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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 99 of 146

High Courts26 Mar 2019Allowed

Paramjit Kaur @ Pammi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0175

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 50, 50(1)Code Of Criminal Procedure, 1973 — Section 100, 313
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High Courts25 Mar 2019Allowed

Sunita Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0183

Indian Penal Code, 1860 — Section 120B, 201, 297, 302, 328Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106, 114
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High Courts25 Mar 2019Disposed Off

Mahant Kashmir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0168

Code Of Criminal Procedure, 1973 — Section 438(2), 438Indian Penal Code, 1860 — Section 148, 149, 379, 447, 506, 511Arms Act, 1959 — Section 25, 27
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High Courts22 Mar 2019Disposed Off

Ramesh Vs State Of Haryana And Ors.

Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0078

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(d)Constitution of India, 1950 — Article 226, 227
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