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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 65 of 150

High Courts13 Aug 2018Allowed

Rizwan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0405

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Cruelty to Animals Act, 1960 — Section 11Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015 — Section 3, 5, 13, 17
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High Courts13 Aug 2018Allowed

Sukhjinder Singh Vs U.T., Chandigarh

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0147

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 61, 85Narcotic Drugs and Psychotropic Substances Act, 1985 — Rule 66(ii)
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High Courts13 Aug 2018Allowed

Ravi Vs U.T., Chandigarh

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0146

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 61, 85Narcotic Drugs and Psychotropic Substances Act, 1985 — Rule 66(ii)
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High Courts13 Aug 2018Dismissed

Rohit Kumar Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0142

Indian Penal Code, 1860 — Section 306Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(i)(r), 3(i)(s), 3(i)(w), 3(ii)(v)Code of Criminal Procedure, 1973 — Section 227, 228, 397(2), 482
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