High Courts06 Jul 2022Disposed Of
Sukhbir Singh Vs Uttar Haryana Bijli Vitran Nigam And Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0012
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2022
1,322 judgments · page 34 of 67
High Courts06 Jul 2022Allowed
Sonia And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0011
Constitution Of India, 1950 — Article 21
High Courts06 Jul 2022Allowed
Maninder Kaur Dhaliwal And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0010
Constitution Of India, 1950 — Article 21
High Courts06 Jul 2022Allowed
Harpreet Kaur Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0009
Constitution Of India, 1950 — Article 21
High Courts05 Jul 2022Disposed Of
Subhash Chand Vs Dharam Pal Bansal (HUF) And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0167
Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Jul 2022Disposed Of
Sandeep Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0166
Haryana Motor Vehicles Taxation Act, 2016 — Section 6, 11, 15Code Of Criminal Procedure, 1973 — Section 451
High Courts05 Jul 2022Disposed Of
Rattan Singh @ Rattanjeet Singh Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0165
Negotiable Instruments Act, 1881 — Section 138, 142
High Courts05 Jul 2022Allowed
Harish Kumar And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0025
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 148, 149, 354, 354A, 451
High Courts05 Jul 2022Allowed
Faiz Ali Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0024
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 320, 498A
High Courts05 Jul 2022Allowed
Rajinder Kumar Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0023
Code Of Criminal Procedure, 1973 — Section 437A, 438, 446
High Courts05 Jul 2022Disposed Of
Ramesh Chander Yadav And Others Vs Englesh Singh
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0022
Negotiable Instruments Act, 1881 — Section 138, 148, 148(1)Code Of Criminal Procedure, 1973 — Section 389
High Courts05 Jul 2022Allowed
Manjinder Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0021
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 148, 149, 186, 320, 353
High Courts05 Jul 2022Allowed
Khem Chand Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0008
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 320, 498A
High Courts04 Jul 2022Allowed
Sakandar Singh Alias Sikander Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0168
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 25, 27
High Courts04 Jul 2022Allowed
Vijay Kumar Ghai Vs Pritpal Singh Babbar
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0149
Constitution Of India, 1950 — Article 32Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 9, 9(1)Insolvency And Bankruptcy (Application To Adjudicating Authority For Insolvency Resolution Process For Personal Guarantors To Corporate Debtors) Rules, 2019 — Rule 6
High Courts04 Jul 2022Allowed
Jagjit Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0020
Constitution Of India, 1950 — Article 136, 142, 226Code Of Criminal Procedure, 1973 — Section 320, 320(2), 482Punjab Travel Professional (Regulation) Act, 2014 — Section 13
High Courts04 Jul 2022Allowed
Harinder Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0019
Constitution Of India, 1950 — Article 136, 226Code Of Criminal Procedure, 1973 — Section 320, 320(2), 420Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts04 Jul 2022Allowed
Darshan Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0018
Constitution Of India, 1950 — Article 141, 142Code Of Criminal Procedure, 1973 — Section 173, 320, 482Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 324, 326, 452, 506
High Courts04 Jul 2022Allowed
Gurinder Singh Mand & Another Vs State Of Punjab & Another
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0017
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 420
High Courts04 Jul 2022Allowed
Sukhwinder Kaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0016
Constitution Of India, 1950 — Article 136, 142, 226Code Of Criminal Procedure, 1973 — Section 320, 320(2), 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471