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Punjab And Haryana At Chandigarh judgments, 2010

4,628 judgments · page 29 of 232

High Courts03 Dec 2010Allowed

Radhey Shyam Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 4 Crimes 364

Arms Act, 1959 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 27, 27A, 61Penal Code, 1860 (IPC) — Section 120B
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High Courts03 Dec 2010Allowed

Ramandeep Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0209

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
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High Courts03 Dec 2010Dismissed

Jaspreet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 465, 467, 468, 471
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High Courts02 Dec 2010

Sushil Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 164

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Punjab Excise Act, 1914 — Section 61(1)Punjab Police Rules, 1934 — Rule 22.15, 27.17, 27.17(1)
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High Courts02 Dec 2010Dismissed

Jitender Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0561

Constitution of India, 1950 — Article 14, 161Criminal Procedure Code, 1973 (CrPC) — Section 432(1), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 27, 32A, 33
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