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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 77 of 196

High Courts26 May 2011Allowed

Gurpreet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0148

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 506
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High Courts26 May 2011Allowed

Rajesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 34, 498A
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High Courts26 May 2011Allowed

Jitender Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366A, 376
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High Courts26 May 2011Dismissed

Balwant Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts26 May 2011

Vinod Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 8Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 65A
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