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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 131 of 150

High Courts20 Mar 2018Partly Allowed

Savita Hooda Vs Pandit Bhagwat Dayal Sharma & Anr

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0150

Indian Penal Code, 1860 — Section 148, 149, 302, 307, 452Arms Act, 1959 — Section 27Punjab civil services ( general) rule 1970 — Rule 5(4), 7(3), 7(3)(4), 7(3)(2), 7(6), 7(3)(1)(a), 54 (A)(3)
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High Courts19 Mar 2018Allowed

Mukesh Kumar Vs State Of Haryana & Ors

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0147

Punjab Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(1)(d), 3(2)(b), 4, 6(2)Indian Penal Code, 1860 — Section 34, 302, 307, 394, 397Arms Act, 1959 — Section 25, 54, 59
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High Courts17 Mar 2018Dismissed

Gurjeet Kaur Vs Gurmeet Kaur

Punjab And Haryana At Chandigarh · (2018) 190 PunLR 723 : (2018) 2 RCR(Rent) 81

East Punjab Urban Restriction Act, 1949 — Section 2(dd), 13B
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High Courts17 Mar 2018Allowed

Chander Bhan & Ors Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0145

Psychotropic Drugs & Substances Act, 1985 — Section 15, 42, 42(2), 50Code of Criminal Procedure, 1973 — Section 173(2), 207, 313
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High Courts17 Mar 2018Allowed

Mohd Arshad & Anr Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0144

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 50, 50(1), 50(4), 61, 85Code of Criminal Procedure, 1973 — Section 313
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High Courts15 Mar 2018Dismissed

Pardhan Singh Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0138

Punjab Village Common Lands (Regulation) Act, 1961 — Section 7Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5, 7
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