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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 76 of 108

High Courts10 Mar 2008Allowed

Kaku Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 37

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 42, 54
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High Courts10 Mar 2008Allowed

Dev Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
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High Courts10 Mar 2008Allowed

Paramjit Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts05 Mar 2008Allowed

Chattar Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0204

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
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High Courts05 Mar 2008

Partap Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0189

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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High Courts05 Mar 2008

Risala Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 239

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 15(1), 16, 16(1)(a)(i), 7
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High Courts05 Mar 2008Dismissed

Nirmal Singh Kahlon Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) CriLJ 4096 : (2008) 2 RCR(Criminal) 208

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 197Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13, 19
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High Courts05 Mar 2008Dismissed

Vinod Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0043

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 157, 161Penal Code, 1860 (IPC) — Section 186, 216, 216A, 302, 307
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High Courts05 Mar 2008Allowed

Sheera Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
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