High Courts05 Jan 2021Allowed
Neetu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0023
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2021
1,987 judgments · page 99 of 100
High Courts05 Jan 2021Dismissed
Harjinder Singh @ Happy Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0022
Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25
High Courts05 Jan 2021Allowed
Sahab Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0021
Indian Penal Code, 1860 — Section 370, 384, 406, 420, 506Immigration Act, 1983 — Section 24
High Courts05 Jan 2021Disposed Of
Parvesh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0020
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 302, 323, 324Arms Act, 1959 — Section 25
High Courts05 Jan 2021Allowed
Rajender Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0019
Indian Penal Code, 1860 — Section 34, 202, 216, 302Arms Act, 1959 — Section 25
High Courts05 Jan 2021
Gagandeep Singh And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0018
Indian Penal Code, 1860 — Section 148, 149, 323, 324
High Courts05 Jan 2021Allowed
Parvesh @ Aman Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0017
Indian Penal Code, 1860 — Section 328, 363, 366A, 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164
High Courts05 Jan 2021Allowed
Devi Dayal @ Sagar Saini Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0016
Indian Penal Code, 1860 — Section 363, 366A, 376C, 506Code Of Criminal Procedure, 1973 — Section 164
High Courts05 Jan 2021Disposed Of
Harinder Pal Singh Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0015
Indian Penal Code, 1860 — Section 174ANegotiable Instruments Act, 1881 — Section 138
High Courts05 Jan 2021Dismissed
Pushpinder Singh @ Bhindi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0014
Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22, 37, 42, 43
High Courts05 Jan 2021Allowed
Gurdeep Singh @ Deep Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0013
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 15, 16, 17, 18 , 18B
High Courts05 Jan 2021
Surinder Kaur @ Sukhpreet Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0012
Indian Penal Code, 1860 — Section 120BUnlawful Activities (Prevention) Act, 1967 — Section 10, 13, 17, 18, 20, 38, 39, 40
High Courts05 Jan 2021Dismissed
Gurpreet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0011
Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22, 37, 41, 42, 42(1), 43, 57
High Courts04 Jan 2021Dismissed
Smriti Vs Panjab University & Ors.
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0305
Constitution Of India, 1950 — Article 226
High Courts04 Jan 2021Allowed
Jyoti Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0113
High Courts04 Jan 2021
Sukhjinder Singh @ Sunny Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0108
Code Of Criminal Procedure, 1973 — Section 11, 14, 173, 173(8), 482Indian Penal Code, 1860 — Section 120B, 295, 295A, 380Delhi Special Police Establishment Act, 1946 — Section 5, 6
High Courts04 Jan 2021Allowed
Kamaljit Singh Alias Gola Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0010
Indian Penal Code, 1860 — Section 255, 256, 257, 258, 259, 260, 420, 467, 468, 471, 472Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts04 Jan 2021Allowed
Bikramjit Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0009
Indian Penal Code, 1860 — Section 120B, 420
High Courts04 Jan 2021Dismissed
Sumit Soni Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0008
Code Of Criminal Procedure, 1973 — Section 82, 482Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 174A
High Courts04 Jan 2021Allowed
Ram Karan Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0007
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302, 307, 332, 353, 364, 365, 201, 450, 511, 506