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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 134 of 186

High Courts03 Mar 2016Dismissed

Kuldip Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2016) 03 P&H CK 0080

Criminal Procedure Code, 1973 (CrPC) - Section 207, Section 313, Section 319, Section 397, Section 401Limitation Act, 1963 - Section 5Penal Code, 1860 (IPC) - Section 406, Section 420
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High Courts03 Mar 2016Allowed

Sukhbir Singh alias Kala Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 2 CriCC 166 : (2016) 1 LawHerald 886 : (2016) 5 RCRCriminal 401

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts02 Mar 2016Disposed off

Mir Singh and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1023 : (2016) 2 PLJ 468

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 151Constitution of India, 1950 - Article 226Punjab Land Revenue Act, 1887 - Section 111, Section 113, Section 114, Section 115, Section 116, Section 117, Se
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High Courts02 Mar 2016Allowed

Gaurav Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 3 AICLR 171 : (2016) 2 LawHerald 1549 : (2016) 5 RCRCriminal 781

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
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High Courts02 Mar 2016Disposed Off

Karam Chand Vs Ombir

Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1501

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 45
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