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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 22 of 107

High Courts02 Dec 2020

Raj Kumar Saini Vs Sant Kanwar

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0048

Code Of Criminal Procedure, 1973 — Section 198, 199, 320, 397, 482Indian Penal Code, 1860 — Section 499, 500, 501
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High Courts02 Dec 2020Allowed

Banta Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0046

Indian Penal Code, 1860 — Section 147, 148, 307, 323, 341, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts02 Dec 2020

Suman Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0045

Indian Penal Code, 1860 — Section 34, 304Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts02 Dec 2020Allowed

Gaurav & Another Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0044

Indian Penal Code, 1860 — Section 148, 149, 188, 307, 452Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts02 Dec 2020Allowed

Pinki Sharma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0039

Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts02 Dec 2020Allowed

Mangat Ram @ Manga Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0036

Indian Penal Code, 1860 — Section 379, 411, 420Code Of Criminal Procedure, 1973 — Section 439Negotiable Instruments Act, 1881 — Section 138
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High Courts02 Dec 2020Disposed Of

Bikramjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0032

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 120B, 188, 201, 302, 307, 406, 409, 420, 467, 468Arms Act, 1959 — Section 27, 54, 59
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