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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 72 of 108

High Courts19 Mar 2008

Balkar Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0014

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 313Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
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High Courts18 Mar 2008Allowed

B.S. Rana Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 210

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 22, 22(6), 24
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High Courts18 Mar 2008Allowed

Jiwan Kumar Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) CriLJ 3576 : (2008) 2 PLR 675 : (2009) 1 RCR(Criminal) 415

Criminal Procedure Code, 1973 (CrPC) — Section 144, 173, 195Penal Code, 1860 (IPC) — Section 188
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High Courts18 Mar 2008Dismissed

Avtar Singh Vs Canara Bank

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 435 : (2008) 152 PLR 452 : (2008) 4 RCR(Civil) 300 : (2008) 4 RCR(Criminal) 275

Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 5, 6, 9
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High Courts17 Mar 2008

Kirpal Singh alias Pala Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 872

Criminal Procedure Code, 1973 (CrPC) — Section 36, 360, 361Probation of Offenders Act, 1958 — Section 3, 4, 6Punjab Excise Act, 1914 — Section 61(1)(c)
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High Courts17 Mar 2008Dismissed

Goyal and Company Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) 3 PLR 238 : (2008) 4 RCR(Civil) 48

Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 17B, 18, 18A, 26ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 61
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