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Punjab And Haryana At Chandigarh judgments, 2013

4,454 judgments · page 208 of 223

High Courts06 Feb 2013

Ashok Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2014) 1 ILR (P&H) 274 : (2013) 2 RCR(Criminal) 844

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 207, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
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High Courts06 Feb 2013Dismissed

Union of India Vs Smt. Suman and Others

Punjab And Haryana At Chandigarh · (2014) ACJ 45 : (2014) 1 AnWR 551 : (2013) 170 PLR 28 : (2013) 3 RCR(Civil) 700

Railways Act, 1989 — Section 123(c), 124, 124A, 2(29)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
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High Courts06 Feb 2013

Satnam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2013) 2 RCR(Criminal) 356

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
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High Courts05 Feb 2013

Saroj Bala @ Geeta Vs Ashok Kumar Kalyan

Punjab And Haryana At Chandigarh · (2014) 1 ALD(Cri) 17 : (2013) CriLJ 4018 : (2013) 2 Crimes 536 : (2014) 1 DMC 104 : (2013) 2 DMC 856 : (2013) 2 RCR(Civil) 158 : (2013) 2 RCR(Criminal) 129

Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482
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