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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 53 of 59

High Courts17 Jan 2017Allowed

Vijay Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 2 SCT 479

Constitution of India, 1950 - Article 14, Article 16, Article 311(2)(a)Punjab Police Rules, 1934 - Rule 16.3(1)(a)
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High Courts17 Jan 2017Disposed Off

Renuka Chopra Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) CriLJ 1283 : (2017) 2 RCRCriminal 991

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 200Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015 - Section 15
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High Courts17 Jan 2017Dismissed

Hanuman Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 1 SCT 813

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 36
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High Courts17 Jan 2017Dismissed

Thakur Dass Vs Damyanti

Punjab And Haryana At Chandigarh · (2017) 1 RCRCivil 1014 : (2017) 2 RCRCriminal 70

Criminal Procedure Code, 1973 (CrPC) - Section 125
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High Courts16 Jan 2017

Zile Singh Vs Suresh and others

Punjab And Haryana At Chandigarh · (2017) 01 P&H CK 0247

Code of Criminal Procedure, 1973, Section 202 - Postponement of issue of processIndian Penal Code, 1860, Section 120B, Section 420,
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High Courts16 Jan 2017Allowed

Surinder Singh @ Chhinda Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 01 P&H CK 0241

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestNarcotic Drugs and Psychotropic Substances Act, 1985, Section 22
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High Courts16 Jan 2017Allowed

Narinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 01 P&H CK 0227

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
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High Courts16 Jan 2017Allowed

Jagdish Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 01 P&H CK 0218

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 380, Section
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High Courts16 Jan 2017Allowed

Prem Singh @ Premi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 3 RCRCriminal 296

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 418, Section 420, Section 468
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