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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 5 of 59

High Courts15 Nov 2017Disposed

Mangat Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0035

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 Nov 2017Allowed

Kamaljit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0027

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrest
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High Courts15 Nov 2017Allowed

AMITABH SINGH Vs STATE OF PUNJAB

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0002

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
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High Courts14 Nov 2017Allowed

Kiran Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0029

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860<
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High Courts14 Nov 2017Disposed

Jaspreet Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0026

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 447, Sect
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High Courts14 Nov 2017Disposed

Jaspal Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0025

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 447, Sect
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High Courts14 Nov 2017Allowed

GURJANT SINGH @ JOTY Vs STATE OF PUNJAB

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0020

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
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High Courts14 Nov 2017Disposed

Gurdarshan Singh Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0019

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestNegotiable Instruments Act, 1881, Section 138 - Dishonour o
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High Courts13 Nov 2017Disposed

Sanjay Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0050

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 Courts11 Nov 2017Allowed

Ram Pal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0066

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15Code of Criminal Procedure, 1973 — Section 313
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High Courts10 Nov 2017Dismissed

Surinder Bansal Vs Satpal

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0059

Code of Criminal Procedure, 1973, Section 313, Section 378(4) - Power to examine the accused - Appeal in case of acquittalNegotiable Instruments Act, 1881,
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High Courts09 Nov 2017Disposed

Happy Kumar @ Happy Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0022

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
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