Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section

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High Courts15 Jun 2017Allowed

Paramjit Kaur @ Paramjeet Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0034

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High Courts14 Jun 2017

Rekha Rani and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0045

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts14 Jun 2017

Rehnuma Malik alias Ravneet Kaur and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0044

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High Courts14 Jun 2017

Poonam and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0037

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts14 Jun 2017

Pooja Yadav and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0036

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts13 Jun 2017

Surinder Singh (since deceased and now represented by his legal heirs) Vs Piara Singh and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0058

Code of Civil Procedure, 1908, Order 41Rule 27, Order 41Rule 21 -Succession Act, 1925, Section 63 - Execution of unprivil

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High Courts13 Jun 2017

Sunny and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0056

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High Courts13 Jun 2017

Gagan and another Vs State of U.T. Chandigarh and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0015

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High Courts13 Jun 2017

Amanjot Kaur and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0001

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High Courts12 Jun 2017

Vivek Kumar and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0062

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts12 Jun 2017

Sumandeep Kaur and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0055

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts12 Jun 2017

Sukhbir Kaur and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0053

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts12 Jun 2017

Lakshita Sharma and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0027

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts08 Jun 2017Disposed

Surinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0057

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 406 - Husba

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High Courts08 Jun 2017

Radha Kumari and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0038

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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