High Courts10 Jun 2022
Cheena And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0055
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2022
1,322 judgments · page 40 of 67
High Courts09 Jun 2022Allowed
Deepanshu And Others Vs State Of U.T. Chandigarh And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0054
Indian Penal Code, 1860 — Section 34, 341, 354D, 366, 379A, 506, 509, 511
High Courts09 Jun 2022Allowed
Sujjan Singh @ Sonu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0053
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 20, 27A, 29, 61, 85Indian Penal Code, 1860 — Section 201
High Courts09 Jun 2022Allowed
Bhagwati Lal Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0052
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 27A, 29
High Courts09 Jun 2022Allowed
Suraj Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0051
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 27A, 29, 37, 61, 85
High Courts09 Jun 2022Allowed
Naresh Kumar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0050
Indian Penal Code, 1860 — Section 279, 304, 337, 338, 427Motor Vehicles Act, 1988 — Section 185, 188
High Courts09 Jun 2022Allowed
Ranjeet Singh @ Gopi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0049
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302, 365, 384, 506
High Courts09 Jun 2022Disposed Of
Karam Dass And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0048
Indian Penal Code, 1860 — Section 148, 149, 294, 323, 452Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Jun 2022
Sunil Dutt Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0047
Indian Penal Code, 1860 — Section 34, 120B, 323, 406, 419, 420, 506
High Courts09 Jun 2022Disposed Of
Sukhwinder Singh Ranu Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0046
Constitution Of India, 1950 — Article 226
High Courts09 Jun 2022
Simranjit And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0045
Constitution Of India, 1950 — Article 226
High Courts08 Jun 2022Disposed Of
Dilbagh Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0044
Indian Penal Code, 1860 — Section 148, 149, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 4
High Courts08 Jun 2022Allowed
Navjosh Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0043
Information Technology Act, 2000 — Section 66(C), 67(A)Indian Penal Code, 1860 — Section 120B, 201, 354A, 354D, 509Indecent Representation Of Women (Prohibition) Act, 1986 — Section 6
High Courts08 Jun 2022Allowed
Rajwinder Singh Alias Lakhu Alias Vaily Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0042
Code Of Criminal Procedure, 1973 — Section 469Indian Penal Code, 1860 — Section 34, 201, 379B
High Courts08 Jun 2022Allowed
Pushpa Devi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0041
Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 173
High Courts08 Jun 2022Dismissed
Sona Singh @ Sonu Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0040
Indian Penal Code, 1860 — Section 363, 366ACode Of Criminal Procedure, 1973 — Section 438(1)
High Courts08 Jun 2022Disposed Of
Kanta Devi Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0038
Indian Penal Code, 1860 — Section 354(D)(1), 365Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(u)(w)(ii)Information Technology Act, 2000 — Section 66
High Courts08 Jun 2022Disposed Of
Shurmu And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0037
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482
High Courts08 Jun 2022Disposed Of
Nagma @ Radhika And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0036
Constitution Of India, 1950 — Article 226
High Courts08 Jun 2022Disposed Of
Shashi Atwal Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0035
Code Of Criminal Procedure, 1973 — Section 482