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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 53 of 107

High Courts16 Sept 2020Allowed

Ramesh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0061

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 27AIndian Penal Code, 1860 — Section 188, 269, 420, 471, 472, 473Disaster Management Act, 2005 — Section 51(b)
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High Courts16 Sept 2020Allowed

Alim Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0060

Indian Penal Code, 1860 — Section 120B, 186, 307, 332, 353, 420Arms Act, 1959 — Section 24, 54, 59Prevention Of Damage to Public Property Act, 1984 — Section 3(2)
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High Courts16 Sept 2020Dismissed

Prem Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0054

Code Of Criminal Procedure, 1973 — Section 313, 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 21A, 24, 27A, 37Indian Penal Code, 1860 — Section 188, 269
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High Courts15 Sept 2020Dismissed

Ram Karan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0039

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 201, 212, 302, 307, 323, 332, 353, 364, 365, 420, 450, 452, 467, 468, 471, 506, 511Arms Act, 1959 — Section 25
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High Courts15 Sept 2020Allowed

Anita Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0038

Indian Penal Code, 1860 — Section 120B, 328, 376Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts14 Sept 2020Allowed

Vaibhav Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0059

Indian Penal Code, 1860 — Section 34, 323, 379B, 427, 506Code Of Criminal Procedure, 1973 — Section 439
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