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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 36 of 146

High Courts04 Oct 2019Dismissed

Pooja Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0060

Code Of Criminal Procedure, 1973 — Section 125, 438Indian Penal Code, 1860 — Section 34, 306, 323, 354, 376, 506Evidence Act, 1872 — Section 106
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High Courts04 Oct 2019Allowed

Khusdil Vs Virender @ Birender

Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0050

Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 5 Rule 17, Order 5 Rule 19Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Section 123
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High Courts04 Oct 2019Allowed

Satbir Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 323, 224, 225, 307, 332, 336, 353, 380, 427, 506Arms Act, 1959 — Section 25
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High Courts04 Oct 2019Dismissed

Harwinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0042

Code Of Criminal Procedure, 1973 — Section 161, 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 25, 29, 37
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High Courts04 Oct 2019Dismissed

Budh Ram Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0041

Code Of Criminal Procedure, 1973 — Section 161, 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 25, 29, 37
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High Courts04 Oct 2019Dismissed

Nikhil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 10 P&H CK 0036

Indian Penal Code, 1860 — Section 34, 307, 323, 506Code Of Criminal Procedure, 1973 — Section 437(5), 438, 439(2), 439
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High Courts03 Oct 2019Dismissed

Harbhajan Kaur Vs Tejinder Singh And Others

Punjab And Haryana At Chandigarh · (2020) 1 RCR (Civil) 676

Limitation Act, 1908 — Section 5Civil Procedure Code, 1908 — Section 151, Oder 2 Rule 2, Order 9 Rule 8, Order 17 Rule 3, Order 23 Rule 1, Order 23 Rule 1(3)
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