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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 75 of 146

High Courts24 May 2019Allowed

Ramesh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0182

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts24 May 2019Dismissed

Santosh Kumari Vs Pushp Lata Mehta & Ors

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0172

Haryana Urban (Control Of Rent & Eviction) Act, 1973 — Section 13, 13(1), 13(2)(i)East Punjab Rent Restriction Act, 1949 — Section 13(2)(i)
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High Courts23 May 2019Partly Allowed

Sunil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0214

Indian Penal Code, 1860 — Section 34, 120B, 216, 307, 332, 353, 392, 394, 397 412Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 220(1)
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High Courts23 May 2019Allowed

Paramjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0170

Indian Penal Code, 1860 — Section 99, 104, 148, 149, 307, 308, 326, 323, 324, 441, 452, 429, 506Arms Act, 1959 — Section 25, 27
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High Courts22 May 2019Dismissed

Amrik Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0195

Code Of Criminal Procedure, 1973 — Section 164, 173, 319, 482Indian Penal Code, 1860 — Section 148, 149, 379, 427, 435, 436, 452, 506
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