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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 77 of 150

High Courts30 Jul 2018Partly Allowed

Juned Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0211

Indian Penal Code, 1860 — Section 279, 304AMotor Vehicles Act, 1988 — Section 181
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High Courts30 Jul 2018Dismissed

Kuljit Kaur Vs Kuldeep Singh And Another

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0210

Code of Criminal Procedure, 1973 — Section 173(2), 482Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 420, 467, 468, 471
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High Courts30 Jul 2018Allowed

Rameshwar Lal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 4 RCR(Cri) 244 : (2018) 4 CriCC 309

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18Code of Criminal Procedure, 1973 — Section 173, 313
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High Courts27 Jul 2018Dismissed

Ramesh Dalal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0202

Indian Penal Code, 1860 — Section 147, 149, 283, 341National Highways Act 1956 — Section 8A, 8(1)Code of Criminal Procedure, 1973 — Section 2(d), 41A, 173, 227, 228, 397(3), 482
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High Courts27 Jul 2018Dismissed

Bawa Ram Vs Khushwant Rai And Another

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0200

Punjab Municipal Act, 1911 — Section 172A, 220Indian Penal Code, 1860 — Section 447, 511Punjab Village Common Land (Regulation) Act, 1961 — Section 13(2)
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High Courts27 Jul 2018Dismissed

Sazid Khan Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0198

Indian Penal Code, 1860 — Section 120B, 406, 420Negotiable Instruments Act, 1881 — Section 138, 142Code of Criminal Procedure, 1973 — Section 173
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