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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 111 of 146

High Courts28 Feb 2019Allowed

Mandeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0267

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 399, 402, 482Arms Act, 1959 — Section 25
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High Courts28 Feb 2019Disposed Off

Roshni Devi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0266

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 409, 420
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High Courts27 Feb 2019

Pardeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0262

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 25, 29
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High Courts27 Feb 2019Disposed Off

Bahal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0259

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18Code Of Criminal Procedure, 1973 — Section 173, 313
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High Courts26 Feb 2019Allowed

Sukhbir Singh @ Sukhi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0309

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302, 364, 365Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts26 Feb 2019Allowed

Nirmala Devi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0209

Indian Penal Code, 1860 — Section 120B, 201, 302, 364, 365Code Of Criminal Procedure, 1973 — Section 313
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High Courts26 Feb 2019Dismissed

Balkar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0208

Indian Penal Code, 1860 — Section 302, 364Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106, 114
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