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Punjab And Haryana At Chandigarh judgments, 2002

1,297 judgments · page 23 of 65

High Courts13 Sept 2002Dismissed

Dharminder Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 5 CriminalCC 605 : (2002) 4 RCR(Criminal) 278

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 42, 42(1), 42(2)
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High Courts12 Sept 2002Dismissed

Avtar Singh Vs Balkar Singh

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 149 : (2002) 4 RCR(Civil) 359 : (2002) 4 RCR(Criminal) 667

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A
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High Courts12 Sept 2002Allowed

Channa Ram @ Maiya Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 283 : (2002) 4 RCR(Criminal) 440

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 52, 52A, 55
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High Courts12 Sept 2002

Kaaraka Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 201 : (2002) 4 RCR(Criminal) 438

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 5
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