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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 41 of 150

High Courts20 Sept 2018Allowed

Rakesh Kumar alias Neetu Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0159

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 195A, 347363, 364, 365, 366A, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts20 Sept 2018Allowed

Manoj Garg and others Vs Sonika Gupta and others

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0155

Code of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — 12, 18, 23Hindu Marriage Act, 1955 — Section 13(1), 13B
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High Courts20 Sept 2018Allowed

Balvir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0149

Code of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Constitution of India, 1950 — Article 21
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