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Punjab And Haryana At Chandigarh judgments, 2013

4,505 judgments · page 57 of 226

High Courts18 Sept 2013

Charanjit Kaur @ Billi Vs State of Punjab

Punjab And Haryana At Chandigarh · (2013) 09 P&H CK 0384

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 21, 22, 24, 27A
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High Courts18 Sept 2013Dismissed

Kartar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2013) 09 P&H CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts18 Sept 2013Dismissed

Rijwan @Ramjan Vs State of Punjab

Punjab And Haryana At Chandigarh · (2013) 09 P&H CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Cruelty to Animals Act, 1960 — Section 11Punjab Prohibition Of Cow Slaughter Act, 1955 — Section 8(1)
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High Courts18 Sept 2013

Pappu @ Anand Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2013) 09 P&H CK 0087

Constitution of India, 1950 — Article 226Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 10(2), 3, 3(1)(d), 3(d)Penal Code, 1860 (IPC) — Section 304
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High Courts18 Sept 2013Dismissed

Ranbir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2013) 09 P&H CK 0016

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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