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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 45 of 146

High Courts18 Sept 2019Dismissed

Subeg Singh Vs Union Territory Of Chandigarh And Others

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0115

Indian Penal Code, 1860 — Section 34, 120B, 121, 121A, 123, 148, 149, 217, 223, 224, 302, 304, 304(b), 323, 325, 347, 375, 379, 380, 392, 451, 452, 506, 511Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 25A, 61, 85Punjab Jail Manual, 1996 — Section 431
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High Courts17 Sept 2019Dismissed

D.S. Mohi Vs P.S. Midha

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0205

Code Of Criminal Procedure, 1973 — Section 156(3), 197, 311, 319, 397, 397(1), 379(2), 482Negotiable Instruments Act, 1881 — Section 138, 145, 145(2)Constitution Of India, 1950 — Article 134
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High Courts17 Sept 2019Disposed Of

Jasbir Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0177

Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 313
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High Courts17 Sept 2019Allowed

Baljit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0101

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 50, 61
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High Courts16 Sept 2019Allowed

Tarsem Singh And Another Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0220

Foreign Exchange Management Act (Acquisition And Transfer Of Immovable Property in India) Regulation 2000 — Section 6Indian Penal Code, 1860 — Section 420, 447, 506Code Of Criminal Procedure, 1973 — Section 2(r), 161, 173, 173(2)(d), 173(5), 482
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