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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 106 of 107

High Courts08 Jan 2020Partly Allowed

Gurarpan Chauhan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 01 P&H CK 0032

Code Of Criminal Procedure, 1973 — Section 311Indian Penal Code, 1860 — Section 120B, 148, 149, 171, 201, 307, 323, 324, 364A, 420, 467, 468, 471, 506Arms Act, 1959 — Section 25, 54, 59
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High Courts07 Jan 2020Allowed

Jeet Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2020) 01 P&H CK 0097

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22Punjab Good Conduct Prisoners (Temporary) Release Act, 1962 — Section 3, 3(1)(d), 4, 6, 6(ii)Punjab Good Conduct Prisoners' (Temporary Release) Rules, 1963 — Rule 4
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High Courts07 Jan 2020Disposed Of

Sunder Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 01 P&H CK 0012

Indian Penal Code, 1860 — Section 279, 304ACode Of Criminal Procedure, 1973 — Section 313
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High Courts06 Jan 2020Allowed

Rakesh Kumar And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2020) 01 P&H CK 0010

Punjab Apartment and Property Regulation Act, 1995 — Section 2(y), 2(1), 3, 3(1), 5, 5(1), 6, 7, 9, 14(1)(2), 15, 18(1), 21, 21(1), 36, 36(1), 36(3)Code Of Criminal Procedure, 1973 — Section 173Indian Penal Code, 1860 — Section 373, 427, 447
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High Courts06 Jan 2020Allowed

Jaspreet Singh Vs Gurleen Kaur

Punjab And Haryana At Chandigarh · (2020) 1 RCR(Criminal) 646

Code of Criminal Procedure, 1973 — Section 12, 18, 19, 20, 21, 22, 23, 23(2), 31, 125, 340Hindu Marriage Act, 1955 — Section 9, 13, 24, 25Protection of Women from Domestic Violence Act, 2005 — Section 12, 28, 28(2)
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