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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 186 of 196

High Courts14 Jan 2011

Jiwanjot Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 905 : (2011) 1 RCR(Criminal) 905

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 15(1), 15(2), 3, 4, 5
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High Courts14 Jan 2011

Kailash Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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High Courts14 Jan 2011Allowed

Naresh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 309

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113, 113B, 114
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High Courts14 Jan 2011

Harvinder Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 160

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 32, 320, 323, 324, 326Probation of Offenders Act, 1958 — Section 4(1)
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