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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 97 of 197

High Courts21 May 2015Allowed

Shinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0065

Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 36(A), 36-A, 36-A (4), 36A(4)
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High Courts20 May 2015Dismissed

Laxman Vs State of U.T., Chandigarh

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0366

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 306, 498-A
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High Courts20 May 2015Allowed

Sanjay Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0340

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 376, 506, 511
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High Courts20 May 2015Dismissed

Sandeep Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 3 RCR(Criminal) 387

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 118Penal Code, 1860 (IPC) - Section 376(2)(f)
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High Courts20 May 2015Dismissed

Dara Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0330

Criminal Procedure Code, 1973 (CrPC) - Section 313, 427, 427(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 25, 35, 50, 52Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts20 May 2015Dismissed

Dharamvir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0308

Criminal Procedure Code, 1973 (CrPC) - Section 100(4), 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 42, 54, 57
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