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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 60 of 197

High Courts13 Aug 2015Allowed

Shinderpal Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0081

Criminal Procedure Code, 1973 (CrPC) - Section 173, 207, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, 50, 52, 57
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High Courts12 Aug 2015Disposed Off

Jaspal Singh Vs U.T., Chandigarh

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 953

Criminal Procedure Code, 1973 (CrPC) - Section 207, 313Penal Code, 1860 (IPC) - Section 279, 304-A, 337
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High Courts12 Aug 2015Dismissed

Paramjit Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 1 JCC 50 : (2015) 4 RCR(Criminal) 102

Criminal Procedure Code, 1973 (CrPC) - Section 313, 427, 427(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, 22, 29, 41(2), 42Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts12 Aug 2015Partly Allowed

Krishana Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0092

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 68(1)Penal Code, 1860 (IPC) - Section 363, 366, 375, 376
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High Courts12 Aug 2015Dismissed

Harmesh Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0027

Criminal Procedure Code, 1973 (CrPC) - Section 308, 318, 319, 328, 329Penal Code, 1860 (IPC) - Section 308, 323, 325, 326, 34
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