High Courts07 Oct 1997Allowed

Wadhawa Beej Bhandar and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) CriLJ 1374 : (1998) 1 RCR(Criminal) 14

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17(1), 21(1), 24(2), 29(1), 3
High Courts07 Oct 1997Allowed

Rajeev Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) CriLJ 1460 : (1997) 4 RCR(Criminal) 846

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 52A(1)