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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 106 of 150

High Courts25 Apr 2018Allowed

Jagraj Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0302

Indian Penal Code, 1860 — Section 279, 313, 304A, 427Code of Criminal Procedure, 1973 — Section 173
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High Courts24 Apr 2018Allowed

Sagan Kumar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2018) 2 RCR(Cri) 943

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18Indian Penal Code, 1860 — Section 465Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(b), 3(2)(b), 42
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High Courts24 Apr 2018Dismissed

Veerpal Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0407

Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 343, 186, 465, 467, 468, 471, 473, 474Arms Act, 1959 — Section 25, 27, 54, 59Code of Criminal Procedure, 1973 — Section 156(3)
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High Courts24 Apr 2018Dismissed

Vijay Kumar Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0300

Negotiable Instruments Act, 1881 — Section 118, 138, 139, 142Code of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 114
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High Courts23 Apr 2018Allowed

Vijay Kumar Malhotra And Another Vs Poonam

Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0476

Code Of Criminal Procedure, 1973 — Section 125, 320, 482Protection Of Women from Domestic Violence Act, 2015 — Section 2f, 12Indian Penal Code, 1860 — Section 498A
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