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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 76 of 146

High Courts22 May 2019Dismissed

Harpreet Singh And Ors Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0157

Indian Penal Code, 1860 — Section 148, 149, 149(ii), 302, 307, 341, 506Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313, 319
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High Courts22 May 2019Dismissed

Sukhpal Singh And another Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0156

Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8(c), 15, 21(c), 42, 42(1), 42(2), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 43, 50, 50(1), 50(5), 57Code Of Criminal Procedure, 1973 — Section 100, 313
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High Courts21 May 2019Allowed

Mandeep Saini Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0181

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 177, 178, 200, 203, 482Indian Penal Code, 1860 — Section 405, 406, 415, 420Negotiable Instruments Act, 1881 — Section 138
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High Courts21 May 2019

Mehtab Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0137

Indian Penal Code, 1860 — Section 34, 72, 299, 300, 302, 304, 304A, 322, 323, 325, 326Code Of Criminal Procedure, 1973 — Section 161
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