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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 46 of 150

High Courts12 Sept 2018Allowed

Paramjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0059

Code of Criminal Procedure, 1973 — Section 439Prevention of Corruption Act, 1988 — Section 7, 8, 13(1)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29
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High Courts12 Sept 2018Allowed

Amandeep Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0058

Code of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 148, 149, 326, 324, 323, 506
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High Courts12 Sept 2018Allowed

Sanjay Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0055

Indian Penal Code, 1860 — Section 120B, 406, 420Code of Criminal Procedure, 1973 — Section 438(2)
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High Courts12 Sept 2018Allowed

Mohan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0054

Indian Penal Code, 1860 — Section 379Mines and Minerals Regulations Development Act, 1957 — Section 21Code of Criminal Procedure, 1973 — Section 438(2)
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High Courts12 Sept 2018Allowed

Bir Singh @ Biru Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0053

Indian Penal Code, 1860 — Section 34, 120B, 323, 427, 452, 506Code of Criminal Procedure, 1973 — Section 438(2)
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High Courts11 Sept 2018Allowed

Bittu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0050

Code of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366A, 506
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High Courts10 Sept 2018

Monika Bawa Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2018) 4 RCR(Cri) 596 : (2019) 1 CriCC 123

Indian Penal Code, 1860 — Section 300, 300(1), 300(4), 302, 304, 307Code Of Criminal Procedure, 1973 — Section 167(2), 173
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