High Courts09 Mar 2005Dismissed
Ajab Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 538
Penal Code, 1860 (IPC) — Section 363, 366, 376(2)(g)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,686 of 4,620
High Courts09 Mar 2005Allowed
Ajab Singh and Jai Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 807
Penal Code, 1860 (IPC) — Section 363, 366
High Courts09 Mar 2005Allowed
Sona Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 449
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts09 Mar 2005
Arichit Goyal Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 375 : (2005) 3 RCR(Criminal) 285
Contempt of Courts Act, 1971 — Section 12(1), 15(1), 15(3), 2Criminal Procedure Code, 1973 (CrPC) — Section 438, 5Penal Code, 1860 (IPC) — Section 306
High Courts09 Mar 2005Dismissed
Bant Singh (Deceased) and Others Vs Harnam Kaur and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 760 : (2005) 3 RCR(Civil) 721
Evidence Act, 1872 — Section 90
High Courts09 Mar 2005Dismissed
Krishan Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 845
Arms Act, 1959 — Section 27
High Courts09 Mar 2005Allowed
Prem Lata Vs State (U.T., Chandigarh)
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 479
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts09 Mar 2005
Courts its own Motion Vs C.M. Munjal, Addl. Advocate General, Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 101
Penal Code, 1860 (IPC) — Section 306
High Courts07 Mar 2005Dismissed
Surinder Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 15
Constitution of India, 1950 — Article 14
High Courts07 Mar 2005Dismissed
Prem Nath and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) CriLJ 2244 : (2005) 2 DMC 464 : (2005) 2 RCR(Criminal) 446
Penal Code, 1860 (IPC) — Section 302, 304B, 319, 498A
High Courts07 Mar 2005
Atul Kohli and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 1 BC 96 : (2006) 4 CivCC 676 : (2005) 127 CompCas 237
Companies Act, 1956 — Section 303(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Mar 2005Dismissed
Suraj Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 03 P&H CK 0053
Penal Code, 1860 (IPC) — Section 396, 397
High Courts07 Mar 2005Dismissed
Income Tax Officer Vs Shiv Sewak Cotton Co. and Others
Punjab And Haryana At Chandigarh · (2006) 202 CTR 542 : (2006) 282 ITR 73 : (2006) 1 RCR(Criminal) 720
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482Income Tax Act, 1961 — Section 194A, 2(35), 201(1A), 221, 276B
High Courts05 Mar 2005Allowed
Taqdir Singh and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 399
Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Mar 2005Allowed
Chander Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 596
Penal Code, 1860 (IPC) — Section 363, 366
High Courts04 Mar 2005Allowed
Virsa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 659
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts04 Mar 2005Dismissed
Constable Surinder Kumar Vs State On Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 612
Punjab Police Rules, 1934 — Rule 12.21
High Courts04 Mar 2005Dismissed
Om Parkash Vs Shiv Shankar and Others
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 212 : (2005) 141 PLR 585 : (2005) 3 RCR(Civil) 589
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 6 Rule 14
High Courts04 Mar 2005Dismissed
Raj Kumar alias Raju Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) CriLJ 2527 : (2005) 2 RCR(Criminal) 960
Criminal Procedure Code, 1973 (CrPC) — Section 427, 428Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 363
High Courts04 Mar 2005
Anoop Bhakoo Vs Subhash Chander Gupta
Punjab And Haryana At Chandigarh · (2005) 4 BC 100 : (2005) 3 CivCC 356 : (2005) 140 PLR 797 : (2005) 2 RCR(Criminal) 579
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420