High Courts29 Jan 2021Allowed
Ilorah Bathlomi Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0417
Code Of Criminal Procedure, 1973 — Section 482, 440Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 21B, 27A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2021
1,987 judgments · page 79 of 100
High Courts29 Jan 2021Disposed Of
Gurbinder Singh @ Pappa Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0416
Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts29 Jan 2021Allowed
Sahil Josan @ Sahil Kamboj Vs State Of Punjab & Others
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0415
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 395, 506
High Courts29 Jan 2021Disposed Of
Jagpal Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0414
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 166A, 201, 242, 295A, 323, 342Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(iv), 3(1)(v), 4
High Courts29 Jan 2021Disposed Of
Babbu Ram @ Sattu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0413
Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22(c), 27A, 50, 61, 85
High Courts29 Jan 2021Allowed
Amarjit Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0412
Indian Penal Code, 1860 — Section 148, 149, 323, 452Arms Act, 1959 — Section 25, 27, 54, 59
High Courts29 Jan 2021Allowed
Ramdiya And Another Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0411
Indian Penal Code, 1860 — Section 34, 498A, 506Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts29 Jan 2021Dismissed
Vishal Handa Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0410
Indian Penal Code, 1860 — Section 420, 465, 467, 468, 471
High Courts29 Jan 2021Disposed Of
Anmol Sanduja Vs State Of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0409
Indian Penal Code, 1860 — Section 406, 498ACode Of Criminal Procedure, 1973 — Section 173, 438(2)
High Courts29 Jan 2021Allowed
Sukhbir Singh Vs State Of U.T., Chandigarh
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0408
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 10
High Courts29 Jan 2021Dismissed
Lovedeep Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0407
Indian Penal Code, 1860 — Section 269, 270, 420, 467, 468, 471Punjab Excise Act, 1914 — Section 1, 14, 61
High Courts29 Jan 2021Disposed Of
Gurpreet Singh @ Gopi Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0406
Indian Penal Code, 1860 — Section 120B, 363, 366ACode Of Criminal Procedure, 1973 — Section 173, 438(2)
High Courts29 Jan 2021
Mohammad Shareef Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0405
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 15, 16, 17, 18, 18B
High Courts29 Jan 2021Allowed
Jaspreet @ Rohit Sethi Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0404
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 325, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(v), (va)
High Courts29 Jan 2021Disposed Of
Piara Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0403
Indian Penal Code, 1860 — Section 120B, 363, 366, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164
High Courts29 Jan 2021Allowed
Gurjit Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0402
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 307, 302, 323, 325, 506Arms Act, 1959 — Section 25, 27, 29
High Courts29 Jan 2021Allowed
Manmohan Yadav Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0401
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts29 Jan 2021Allowed
Ravinder Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0366
Indian Penal Code, 1860 — Section 34, 304B, 306
High Courts29 Jan 2021Disposed Of
Pardeep Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0365
Indian Penal Code, 1860 — Section 120B, 365, 379B, 395, 397, 412Code Of Criminal Procedure, 1973 — Section 439
High Courts28 Jan 2021Dismissed
Sheela Devi Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0447
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2), 24(1)(b)Land Acquisition Act, 1894 — Section 4, 16, 31(1)