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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 124 of 146

High Courts04 Feb 2019Dismissed

Shashank Jha Vs M/S Diya Associates, Sirsa

Punjab And Haryana At Chandigarh · (2019) 2 CriCC 779

Negotiable Instruments Act, 1881 — Section 138, 145, 145(1)Code Of Criminal Procedure, 1973 — Section 315, 316Constitution Of India, 1950 — Article 20(3)
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High Courts04 Feb 2019Allowed

Suraj Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0009

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 212, 216, 379B, 382, 384, 392, 473, 506Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 29
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High Courts01 Feb 2019Allowed

Satish @ Kala Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0282

Indian Penal Code, 1860 — Section 34, 201, 216A, 302, 460Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313
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High Courts01 Feb 2019Allowed

Rakesh Kumar Gupta Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 1 RCR(Cri) 990

Prevention Of Corruption Act, 1988 — Section 7, 8, 12, 13(1)(D, 13(2)Indian Penal Code, 1860 — Section 120B, 201, 279, 304A, 337, 420, 467, 468, 471Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18
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High Courts01 Feb 2019Dismissed

Ravinder Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0010

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 35, 120B, 201, 216, 302Arms Act, 1959 — Section 25, 54, 59
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