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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 93 of 150

High Courts01 Jul 2018Dismissed

Shiv Shankar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 3 CriCC 670: (2018) 3 RCR(Cri) 637

Protection Of Children from Sexual Offences Act, 2012 — Section 6Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts27 Jun 2018Disposed off

Hari Om Sharma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 06 P&H CK 0039

Code of Criminal Procedure, 1973 — Section 438, 438(2)Essential Commodities Act 1955 — Section 7Fertilizer Control Order, 1985 — Section 19(C)
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High Courts25 Jun 2018Disposed Off

Cheema Ram Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 4 CriCC 65

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 21, 55Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts21 Jun 2018Disposed off

Darshan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 06 P&H CK 0026

Indian Penal Code, 1860 — Section 120B, 409, 420, 465, 467, 471Prevention of Corruption Act, 1988 — Section 13(2)Code of Criminal Procedure, 1973 — Section 438(2)
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High Courts15 Jun 2018Allowed

Kamaljit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 4 CriCC 144: 2019 1 Crimes(HC) 144

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 323, 452, 504, 506
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High Courts15 Jun 2018Disposed off

Varinder Singh Vicky Vs State of Haryana and Ors

Punjab And Haryana At Chandigarh · (2018) 06 P&H CK 0023

Indian Penal Code, 1860 — Section 34, 201, 302, 341, 363, 364, 366A, 376(2)(g)Haryana Good Conduct Prisoners (Temporary Release) Amendment Act, 2012 — Section 2(aa)(i)(5)
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High Courts11 Jun 2018Disposed off

Sumit Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 06 P&H CK 0021

Indian Penal Code, 1860 — Section 120B, 148, 149, 216, 307, 302, 427, 452Haryana Good Conduct Prisoners Act, 1988 — Section 3(1)(a), 3Prisons Act, 1894 — Section 42(a)
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