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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 54 of 146

High Courts27 Aug 2019Allowed

Krishan Lal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0131

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20b, 42, 42(1), 42(2), 50Code Of Criminal Procedure, 1973 — Section 173, 207, 313
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High Courts27 Aug 2019Partly Allowed

Krishan And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0062

Indian Penal Code, 1860 — Section 147, 148, 149, 300, 304, 302, 323Code Of Criminal Procedure, 1973 — Section 313, 319
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High Courts27 Aug 2019Disposed Off

Kartik Devi & Others Vs State Of Haryana & Others

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0054

Protection Of Children from Sexual Offences Act, 2012 — Section 6Indian Penal Code, 1860 — Section 34, 452, 506Medical Termination And Pregnancy Act, 1971 — Section 3, 3(2)(b)(ii)
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High Courts26 Aug 2019Allowed

Kuria Ram Vs Mani Ram

Punjab And Haryana At Chandigarh · (2020) 1 RCR(Civil) 310

Punjab Courts Act, 1918 — Section 41Punjab Pre-emption Act, 1913 — Section 15, 15(1), 15(2), 15(2)(b), 21ACode Of Civil Procedure, 1908 — Order 6 Rule 17, Order 21 Rule 47, Order 41 Rule 27
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