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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 4 of 107

High Courts23 Dec 2020Allowed

Pardeep Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0380

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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High Courts22 Dec 2020Dismissed

Mukesh Tyagi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0472

Code Of Criminal Procedure, 1973 — Section 156(3), 161, 438Indian Penal Code, 1860 — Section 406, 420, 506
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High Courts22 Dec 2020Allowed

Lovepreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0420

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 379B
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High Courts22 Dec 2020Allowed

Harmanpreet Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0416

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 285, 302, 364, 452Arms Act, 1959 — Section 25
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High Courts22 Dec 2020Dismissed

Kumari Navjot Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0377

Indian Penal Code, 1860 — Section 148, 149, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 482Constitution Of India, 1950 — Article 226, 227
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High Courts22 Dec 2020Allowed

Jagroop Singh @ Roopi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0373

Code Of Criminal Procedure, 1973 — Section 162, 164, 439Indian Penal Code, 1860 — Section 34, 66B, 341, 323, 354, 354, 376D, 342, 384, 354B, 379B, 364A, 397, 411, 427Information Technology Act, 2000 — Section 66E
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High Courts22 Dec 2020Allowed

Sandeep Khayalia Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0372

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 323, 419, 420, 467, 468, 471, 506
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High Courts21 Dec 2020Dismissed

Subhash Chander Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 12 P&H CK 0438

Land Acquisition Act, 1894 — Section 4, 5A, 6, 11, 18, 31, 34, 31(1)Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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