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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 39 of 107

High Courts12 Oct 2020Allowed

Richa Gupta Vs Union Of India And Others

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0141

Hindu Adoption And Maintenance Act, 1956 — Section 2, 4, 5, 5(1), 5(2), 6, 6(iv), 7, 8, 9(1), 10, 11, 11(iii), 11(vi), 12, 14, 15, 16, 17, 56(3), 56(4), 68Advocates Act, 1961 — Section 49, 49(1)(c)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2(3), 2(6), 2(7), 2(34), 2(37), 2(38), 2(52), 2(60), 27, 56(3), 56(4), 58, 59, 60, 60(1), 61, 62, 62(1), 68, 68(c)
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High Courts12 Oct 2020Allowed

Qayyum Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0126

Code Of Criminal Procedure, 1973 — Section 173(2), 439Indian Penal Code, 1860 — Section 148, 149, 279, 307, 336Arms Act, 1959 — Section 25(1B)(a), 27(1)
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High Courts12 Oct 2020Allowed

Amritpal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0061

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 115, 118, 120B, 182, 302, 109Arms Act, 1959 — Section 25, 27
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High Courts12 Oct 2020Disposed Of

Sachin Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0055

Indian Penal Code, 1860 — Section 148, 149, 307, 452, 324, 427, 506Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts12 Oct 2020Disposed Of

Sandeep Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0054

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22BCode Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts12 Oct 2020Allowed

Charanjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0053

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 115, 118, 119, 120B, 182, 148, 149, 302Arms Act, 1959 — Section 25, 27
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High Courts12 Oct 2020Disposed Of

Pardeep Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0052

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 420, 467, 471Constitution Of India, 1950 — Article 21
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High Courts10 Oct 2020Dismissed

Raghubir Singh And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0070

Land Acquisition Act, 1894 — Section 4, 6, 9, 11, 14, 16, 17(1), 31(1), 48Right to Fare Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 16, 17(1), 24(2), 24(1)(b), 101ARight to Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement (Haryana Amendment) Act, 2017 — Section 5
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High Courts09 Oct 2020Allowed

Satish Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0127

Code Of Criminal Procedure, 1973 — Section 82, 482Indian Penal Code, 1860 — Section 174ANegotiable Instruments Act, 1881 — Section 138
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High Courts09 Oct 2020Allowed

State Bank Of India Vs Neeraj Saluja And Others

Punjab And Haryana At Chandigarh · (2020) 10 P&H CK 0030

Code Of Civil Procedure, 1908 — Section 24, 151, Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 4, Order 20 Rule 12, Order 41 Rule 3, Order 7 Rules 10, Order 7 Rules 11Insolvency And Bankruptcy Code, 2016 — Section 7, 17, 67Banking Regulation Act, 1949 — Section 35AB
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