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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 66 of 150

High Courts13 Aug 2018Allowed

Vicky Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0134

Code of Criminal Procedure, 1973 — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 15(b), 25, 36A (4), 61, 85
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High Courts10 Aug 2018Dismissed

Sanjay Kumar Vs State Of Hayrana And Others

Punjab And Haryana At Chandigarh · (2019) 1 RCR(Cri) 124

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 2d, 2(aa), 3(i)(d), 8, 9Indian Penal Code, 1860 — Section 121, 124A, 174A, 302, 307, 364A, 372, 373, 376, 376A, 376D, 376E, 387, 392, 394, 395, 396, 397, 459, 460Prisons Act, 1894 — Section 42A, 42
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High Courts10 Aug 2018Allowed

Gurmit Singh Vs Raj Kumar and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0125

Punjab State Election Commission Act, 1994 — Section 76, 77, 80(1), 103Code of Civil Procedure, 1908 — Order 6 Rule 15
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