High Courts01 Mar 2024Allowed
Lovepreet Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 03 P&H CK 0008
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2024
574 judgments · page 20 of 29
High Courts01 Mar 2024Allowed
Sandeep Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2024) 03 P&H CK 0007
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts01 Mar 2024Disposed Of
Hari Chand & Another Vs State Of Punjab & Others
Punjab And Haryana At Chandigarh · (2024) 03 P&H CK 0005
High Courts01 Mar 2024Disposed Of
Sawita Gill And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 03 P&H CK 0004
Constitution Of India, 1950 — Article 226
High Courts01 Mar 2024Disposed Of
Rushi And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 03 P&H CK 0003
Constitution Of India, 1950 — Article 226
High Courts01 Mar 2024Disposed Of
Sakeena Rani And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 03 P&H CK 0002
Constitution Of India, 1950 — Article 226
High Courts01 Mar 2024Allowed
Gaurav Rai Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2024) 03 P&H CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471Information Technology Act, 2000 — Section 66C
High Courts29 Feb 2024Allowed
Sonu Goswami Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0094
High Courts29 Feb 2024Disposed Of
Komal Rani And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0093
High Courts29 Feb 2024Allowed
Pardeep Kumar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0092
High Courts29 Feb 2024Disposed Of
Baljinder Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0091
Indian Penal Code, 1860 — Section 120B, 420Land Acquisition Act,1894 — Section 4
High Courts29 Feb 2024Allowed
Ansul @ Anshul Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0090
High Courts29 Feb 2024Allowed
Shubham Bhandari Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0089
Code Of Criminal Procedure, 1973 — Section 173(8), 439Arms Act, 1959 — Section 25(8), 54, 59A
High Courts29 Feb 2024Allowed
Jagjit Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0088
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 37
High Courts27 Feb 2024Allowed
Balpreet Singh @ Binku Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0087
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379B(2)
High Courts27 Feb 2024Allowed
Tehal Singh Alias Tahil Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0086
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 307, 323, 336, 506Arms Act, 1959 — Section 25, 27
High Courts27 Feb 2024Disposed Of
Kirandeep Kaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0085
Constitution Of India, 1950 — Article 226
High Courts27 Feb 2024Allowed
Sunny Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0084
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 27(A), 29, 61, 85
High Courts27 Feb 2024Disposed Of
Prem Lata Vs Avtar Dhaliwal And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0083
Constitution Of India, 1950 — Article 227
High Courts20 Feb 2024Dismissed
Dev Raj Vs Director General Manager, United India Insurance Company Limited And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0077
Constitution Of India, 1950 — Article 226, 227