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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 14 of 107

High Courts11 Dec 2020Allowed

Gurmail Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0196

Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts11 Dec 2020Disposed Of

Satbir Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0194

Haryana Panchayati Raj Act, 1994 — Section 53Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 227
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High Courts10 Dec 2020Allowed

Gurjant Singh @ Janti Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0220

Code Of Criminal Procedure, 1973 — Section 311, 439Indian Penal Code, 1860 — Section 120B, 148, 149, 280, 302, 283, 307, 323, 325, 341, 506
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High Courts10 Dec 2020Allowed

Shantanu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0187

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 325, 506
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High Courts10 Dec 2020Allowed

Jyoti Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0186

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 21(b), 27(a)
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High Courts10 Dec 2020Allowed

Amit Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0183

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
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