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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 32 of 197

High Courts23 Sept 2015Allowed

Dhani Ram and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0243

Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 313Evidence Act, 1872 - Section 35Penal Code, 1860 (IPC) - Section 363, 366, 368, 376(2)((g), 376(2)(g)
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High Courts23 Sept 2015Disposed Off

Satish Gir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0219

Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 34, 363, 366, 376, 376(2)(g)
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High Courts23 Sept 2015Dismissed

Gurdev Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0185

Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 207, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18Penal Code, 1860 (IPC) - Section 392, 395, 411
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High Courts23 Sept 2015

Jaibir Vs Hari Chand

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0179

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Transfer of Property Act, 1882 - Section 22, 22(1)(a), 55(1)
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High Courts23 Sept 2015Allowed

Sarabjit Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0174

Arms Act, 1959 - Section 25, 27Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 320, 397, 482
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High Courts23 Sept 2015Dismissed

Rakesh Kumar Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0167

Criminal Procedure Code, 1973 (CrPC) - Section 173, 311Evidence Act, 1872 - Section 138Penal Code, 1860 (IPC) - Section 313, 406, 498-A
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High Courts23 Sept 2015Dismissed

Umesh Mehta Vs Kali Ram and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0147

Criminal Procedure Code, 1973 (CrPC) - Section 173, 207, 313Penal Code, 1860 (IPC) - Section 332, 34, 353, 427, 506
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High Courts23 Sept 2015Allowed

Manoj and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0055

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 320, 397, 482Penal Code, 1860 (IPC) - Section 307, 326, 34, 354
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