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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 2 of 59

High Courts16 Dec 2017Allowed

Gurinder Singh Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0011

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a wom
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High Courts15 Dec 2017Disposed

Sahab Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0031

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Se
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High Courts15 Dec 2017Allowed

Karan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0014

Code of Criminal Procedure, 1973, Section 438, Section 319 - Direction for grant of bail to person apprehending arrest - Power to proceed against other persons appearing to be guilty of offenc
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High Courts15 Dec 2017Disposed

Amrit Pal Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0002

Code of Criminal Procedure, 1973, Section 438(2) -Mines And Minerals (Development And Regulation) Act, 1957, Section 379, Section 4(1), Section 21(1)
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High Courts12 Dec 2017Dismissed

Mohit Angurala Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0022

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
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High Courts08 Dec 2017Allowed

Mandeep Singh @ Meepa Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0020

Indian Penal Code, 1860, Section 120B, Section 399, Section 402 - Punishment of criminal conspiracy - Making preparation to commit dacoity - Assembling for purpose of com
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