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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 136 of 150

High Courts06 Mar 2018Dismissed

Rajan Dabbu and another Vs State of U.T., Chandigarh

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0032

Indian Penal Code, 1860 — Section 392, 395, 397Code of Criminal Procedure,1973 — Section 207, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15
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High Courts06 Mar 2018Dismissed

Jogi Ram Vs Gram Panchayat Village Mohangarh

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0029

Haryana Panchayati Raj Act, 1994 — Section 205Code Of Civil Procedure, 1908 — Section 9, Order 41 Rule 27, Order 6 Rule 10(2)Indian Evidence Act, 1872 — Section 101
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High Courts06 Mar 2018Allowed

Jalaluddin Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0027

Indian Penal Code, 1860 — Section 34, 302, 323, 324Code of Criminal Procedure,1973 — Section 482Haryana Lokayukta Act, 2002 — Section 8(1)
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High Courts05 Mar 2018Dismissed

Prashant Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0020

Indian Penal Code, 1860 — Section 279, 323, 336, 427, 506Code of Criminal Procedure, 1973 — Section 207, 313
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High Courts01 Mar 2018Allowed

Arun Goyal & Anr Vs Rekha Goyal

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0088

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 147Code of Criminal Procedure, 1973 — Section 320
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