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Punjab And Haryana At Chandigarh judgments, 2010

4,628 judgments · page 70 of 232

High Courts27 Oct 2010Dismissed

Sucha Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 78

Constitution of India, 1950 — Article 14, 161Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 27, 32A, 33
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High Courts27 Oct 2010Dismissed

Rajbir Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 222

Criminal Procedure Code, 1973 (CrPC) — Section 173, 397, 401Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7, 7A
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High Courts26 Oct 2010Allowed

Dhana Vs Smt. Mewa Devi

Punjab And Haryana At Chandigarh · (2010) 32 CriminalCC 283 : (2011) 2 RCR(Civil) 765 : (2010) 1 RCR(Criminal) 954

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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High Courts26 Oct 2010Dismissed

Sukhdev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 10 P&H CK 0335

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 304B, 498A
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