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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 42 of 146

High Courts24 Sept 2019Allowed

Dalvinder Singh Vs State Of Punjab @RESPONDEN

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0186

Indian Penal Code, 1860 — Section 34, 201, 420, 465, 466, 467, 468, 471, 474Prevention Of Corruption Act, 1988 — Section 8, 9, 13(2)Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts23 Sept 2019Allowed

Sahibjit Singh @ Raja Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0215

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22Narcotic-Drugs And Psychotropic Substances Rules, 1985 — Rule 66
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High Courts23 Sept 2019Allowed

Ramesh Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0214

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 380, 409, 454
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High Courts23 Sept 2019Allowed

Jasbir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0209

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 201, 436, 379, 427, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3
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High Courts23 Sept 2019Dismissed

Sunil Kumar @ Gabbu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0204

Juvenile Justice(Care And Protection Of Children) Act, 2015 — Section 2(33), 14, 15, 18, 18(3), 101(2)Indian Penal Code, 1860 — Section 34, 201, 302, 364Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities), Act 1989 — Section 3
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High Courts23 Sept 2019Dismissed

Pardeep Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0152

Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 21, 50Code Of Criminal Procedure, 1973 — Section 313
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