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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 169 of 186

High Courts19 Jan 2016Dismissed

Balwinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 2 AICLR 63 : (2016) 1 LawHerald 480 : (2016) 2 RCRCriminal 549

Constitution of India, 1950 - Article 142Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 120-B, Section 279, Section 304-A, Section 420, Section 427, Section 467, Section 468, Section 4
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High Courts19 Jan 2016Disposed off

Bhinder Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0294

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34, Section 427, Section 436
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High Courts19 Jan 2016Dismissed

Rahul Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 3 RCRCriminal 788

Criminal Procedure Code, 1973 (CrPC) - Section 437, Section 438Penal Code, 1860 (IPC) - Section 149, Section 313, Section 34, Section 363, Section 366, Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) A
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High Courts19 Jan 2016Dismissed

Shiv Kailash Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2016) 1 LawHerald 696 : (2016) 5 RCRCriminal 438

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482
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