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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 91 of 93

High Courts12 Jan 2007Dismissed

Suraj Mal and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0081

Criminal Procedure Code, 1973 (CrPC) — Section 300, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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High Courts12 Jan 2007Allowed

Hardev Singh and Another Vs Satnam Kaur

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 700

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 382Evidence Act, 1872 — Section 113A , 113BPenal Code, 1860 (IPC) — Section 304B, 34, 406, 498A
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High Courts11 Jan 2007

Ram Ji Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 390

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 376
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High Courts11 Jan 2007

State of Haryana Vs Rohtas and Others

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 543

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 498A
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High Courts10 Jan 2007Dismissed

Naottam Singh Dhillon and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0124

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 160, 342Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
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High Courts10 Jan 2007

Paramvir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) CriLJ 2028 : (2007) 3 RCR(Criminal) 701

Arms Act, 1959 — Section 25, 29Criminal Procedure Code, 1973 (CrPC) — Section 220Evidence Act, 1872 — Section 30
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