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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 141 of 150

High Courts05 Feb 2018Allowed

Naresh Kumar Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0060

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 420, Section 4
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High Courts05 Feb 2018Allowed

Rajwant Kaur Vs Narinder Singh

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0058

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 24, Section 9 -
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High Courts05 Feb 2018Dismissed

Chander Shekhar Vs U.T. Chandigarh and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0057

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860<
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High Courts05 Feb 2018

Shalu and another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0054

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
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