 467, 468, 471, 473Transfer OF Property Act, 1882 — Section 53