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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 47 of 146

High Courts12 Sept 2019

Hardam Singh And Ors Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0104

Indian Penal Code, 1860 — Section 44, 79, 141, 148, 149, 193, 195, 302, 307, 330, 331, 342, 427, 435Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 2(1), 2(c), 45, 50A, 127, 128, 129, 132, 144, 161, 154, 155, 170, 197, 197(1), 313, 319, 482
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High Courts12 Sept 2019Dismissed

Amritpal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0070

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420Negotiable Instruments Act, 1881 — Section 138
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High Courts12 Sept 2019Disposed Off

Rajbir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0065

Indian Penal Code, 1860 — Section 279, 304A, 307Code Of Criminal Procedure, 1973 — Section 313, 320(2), 357(3)
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High Courts11 Sept 2019Dismissed

State of Haryana Vs Jafru And Others

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0121

Indian Penal Code, 1860 — Section 382, 392, 397Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27
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High Courts11 Sept 2019Dismissed

Pankaj @ Pankaj Kumar Rai And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0064

Code Of Criminal Procedure, 1973 — Section 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 193, 194, 195, 195(b), 195(1)(a), 196, 463, 471, 475, 476, 482Indian Penal Code, 1860 — Section 182, 332, 343, 353
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High Courts11 Sept 2019Dismissed

Raj Kapoor Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0063

Indian Penal Code, 1860 — Section 326Code Of Criminal Procedure, 1973 — Section 439
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