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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 19 of 93

High Courts18 Oct 2007Allowed

Daljit Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0117

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 307, 34, 342, 354
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High Courts18 Oct 2007

Varun @ Monu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0048

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 34
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High Courts18 Oct 2007

Jang Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 323

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 122, 31, 31(1), 362, 397(1)
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High Courts17 Oct 2007Dismissed

Tejbir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 817

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)Probation of Offenders Act, 1958 — Section 4(1)
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High Courts17 Oct 2007

Amrik Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts16 Oct 2007

Gurcharan Kaur Vs Tilak Raj

Punjab And Haryana At Chandigarh · (2008) 152 PLR 637 : (2008) 4 RCR(Civil) 66 : (2008) 2 RCR(Rent) 114

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4A
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