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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 3 of 107

High Courts23 Dec 2020Allowed

Naresh Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0397

Indian Penal Code, 1860 — Section 148, 149, 188, 307, 506Arms Act, 1959 — Section 25, 27, 54, 59
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High Courts23 Dec 2020Allowed

Satpal Singh @ Sattu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0395

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 324, 326Arms Act, 1959 — Section 25, 27
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High Courts23 Dec 2020Allowed

Suchha Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0390

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379Electricity Act, 2003 — Section 136, 137
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High Courts23 Dec 2020Allowed

Dharmender Alias Dharma Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0389

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 307, 323, 325, 427, 452, 506Arms Act, 1959 — Section 25
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High Courts23 Dec 2020Allowed

Raj Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0385

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471
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High Courts23 Dec 2020Allowed

Malkeet Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0383

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 325, 395, 397, 379B, 427, 506Code Of Criminal Procedure, 1973 — Section 439
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