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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 103 of 150

High Courts30 Apr 2018Allowed

Heera Lal Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2018) 3 RCR(Cri) 272

Indian Penal Code, 1860 — Section 34, 302, 376Punjab Parole Amendment Act, 2015 — Section 6Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3(1)(b), 3(2)(b)
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High Courts30 Apr 2018Disposed off

Vijay Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0443

Juvenile Justice (Care and Protection Of Children) Act, 2000 — Section 7A, 64Juvenile Justice (Care and Protection Of Children) Rules, 2007 — Section 12, 19
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High Courts30 Apr 2018Disposed off

Vijay Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0312

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A, 64Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 19
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High Courts27 Apr 2018Dismissed

Ramesh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0439

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(d), 8Indian Penal Code, 1860 — Section 302Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 — Rule 8
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High Courts27 Apr 2018Allowed

Sachin @ Lucky Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2018) 3 RCR(Cri) 277

Protection Of Children from Sexual Offences Act, 2012 — Section 4Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(b), 3(2)(b), 5Haryana Good Conduct Prisoners (Temporary Release) Amendment Act, 2012 — Section 5A
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