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Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 188 of 243

High Courts06 Apr 2010

Amrik Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 4 Crimes 54 : (2011) 5 RCR(Criminal) 646

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts06 Apr 2010

Niranjan Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 196

Essential Commodities (Special Provisions) Act, 1981 — Section 7Essential Commodities Act, 1955 — Section 3, 7
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High Courts06 Apr 2010Allowed

Jai Parkash Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 667

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Prevention of Corruption Act, 1988 — Section 20, 4, 7
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High Courts06 Apr 2010Allowed

Gian Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0175

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 307, 34, 376, 452, 506
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