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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 24 of 93

High Courts03 Oct 2007Dismissed

Poppy and Balwant Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0113

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 47Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 50, 54
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High Courts01 Oct 2007

Bahadur Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 271

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 302
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High Courts01 Oct 2007Dismissed

Gurnam Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 354

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 306, 34Probation of Offenders Act, 1958 — Section 4(1)
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High Courts01 Oct 2007

Paramjit Singh Vs UCO Bank and Another

Punjab And Haryana At Chandigarh · (2007) 4 PLR 747

Negotiable Instruments Act, 1881 (NI) — Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
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High Courts01 Oct 2007

Jagbir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0124

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307
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