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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 21 of 107

High Courts03 Dec 2020Allowed

Sahil Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0065

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366AProtection of Children from Sexual Offences Act, 2012 — Section 3, 4, 8
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High Courts03 Dec 2020Allowed

Amit @ Meeta Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0063

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 201, 302, 346
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High Courts03 Dec 2020Allowed

Kuldeep Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0060

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22
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High Courts03 Dec 2020Dismissed

Akul Sharma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0059

Indian Penal Code, 1860 — Section 148, 149, 302, 307, 399, 402Arms Act, 1959 — Section 25, 27, 54
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High Courts02 Dec 2020Disposed Of

Lovepreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0055

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 188, 307, 323, 427Arms Act, 1959 — Section 25, 27
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High Courts02 Dec 2020Dismissed

Balkaran Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0053

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 307, 323, 324, 336Arms Act, 1959 — Section 25, 27
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