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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 125 of 146

High Courts31 Jan 2019Disposed Off

Debi And Ors Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0225

Indian Penal Code, 1860 — Section 34, 148, 149, 323, 324, 325, 326Code Of Criminal Procedure, 1973 — Section 313
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High Courts31 Jan 2019Dismissed

Ankit Vs Kanwar Pal And Another

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0211

Hindu Minority and Guardian Act, 1956 — Section 8, 8(2), 8(3)Transfer Of Property Act, 1882 — Section 5, 54
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High Courts31 Jan 2019Allowed

Sanjeev Kumar @ Sanju Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0202

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii), 2(iii)(b), 20, 20(b)(i), 20(b)(ii), 29
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High Courts31 Jan 2019Allowed

Roshan Kumar And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0201

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii)(b), 20, 20(b)(i), 20(b)(ii), 29
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High Courts31 Jan 2019Disposed Off

Balbir Singh Vs Kulwant Singh

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0200

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 311, 313, 391, 482
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High Courts31 Jan 2019Partly Allowed

Jai Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0176

Punjab Excise Act, 1914 — Section 61(1)(a)Code Of Criminal Procedure, 1973 — Section 207, 313Probation Of Offenders Act, 1958 — Section 3, 4, 4(1), 18
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