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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 37 of 150

High Courts01 Oct 2018Dismissed

Sudarshan Chawla Vs Mamta Rani and others

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0010

Protection of Women from Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20, 21, 22, 23Hindu Marriage Act, 1955 — Section 13Indian Penal Code, 1860 — Section 323, 325, 498A, 406, 506
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High Courts01 Oct 2018Allowed

Preeti Vs Rani and others

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0009

Code of Criminal Procedure, 1973 — Section 125, 407Protection of Women from Domestic Violence Act, 2005 — Section 12Indian Penal Code, 1860 — Section 120B, 328, 406, 498A, 506
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High Courts01 Oct 2018Disposed off

Jaswant Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0004

Code of Criminal Procedure, 1973 — Section 319, 438Indian Penal Code, 1860 — Section 120B, 302, 307
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High Courts28 Sept 2018

Manjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0229

Code of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 29
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High Courts28 Sept 2018Allowed

Rajiv Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0224

Code of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 61, 85
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