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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 84 of 150

High Courts13 Jul 2018Disposed Off

Balbir Chand Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0133

Code of Criminal Procedure, 1973 — Section 438Indian Medical Council Act, 1956 — Section 15(2), 15(2)(B)Indian Penal Code, 1860 — Section 420, 465, 467, 471
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High Courts13 Jul 2018Disposed Off

Bikramjeet Virk Vs Central Bureau Of Investigation

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0132

Code of Criminal Procedure, 1973 — Section 102(1), 102, 104, 437(3), 482, 496, 497, 498Indian Penal Code, 1860 — Section 420, 467, 468, 471Emigrants Act, 1983 — Section 24
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High Courts13 Jul 2018Allowed

Jangir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0131

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii), 2(iv), 8, 20(b)(i), 20(b)(ii), 20, 21Punjab Excise Act, 1914 — Section 3(13), 61
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High Courts13 Jul 2018Disposed Off

Darshan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 4 CriCC 679 : (2018) 4 RCR(Cri) 451

Narcotic Drug and Psychotropic Substances Act, 1985 — Section 15Code of Criminal Procedure, 1973 — Section 173, 313
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