CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,374 of 4,622

High Courts28 Jul 2008

Dr. Sham Lal Thukral Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) CriLJ 189 : (2009) 3 RCR(Criminal) 168

Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 397, 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
Read judgment
High Courts24 Jul 2008Allowed

Tarun Aggarwal Vs Vivek Singhal

Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 741

Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
Read judgment
High Courts23 Jul 2008

Sukhwinder Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0109

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54Penal Code, 1860 (IPC) — Section 120B, 409
Read judgment
High Courts23 Jul 2008Allowed

Takhat Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 152 PLR 227 : (2009) 1 RCR(Criminal) 349

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54
Read judgment
High Courts23 Jul 2008Dismissed

Dilawar Singh @ Kala Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 50, 52, 55
Read judgment