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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 110 of 150

High Courts17 Apr 2018Disposed Off

Harjit Kaur Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2018) 190 PunLR 817 : (2018) ACJ 2543 : (2018) 3 RCR(Cri) 224

Indian Penal Code, 1860 — Section 34, 148, 149, 201, 302, 304, 307, 323, 324, 371Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 173, 173(2), 197
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High Courts17 Apr 2018Allowed

Mukesh Kumar Vs Rekha Rani And Another

Punjab And Haryana At Chandigarh · (2018) 3 CriCC 316 : (2019) 1 DMC 61

Hindu Marriage Act, 1955 — Section 9, 13Code Of Criminal Procedure, 1973 — Section 125, 125(2), 354(6), 482Indian Penal Code, 1860 — Section 323, 401, 406, 498A, 506
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High Courts17 Apr 2018

Vikas And Others Vs Usha Rani And Another

Punjab And Haryana At Chandigarh · (2018) 4 CriCC 158 : (2018) 3 RCR(Cri) 307

Indian Penal Code, 1860 — Section 120B, 376, 406, 498A, 506Protection Of Women from Domestic Violence Act 2005 — Section 2(a), 2(f), 2(q), 2(s), 3, 3(b), 3(iv), 12, 17, 17(1), 18, 19, 19(1)(f), 20, 21, 22, 23, 28, 29, 31, 32Code Of Criminal Procedure, 1973 — Section 31, 125, 498
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