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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 83 of 146

High Courts08 May 2019Disposed Off

Ashok Sharma Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0050

Code Of Criminal Procedure, 1973 — Section 438(2), 439Indian Penal Code, 1860 — Section 120B, 186, 279, 336, 353, 420, 467, 468, 471Excise Act, 1914 — Section 1, 14, 61
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High Courts08 May 2019Allowed

Lovely @ Ladda Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 308, 323, 341, 506
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High Courts07 May 2019Dismissed

Kapil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0041

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 313
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High Courts07 May 2019Allowed

Ramphal @ Baru Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0018

Code Of Criminal Procedure, 1973 — Section 173, 319, 439Indian Penal Code, 1860 — Section 34, 307, 323
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High Courts07 May 2019Allowed

Amit Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 20, 21, 50
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