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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 39 of 146

High Courts30 Sept 2019Dismissed

Darshan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0262

Indian Penal Code, 1860 — Section 392, 399, 402, 411, 412Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313
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High Courts30 Sept 2019Dismissed

State Of Haryana Vs Rajesh Kumar And Another

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0257

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 100, 165, 313, 378(3)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22B, 27A, 42(1), 42(2)
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High Courts30 Sept 2019Disposed Of

Inderjit Bishnoi @ Inderaj Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0240

Code Of Criminal Procedure, 1973 — Section 173, 173(2), 173(8), 190, 319, 482Indian Penal Code, 1860 — Section 120B, 406, 420, 465, 467, 468, 471Constitution Of India, 1950 — Article 32, 226, 227
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High Courts30 Sept 2019Dismissed

Anil Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0199

Indian Penal Code, 1860 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 420
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High Courts30 Sept 2019Allowed

Vikas @ Sipu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0198

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 506Arms Act, 1959 — Section 25, 54, 59
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High Courts30 Sept 2019Allowed

Sandeep Sharma Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0197

Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25Indian Penal Code, 1860 — Section 392, 411
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