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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 162 of 186

High Courts28 Jan 2016Dismissed

Dawinder Singh Ex. Sarpanch Vs Girdhari Lal and Others

Punjab And Haryana At Chandigarh · (2016) 1 LawHerald 374 : (2016) 1 PLJ 561

Penal Code, 1860 (IPC) - Section 148, Section 149, Section 379, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3
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High Courts28 Jan 2016Allowed

Chamel Singh and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2016) 2 AICLR 130 : (2016) 1 LawHerald 515 : (2016) 5 RCRCriminal 495

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 151, Section 173, Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 406, Section 498-A, Section 506
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High Courts28 Jan 2016Dismissed

Dawinder Singh Vs Girdhari Lal and Others

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0173

Penal Code, 1860 (IPC) - Section 148, Section 149, Section 379, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3
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High Courts28 Jan 2016Allowed

Ram Parkash and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0171

Constitution of India, 1950 - Article 142Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 148, Section 149, Section 308, Section 323, Section 324, Section 326, Section 336, Section 452,
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High Courts28 Jan 2016Disposed Off

Parveen Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2016) 1 LawHerald 725 : (2016) 2 RCRCriminal 688

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(h)Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 — Rule 4(1)
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