High Courts06 Feb 2024Disposed Of
Satbir Singh Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0125
Constitution Of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2024
574 judgments · page 24 of 29
High Courts06 Feb 2024Allowed
Kashmir Singh Saini Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0124
Constitution Of India, 1950 — Article 226
High Courts06 Feb 2024Disposed Of
Ravinder Kumar Vs Sarv Haryana Gramin Bank And Another
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0123
Constitution Of India, 1950 — Article 226, 227
High Courts06 Feb 2024Allowed
Adarsh Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0112
Constitution Of India, 1950 — Article 226, 227Haryana Civil Services (Pension) Rules, 2016 — Rule 12(a), 12. 2, 12.2(b), 12(5)
High Courts06 Feb 2024Allowed
Deepak Singh @ Kanda Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0020
Code Of Criminal Procedure, 1973 — Section 319, 439Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 325, 326
High Courts06 Feb 2024Allowed
Sahil Yadav Vs State Of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0019
Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 34, 379, 411
High Courts06 Feb 2024Allowed
Jagdeep Singh @ Babbu Bajwa Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0018
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 279, 302, 304A, 397Evidence Act, 1872 — Section 25
High Courts06 Feb 2024Disposed Of
Raman Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0017
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37, 61, 85
High Courts06 Feb 2024Dismissed
Chirag Talwar Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0016
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 174ANegotiable Instruments Act, 1881 — Section 138
High Courts05 Feb 2024Dismissed
Hardev Lal Vs Guljar Chand & Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0111
Constitution Of India, 1950 — Article 226, 227Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 23
High Courts05 Feb 2024Disposed Of
Kulwant Singh Vs Regional Transport Authority Bathinda
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0098
Constitution Of India, 1950 — Article 226, 227
High Courts05 Feb 2024Disposed Of
Naraingarh Multipurpose Primary Cooperative Credit Service Society Ltd Vs State Of Haryana & Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0097
Constitution Of India, 1950 — Article 226, 227
High Courts05 Feb 2024Disposed Of
Tek Chand Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0096
Constitution Of India, 1950 — Article 226, 227
High Courts05 Feb 2024Disposed Of
Gurdeep Singh Vs Regional Transport Authority Bathinda
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0095
Constitution Of India, 1950 — Article 226, 227
High Courts05 Feb 2024
Shubham Bhalla Vs Union Of India And Anr
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0025
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29, 60
High Courts05 Feb 2024Allowed
Jatinder Singh @ Kakka Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0024
Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 148, 149, 307, 379B
High Courts05 Feb 2024Disposed Of
Gurcharan Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0023
Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 438, 438(2), 439(2)Evidence Act, 1872 — Section 27
High Courts05 Feb 2024Allowed
Balbir Singh Vs State Of Punjab And Anr
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0022
Indian Penal Code, 1860 — Section 120B, 201, 307, 406, 420, 465, 467, 468Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts05 Feb 2024Allowed
Gopi Chand Chaudhary Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0021
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 419, 420, 465, 467, 468, 471
High Courts02 Feb 2024Disposed Of
Kulwant Kaur Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 02 P&H CK 0110
Constitution Of India, 1950 — Article 226, 227