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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 166 of 196

High Courts10 Feb 2011Allowed

Kala Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0199

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
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High Courts10 Feb 2011

Sanjay Kaul Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0169

Criminal Procedure Code, 1973 (CrPC) — Section 173, 439Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420
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High Courts10 Feb 2011Allowed

Rajesh Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0156

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 25
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High Courts10 Feb 2011

Ramji Dass Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82(4)Drugs and Cosmetics Act, 1940 — Section 26
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High Courts10 Feb 2011Allowed

Shamsher Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 235

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 120B, 216A, 342, 395, 412
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High Courts10 Feb 2011Allowed

Mrs. Nidhi Kakkar Vs Munish Kakkar

Punjab And Haryana At Chandigarh · (2011) 2 CivCC 538 : (2011) 162 PLR 113

Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 207Evidence Act, 1872 — Section 3, 65B, 65B(4)Hindu Marriage Act, 1955 — Section 13B, 23(2)
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