CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 3 of 67

High Courts12 Dec 2022Allowed

Anup And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0046

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15(c), 18, 25, 27A, 29, 59Prevention Of Corruption Act, 1988 — Section 7, 7A, 8Indian Penal Code, 1860 — Section 120B, 166A, 192, 196, 201, 202, 203, 217, 409,
Read judgment
High Courts07 Dec 2022Allowed

Harbhajan Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0035

Code Of Criminal Procedure, 1973 — Section 437A, 438(2), 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37
Read judgment
High Courts07 Dec 2022Allowed

Mandeep Sharma Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0031

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 323, 325, 341, 356, 379, 379B, 406, 420, 506Negotiable Instruments Act, 1881 — Section 138
Read judgment
High Courts07 Dec 2022Allowed

Abem Devi Vs U.T.Chandigarh

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0030

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 370, 420, 467, 468, 471, 511Transplantation Of Human Organs Act, 1994 — Section 19
Read judgment
High Courts06 Dec 2022Allowed

Gurwinder Singh @ Mangu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0009

Indian Penal Code, 1860 — Section 379, 447Mines And Minerals (Regulation Of Development) Act, 1957 — Section 2(1), 4, 4(1)Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment