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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 73 of 197

High Courts20 Jul 2015Dismissed

Poonam Puri Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 07 P&H CK 0354

Criminal Procedure Code, 1973 (CrPC) - Section 438, 438(2), 482Penal Code, 1860 (IPC) - Section 120-B, 403, 405, 408, 409
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High Courts20 Jul 2015Dismissed

Raghu Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 123

Constitution of India, 1950 - Article 226Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 - Section 3(1)(d), 6Penal Code, 1860 (IPC) - Section 201, 302, 34, 364
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High Courts20 Jul 2015Dismissed

Neeraj Chaudhary and Others Vs U.T. Administration and Others

Punjab And Haryana At Chandigarh · (2016) 1 RCR(Criminal) 829

Prevention Of Food Adulteration Act, 1954 — Section 6(1)(a)(i), 16(1)(a)(ii), 7(i), 7(v)Food Safety And Standards Act, 2006 — Section 1(3), 19, 20, 21, 23, 24, 25, 26, 27, 28, 29, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 89, 94, 95, 96, 97, 97(1), 98, 100General Clauses Act, 1897 — Section 6, 6A
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High Courts20 Jul 2015

Kishan Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 07 P&H CK 0163

Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Evidence Act, 1872 - Section 134Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22, 42, 42(1), 42(2), 52A
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