COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 53 of 67

High Courts06 Apr 2022Disposed Of

Narinder Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0028

Indian Penal Code, 1860 — Section 148, 149, 307, 323Arms Act, 1959 — Section 25, 27Indian Penal Code, 1860 — Section 307

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High Courts06 Apr 2022Disposed Of

Shanty Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0027

Indian Penal Code, 1860 — Section 379B, 511

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High Courts06 Apr 2022Allowed

Gobind Singh And Anr Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0026

Constitution Of India, 1950 — Article 21

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High Courts06 Apr 2022Allowed

Vishal Kumar And Anr Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0025

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164

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High Courts06 Apr 2022Allowed

Sakshi And Anr Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0024

Constitution Of India, 1950 — Article 21

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High Courts06 Apr 2022Dismissed

Vinod Kumar Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0023

Code Of Criminal Procedure, 1973 — Section 438

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High Courts04 Apr 2022Allowed

Swaran Kaur Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0073

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High Courts04 Apr 2022Allowed/Dismissed

Surjit Kaur And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0020

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364, 365, 404

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High Courts04 Apr 2022Allowed

Amrik Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0019

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 37(1)(b)(ii)

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High Courts04 Apr 2022Allowed

Rani And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0018

Constitution Of India, 1950 — Article 21

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High Courts04 Apr 2022Disposed Of

Lakhvir And Anr Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0017

Constitution Of India, 1950 — Article 226

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High Courts04 Apr 2022Disposed Of

Sakshi And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0016

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High Courts02 Apr 2022Disposed Of

Tanu Kumari And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0015

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High Courts02 Apr 2022Dismissed

Gurmail Kaur And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0014

Indian Penal Code, 1860 — Section 148, 149, 295A, 307, 323, 324, 326, 452, 459, 506

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High Courts02 Apr 2022Dismissed

Komal Kumar And Others Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0013

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 506Code Of Criminal Procedure, 1973 — Section 173

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High Courts02 Apr 2022Dismissed

Karam Singh And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0012

Indian Penal Code, 1860 — Section 34, 323, 341, 447, 506, 511

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High Courts02 Apr 2022Disposed Of

Sabila And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0011

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High Courts02 Apr 2022Allowed

Chanpreet Kaur Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0010

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 325, 427

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High Courts02 Apr 2022Allowed

Anchal And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0009

Constitution Of India, 1950 — Article 21

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High Courts02 Apr 2022Allowed

Jagtar Singh And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0008

Constitution Of India, 1950 — Article 21

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