CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 48 of 67

High Courts09 May 2022Partly Allowed

Ramesh Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0027

Code Of Criminal Procedure, 1973 — Section 421, 446Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 148, 149, 307, 420, 420B
Read judgment
High Courts09 May 2022Allowed

Sandeep @ Neetu Sunariya Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0024

Indian Penal Code, 1860 — Section 120B, 201, 380, 381, 382, 411, 454, 457Arms Act, 1959 — Section 25, 25(1B)(a)Prevention Of Corruption Act, 1988 — Section 7, 8
Read judgment
High Courts06 May 2022Disposed Of

Jagmohan Manchanda Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0016

Code Of Criminal Procedure, 1973 — Section 482Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A
Read judgment