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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 12 of 107

High Courts14 Dec 2020Allowed

Sanjiv @ Banti Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0248

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 7
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High Courts14 Dec 2020Allowed

Navin @ Naveen @ Chela Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0247

Code Of Criminal Procedure, 1973 — Section 82, 439Indian Penal Code, 1860 — Section 147, 148, 149, 186, 323, 325, 341, 342, 353, 364, 427
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High Courts14 Dec 2020Allowed

Prem @ Goga Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0246

Code Of Criminal Procedure, 1973 — Section 173(2), 439Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 323, 341
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High Courts14 Dec 2020Dismissed

Amrik Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0245

Code Of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 15, 42, 50
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High Courts14 Dec 2020Allowed

Kuldeep Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0237

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts14 Dec 2020Allowed

Naveen @ Radhey Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0234

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 294, 307, 323, 354A, 376, 452, 506, 511Arms Act, 1959 — Section 25, 54
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