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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 13 of 59

High Courts08 Aug 2017Dismissed

Rakesh Vs Ajay Kumar and others

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0027

Haryana Panchayati Raj Act, 1994, Section 183, Section 176, Section 176(1), Section 176(4)(b), Section 176(4)(a)
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High Courts04 Aug 2017Disposed

Narender Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0021

Code of Criminal Procedure, 1973, Section 173, Section 207 - Report of police officer on completion of Investigation - Supply to the accused of copy of police report and other documents
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High Courts04 Aug 2017Dismissed

Jugraj Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0017

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
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High Courts03 Aug 2017Dismissed

Parveen Gupta Vs Arun Poddar and others

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0025

Code of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Section 500, Se
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High Courts03 Aug 2017Dismissed

Parmod Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0024

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 303 - Punishment of criminal conspiracy - Punishment for murder - Acts done by
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High Courts28 Jul 2017Dismissed

Krishna Devi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0016

Indian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment
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High Courts27 Jul 2017Partly Allowed

Soma Devi Vs Kashmiri Lal And Another

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0032

Code of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6D, Order 8 Rule 6E, Order 8 Rule 6F, Order 8 Rule 6G
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High Courts21 Jul 2017Dismissed

Rakesh alias Sonu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0025

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
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