CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 62 of 67

High Courts08 Feb 2022Allowed

Kirpal Singh And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0027

Code Of Criminal Procedure, 1973 — Section 161, 319, 439Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 307, 323, 324, 427, 447, 506, 511Arms Act, 1959 — Section 25, 27
Read judgment
High Courts08 Feb 2022Allowed

Subhash Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0026

Code Of Criminal Procedure, 1973 — Section 82, 83, 437A, 438, 438(1), 438(2)Indian Penal Code, 1860 — Section 302, 304B, 406, 420, 467, 468
Read judgment
High Courts07 Feb 2022Allowed

Harmanpreet Singh @ Dana Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0021

Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Rule 2(xvii)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 13(1)(ii), 17, 18Code Of Criminal Procedure, 1973 — Section 437A, 446
Read judgment
High Courts04 Feb 2022Allowed

Nainwati Vs State Of U.T. Chandigarh

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0020

Code Of Criminal Procedure, 1973 — Section 437a, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37
Read judgment
High Courts04 Feb 2022Allowed

Dilbag Singh Alias Bagga Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0019

Code Of Criminal Procedure, 1973 — Section 437A, 438, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37
Read judgment
High Courts02 Feb 2022Allowed

Sukhwinder Kaur Vs State Of Punjab & Another

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0007

Code Of Criminal Procedure, 1973 — Section 320(2), 320(8), 482Indian Penal Code, 1860 — Section 34, 109, 120B, 323, 324, 325, 354, 376, 406, 420, 467, 468, 471, 494, 506
Read judgment