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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 145 of 146

High Courts07 Jan 2019Allowed

Avtar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0275

Indian Penal Code, 1860 — Section 117, 120B, 419, 420, 465, 468, 471Passport Act, 1967 — Section 12, 12(1), 15Code Of Criminal Procedure, 1973 — Section 173(2)
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High Courts07 Jan 2019Disposed Off

Nishan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0270

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 323, 376, 506, 511
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High Courts07 Jan 2019Disposed Off

Sachin Pandey Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0269

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(2)(n), 506, 509
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High Courts07 Jan 2019Allowed

Karnail Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0268

Code Of Criminal Procedure, 1973 — Section 120B, 420, 465, 468, 471Human Trafficking Prevention Act, — Section 13
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High Courts07 Jan 2019Disposed Off

Sohan Singh & Others Vs State Of Punjab & Others

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0264

Indian Penal Code, 1860 — Section 376Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 10(3)Code Of Criminal Procedure, 1973 — Section 482
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High Courts07 Jan 2019Dismissed

Kulwinder Kaur Vs Bhagmal

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0263

Code Of Criminal Procedure, 1973 — Section 313, 378(4)Negotiable Instruments Act, 1881 — Section 138, 139
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