High Courts30 May 2022Disposed Of
Kapil Batra And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0132
Indian Penal Code, 1860 — Section 34, 120B, 306, 420
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2022
1,322 judgments · page 43 of 67
High Courts30 May 2022Allowed
Vijay Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0131
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21Indian Penal Code, 1860 — Section 379B, 392Arms Act, 1959 — Section 25
High Courts30 May 2022Disposed Of
Kewal Krishan Vs Punjab State Power Corporation Ltd. And Others
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0130
High Courts30 May 2022Disposed Of
Somnath Mahi Vs Punjab State Power Corporation Ltd. And Others
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0129
High Courts27 May 2022Allowed
Amandeep Singh Deol @ Amandeep Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0128
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420
High Courts27 May 2022Allowed
Ajit Alias Jeeta Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0127
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302, 364
High Courts27 May 2022Allowed
Jatinder Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0126
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471
High Courts27 May 2022Allowed
Jaswant Singh @ Jassa Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0125
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29Arms Act, 1959 — Section 25
High Courts27 May 2022Allowed
Avinash Alias Rinku Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0124
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 417, 420, 468, 471, 488Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21B, 27A
High Courts27 May 2022Allowed
Sonu Luthra Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0123
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 325, 307, 341, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3
High Courts27 May 2022Partly Allowed
Baljinder Singh And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0122
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts27 May 2022Disposed Of
Manga Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0121
Punjab Excise Act, 1914 — Section 61(1)
High Courts26 May 2022Dismissed
Manpreet Kaur Vs Gurbaksh Singh
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0151
Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 9
High Courts26 May 2022Allowed
Shankar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0120
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 27A, 29Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts26 May 2022Allowed
Amarjit Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0119
Arms Act, 1959 — Section 25Indian Penal Code, 1860 — Section 120B, 336, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts26 May 2022Allowed
Sourav @ Sorav @ Gaurav And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0118
Indian Penal Code, 1860 — Section 120B, 148, 149, 307, 323, 324, 326, 427, 506Disaster Management Act, 2005 — Section 54Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts26 May 2022Allowed
Pardeep Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0117
Indian Penal Code, 1860 — Section 201, 380, 454Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts26 May 2022Allowed
Neeraj Kumar Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0116
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 446
High Courts25 May 2022Dismissed
Bhakra Beas Management Board & Another Vs Jagdish Ram
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0148
High Courts25 May 2022Disposed Of
Chief Obonna @ Modi @ Prince Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0115
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 21(c), 29Code Of Criminal Procedure, 1973 — Section 207, 313Prisons Act, 1894 — Section 52A