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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 14 of 59

High Courts21 Jul 2017Disposed

Pradeep Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0023

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
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High Courts21 Jul 2017Dismissed

Narpat Singh and another Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0020

Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsPunjab Excise
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High Courts20 Jul 2017Allowed

Parveen Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0022

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 312,
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High Courts20 Jul 2017Dismissed

Kulwant Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0017

Code of Criminal Procedure, 1973, Section 401, Section 313 - High Courts powers of revision - Power to examine the accusedIndian Penal Code, 1860, Sec
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High Courts19 Jul 2017Disposed

Harnand Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0014

Code of Criminal Procedure, 1973, Section 173, Section 319 - Report of police officer on completion of Investigation - Power to proceed against other persons appearing to be guilty of offence<
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High Courts12 Jul 2017Allowed

Satnam Kaur Vs Union of India, & Anr.

Punjab And Haryana At Chandigarh · (2017) 07 P&H CK 0029

Motor Vehicles Act, 1988, Section 166(i)(c), Section 166(i)(c) - Application for compensationHindu Succession Act, 1956, Section 15(1) - General r
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