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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 69 of 146

High Courts05 Jul 2019Allowed

Mohinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0026

Code Of Criminal Procedure, 1973 — Section 173, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 16Punjab Excise Act, 1914 — Section 1, 14, 61
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High Courts04 Jul 2019Dismissed

Om Parkash Vs Rohtash And Another

Punjab And Haryana At Chandigarh · (2020) 1 RCR (Civil) 124

Civil Procedure Code, 1908 — Section 151, Order 39 Rules 1, Order 39 Rules 2Specific Relief Act 1963 — Section 47(h)Transfer Of Property Act, 1882 — Section 44
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High Courts04 Jul 2019Allowed

Sachin Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0204

Indian Penal Code, 1860 — Section 148, 149, 323, 324, 506Scheduled Castes And Scheduled Tribes (Prevention Of Attrocities) Act, 1989 — Section 3Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts04 Jul 2019Allowed

Pankaj Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0203

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 498AHindu Marriage Act, 1955 — Section 13B
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High Courts04 Jul 2019Disposed Off

Arya Anathalaya And Another Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0036

Income Tax Act, 1961 — Section 80GJuvenile Justice (Care and Protection Of Children) Act, 2015 — Section 2(19), 27, 27(2), 29, 30, 31, 36, 40, 41, 41(1), 41(2), 41(6), 50, 50(3), 95, 96, 110(1)Central Government has framed the Juvenile Justice (Care and Protection Of Children) Model Rules, 2016 — Rule 81, 81(3)
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High Courts04 Jul 2019Partly Allowed

Vijay Pal @ Goldy Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0023

Indian Penal Code, 1860 — Section 34, 201, 302, 364AHaryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 2(aa)(i)(3), 3, 3(1)(a), 4, 5ACode Of Criminal Procedure, 1973 — Section 401
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High Courts03 Jul 2019Partly Allowed

Joga Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0227

Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 313
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High Courts03 Jul 2019Dismissed

State Of Haryana Vs Ankit

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0200

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 378(3), 482Scheduled Caste And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xi)
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