CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 76 of 100

High Courts05 Feb 2021Allowed

Avtar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0047

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 307, 506Prisons Act, 1894 — Section 52, 52A
Read judgment
High Courts05 Feb 2021Allowed

Shivtaj Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0046

Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25
Read judgment
High Courts04 Feb 2021Disposed Of

M/S K.C. Stone Crushing Co. & Others Vs State Of Haryana & Others

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0028

Constitution of India, 1950 — Article 300AHaryana Minor Mineral Concession, Stocking, Transportation Of Minerals And Prevention Of Illegal Mining Rules, 2012 — Rule 98, 98(6), 99, 101, 101(5), 101(7), 101(8), 101(10), 101(6)(i), 101(6)(iii), 101(6)(v), 102, 104, 105, 106, 115Rajasthan Mines And Mineral Concessions Rules, 2017 — Rule 54(5)
Read judgment
High Courts03 Feb 2021Dismissed

Hardeep Singh @ Sidhu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0037

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 21, 37, 42, 50, 52A
Read judgment
High Courts03 Feb 2021Allowed

Sachin @ Ford Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0031

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 365, 395, 397, 412Arms Act, 1959 — Section 25
Read judgment