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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 10 of 197

High Courts28 Nov 2015Dismissed

Vakil Raj and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 11 P&H CK 0125

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 2(f)Bombay Police Act, 1951 - Section 33-A, 33-BConstitution of India, 1950 - Article 14, 19(1)(g)
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High Courts27 Nov 2015Dismissed

Bindia and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 11 P&H CK 0132

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 482Penal Code, 1860 (IPC) - Section 148, 149, 201, 323, 325
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High Courts27 Nov 2015Allowed

Sunil Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 11 P&H CK 0124

Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 173, 439Penal Code, 1860 (IPC) - Section 201, 302, 34, 377Protection of Children from Sexual Offences Act, 2012 - Section 4
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High Courts27 Nov 2015Dismissed

State of Haryana Vs Mukesh Kumar

Punjab And Haryana At Chandigarh · (2015) 11 P&H CK 0081

Criminal Procedure Code, 1973 (CrPC) - Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 17, 50, 52-A
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High Courts27 Nov 2015Dismissed

Tasveer Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 11 P&H CK 0047

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 311, 482Penal Code, 1860 (IPC) - Section 120-B, 212, 302, 307, 311
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High Courts26 Nov 2015Dismissed

State of Haryana Vs Mukesh and Others

Punjab And Haryana At Chandigarh · (2015) 11 P&H CK 0141

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 313, 378Penal Code, 1860 (IPC) - Section 395, 399, 402
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High Courts26 Nov 2015

Mukesh and Others Vs Naveen Kumar

Punjab And Haryana At Chandigarh · (2015) 11 P&H CK 0099

Criminal Procedure Code, 1973 (CrPC) - Section 125, 125(2), 127Penal Code, 1860 (IPC) - Section 323, 406, 498A, 498-A
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