High Courts04 Jan 2022Allowed
Jeevanpreet Singh And Another Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0004
Code Of Criminal Procedure, 1973 — Section 437A, 438
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2022
1,322 judgments · page 67 of 67
High Courts03 Jan 2022Dismissed
Anup Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0013
Indian Penal Code, 1860 — Section 120B, 148, 149, 308, 323, 354, 452, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14ACode Of Criminal Procedure, 1973 — Section 438