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Punjab And Haryana At Chandigarh judgments, 2013

4,505 judgments · page 82 of 226

High Courts22 Aug 2013Dismissed

Gurdeep Singh @ Bauji Vs State of Punjab

Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0520

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 244, 313, 319, 319(1)Evidence Act, 1872 — Section 33
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High Courts22 Aug 2013Dismissed

Santokh Singh Vs Virsa Singh and Another

Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0353

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
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High Courts22 Aug 2013Allowed

Jai Pal Vs Gian Chand

Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0349

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
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High Courts22 Aug 2013

Daya Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0308

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 354, 363, 376, 511
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