High Courts22 Oct 2024Dismissed
Vanshika Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1210
Constitution Of India, 1950 - Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2024
574 judgments · page 3 of 29
High Courts19 Oct 2024Allowed
Adit Gupta Vs Income Tax Officer And Others
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1209
Income Tax Act, 1961 - Section 119, 120, 144(B), 148
High Courts18 Oct 2024Disposed Of
Savita and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1208
Constitution Of India, 1950 - Article 226
High Courts16 Oct 2024Disposed Of
Ashwani Bansal And Anr Vs Honey Sudhir And Anr
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1207
Constitution Of India, 1950 - Article 227Code Of Civil Procedure, 1908 - Section 151, Order 14 Rule 5
High Courts15 Oct 2024Disposed Of
Ashwani Kumar Vs Sanjeev Kumar
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1206
High Courts14 Oct 2024Disposed Of
Union of India and another Vs Jaspal Singh and others
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1205
Arbitration and Conciliation Act, 1996 - Section 34, 37
High Courts11 Oct 2024Disposed Of
Suresh Kumar Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1204
Constitution Of India, 1950 - Article 226
High Courts10 Oct 2024Disposed Of
Harman And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1202
Constitution Of India, 1950 - Article 226
High Courts09 Oct 2024Disposed Of
Satpal Kumar Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1201
High Courts08 Oct 2024Allowed
Gurdeep Singh Mangat Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1203
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 380, 447, 511, 506, 427, 120(B), 201, 379
High Courts04 Oct 2024Allowed
Vishal Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2024) 10 P&H CK 1200
Indian Penal Code, 1860 - Section 148, 149, 323, 379(B), 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3(2)Juvenile Justice (Care and Protection of Children) Act, 2015 - Sectiopn 12
High Courts27 Sept 2024Disposed Of
Surinder Singh Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1141
High Courts26 Sept 2024Allowed
Sushil Kumar Vs Income Tax Officer and others
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1139
Income Tax Act, 1961 - Section 119, 120, 144(B), 148
High Courts25 Sept 2024Allowed
Akashdeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1138
Code of Criminal Procedure, 1973 - Section 438, 438(2)Indian Penal Code, 1860 - Section 148, 149, 323, 336, 341Arms Act, 1959 - Section 25, 27
High Courts24 Sept 2024Allowed
Premjit Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1137
Indian Penal Code, 1860 - Section 148, 149, 364(A), 379(B)(2)Arms Act, 1959 - Section 25, 54, 59
High Courts23 Sept 2024Disposed Of
Aman Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1136
Code of Criminal Procedure, 1973 - Section 438, 438(2)Indian Penal Code, 1860 - Section 34, 306
High Courts20 Sept 2024Allowed
Harbir Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1135
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 406, 498(A)
High Courts19 Sept 2024Allowed
Barjesh Kumar @ Gori Vs State of Punjab
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1134
Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 22(C), 27, 29, 50, 61, 85
High Courts17 Sept 2024Disposed Of
Balwinder Singh Vs PSPCL and others
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1133
Constitution Of India, 1950 - Article 226, 227
High Courts13 Sept 2024Allowed
Pooja @ Ruby Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2024) 09 P&H CK 1132
Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21, 50, 52(A), 57