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Punjab And Haryana At Chandigarh judgments, 2010

4,628 judgments · page 48 of 232

High Courts17 Nov 2010Allowed

Pushpa Arora Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18ANegotiable Instruments Act, 1881 (NI) — Section 138
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High Courts17 Nov 2010

Asha Rani Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0195

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 363, 366, 380
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High Courts17 Nov 2010

Satpal Kaur Vs Kotal Singh and Others

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 323, 324, 34, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
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High Courts17 Nov 2010

Mahabir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 452
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High Courts17 Nov 2010Allowed

Balbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 420
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High Courts16 Nov 2010

Anil Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 1 SLR 94

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
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