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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 87 of 146

High Courts29 Apr 2019Disposed Off

Vishal Dadlani And Ors Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0174

Indian Penal Code, 1860 — Section 124A, 153A, 196, 199, 295A, 505, 505(2), 509Information Technology Act, 2000 — Section 66ECode Of Criminal Procedure, 1973 — Section 154, 161, 196, 200, 482
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High Courts26 Apr 2019Allowed

Sanjeet Vs Shri Bhagwan And Others

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0172

Code Of Criminal Procedure, 1973 — Section 190, 200, 202, 203, 204, 397(2), 482Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 323, 325, 452, 506
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High Courts26 Apr 2019Disposed Off

Rajwinder And another Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0164

Copy Right Act, 1957 — Section 63, 68AIndian Penal Code, 1860 — Section 121, 124, 373, 292, 379, 411Code Of Criminal Procedure, 1973 — Section 161, 313, 360, 361
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High Courts25 Apr 2019Disposed Off

Seema Rani Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0161

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 148, 149, 302, 323, 324, 325
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High Courts23 Apr 2019Disposed Off

Amanjot Singh Vs Kulwant Singh

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0125

Negotiable Instruments Act, 1881 — Section 138, 141Indian Penal Code, 1860 — Section 420
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