CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 39 of 100

High Courts23 Mar 2021Dismissed

General Manager Vs M/S Delkon Textile Private Limited And Others

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0380

Arbitration And Conciliation Act, 1996 — Section 34, 37, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81Micro Small And Medium Enterprises Development Act, 2006 — Section 7(1)15, 16, 17, 18, 18(3), 18(4), 19, 20, 21, 22, 23, 24
Read judgment
High Courts23 Mar 2021Disposed Of

Seema Gupta Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0294

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts23 Mar 2021Allowed

Neeraj Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0290

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(2)(n), 385, 506
Read judgment
High Courts23 Mar 2021Allowed

Jitender Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0289

Code Of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 148, 149, 324, 379B, 506
Read judgment
High Courts23 Mar 2021Disposed Of

Bholi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0288

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts23 Mar 2021Disposed Of

Sunil Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0287

Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 438(3)
Read judgment
High Courts23 Mar 2021Disposed Of

Ajay Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0286

Code Of Criminal Procedure, 1973 — Section 311, 313, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21
Read judgment
High Courts23 Mar 2021Disposed Of

Karan @ Kana Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0282

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 323, 341, 307, 364, 506Arms Act, 1959 — Section 25, 24, 59
Read judgment
High Courts23 Mar 2021Allowed

Karamvir Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0280

Code Of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 27Prevention Of Corruption Act, 1988 — Section 7, 8
Read judgment