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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 60 of 150

High Courts18 Aug 2018Dismissed

Swarn Singh Vs Central Bank Of India And Another

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0441

Securitization and Reconstruction Of Financial Assets and Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14Constitution Of India, 1950 — Article 226
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High Courts18 Aug 2018Allowed

Kashmir Singh And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 4 CriCC 406 : (2018) 4 RCR(Cri) 319

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 50, 50(1), 52A, 57Code Of Criminal Procedure, 1973 — Section 161, 173, 313Constitution Of India, 1950 — Article 21
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High Courts18 Aug 2018Dismissed

Amit Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0217

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 409, 419, 420, 467, 468, 471, 473Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts18 Aug 2018Dismissed

Davinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0211

Indian Penal Code, 1860 — Section 279, 304A, 337, 338, 427Code of Criminal Procedure, 1973 — Section 207
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High Courts18 Aug 2018Dismissed

Surender Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0206

Indian Penal Code, 1860 — Section 323, 376(1), 500Protection of Children from Sexual Offences Act, 2012 — Section 4Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A
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