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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 69 of 108

High Courts27 Mar 2008Allowed

Kundan Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0201

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts27 Mar 2008Allowed

Daljit Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts26 Mar 2008Allowed

Jasbir Singh alias Jassa Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 42

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114(g)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54
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High Courts26 Mar 2008Dismissed

Jaswant Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 256

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427
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High Courts26 Mar 2008Dismissed

Raj Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) CriLJ 3205

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 332, 333, 353
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High Courts26 Mar 2008

Mander Singh and Others Vs Ladi

Punjab And Haryana At Chandigarh · (2008) 151 PLR 510 : (2008) 4 RCR(Criminal) 388

Criminal Procedure Code, 1973 (CrPC) — Section 203, 245, 251, 255, 259Penal Code, 1860 (IPC) — Section 120B, 148, 149, 500, 506
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