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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 68 of 146

High Courts09 Jul 2019Dismissed

Rekha Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0049

Code Of Criminal Procedure, 1973 — Section 378(4)Indian Penal Code, 1860 — Section 120B, 376, 494, 506Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3
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High Courts09 Jul 2019Allowed

Sanjay Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0024

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 452, 506Scheduled Castes and Scheduled Tribes (Prevension Of Atrocities) Act, 1989 — Section 3, 3(1)(Gha)
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High Courts08 Jul 2019Dismissed

Gurnam Singh Vs Ronaki And Another

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0114

Code Of Criminal Procedure, 1973 — Section 107, 151, 313, 378(4)Indian Penal Code, 1860 — Section 420, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
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High Courts08 Jul 2019Disposed Off

Sampuran Singh @ Gladu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0047

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 52A, 57Code Of Criminal Procedure, 1973 — Section 173, 313
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High Courts06 Jul 2019Allowed

Karamjeet Kaur Vs State Of Punjab & Anr.

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0017

University Grants Commission Act, 1956 — Section 2, 2(f), 2(o), 3, 12B, 16, 20(1), 22,Indira Gandhi National Open University Act, 1985 — Section 2(e), 2(o), 2(q), 4, 5(2), 12B, 24, 25
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High Courts05 Jul 2019Partly Allowed

Jagga Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0230

Indian Penal Code, 1860 — Section 34, 148, 149, 302, 304Code Of Criminal Procedure, 1973 — Section 313
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High Courts05 Jul 2019Allowed

Gheesa Ram Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0073

Indian Penal Code, 1860 — Section 34, 149, 302, 304, 323, 324, 325, 342, 401, 506Code Of Criminal Procedure, 1973 — Section 173, 320, 320(2), 320(8), 482
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