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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 78 of 146

High Courts17 May 2019Disposed Off

Balwinder Singh Vs Sinderpal Kaur And another

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0133

Code Of Criminal Procedure, 1973 — Section 125Protection Of Women from Domestic Violence Act, 2008 — Section 12Indian Penal Code, 1860 — Section 406, 498A
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High Courts17 May 2019Dismissed

Jass Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0132

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
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High Courts17 May 2019

Dharam Pal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0131

Indian Penal Code, 1860 — Section 489B, 489CCode Of Criminal Procedure, 1973 — Section 313
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High Courts17 May 2019Disposed Off

Karnail Singh Vs State Of Punjab & Others

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0130

Code Of Criminal Procedure, 1973 — Section 154(3), 154, 164A, 173, 173(8), 482Indian Penal Code, 1860 — Section 354AProtection Of Children from Sexual Offences Act, 2012 — Section 21
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High Courts16 May 2019Dismissed

Sonu Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0162

Haryana Panchayati Raj Act, 1994 — Section 175, 175(n), 176, 176(1)Limitation Act, 1963 — Section 5, 69epresentation Of the People Act, 1951 — Section 45, 76, 81(1), 89(1)
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High Courts16 May 2019Dismissed

Ajay Kumar Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0146

Representation Of The People Act, 1950 — Section 191, 193Haryana Municipal Election Rules, 1978 — Rule 72, 74Constitution Of India, 1950 — Article 243ZG
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High Courts16 May 2019Dismissed

Urjit Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0127

Indian Penal Code, 1860 — Section 34, 323, 326, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts16 May 2019Dismissed

Sukhvir Singh Alias Sukha Vs State Of Punjab And Other

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0110

Punjab Good Conduct Prisoners (Temporary Release) Act, 2015 — Section 3, 4I(a), 3(a)(1), 3(1)(b), 5(A)(a), 45Indian Penal Code, 1860 — Section 34, 177, 201, 302, 363, 376Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 2(aa), 18
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