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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 58 of 107

High Courts26 Aug 2020Allowed

Manga @ Manga Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0056

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 18, 21, 22, 50, 61, 85Indian Penal Code, 1860 — Section 212, 216, 379, 382, 384, 392Arms Act, 1959 — Section 25, 54, 59
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High Courts26 Aug 2020Allowed

Rohit @ Kalia Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0055

Indian Penal Code, 1860 — Section 34, 307, 392, 397Arms Act, 1959 — Section 25, 54, 59Haryana Good Conduct Prisoners (Temporary Release) Amended Act, 2012 — Section 1, 2(aa)(i), 2(aa)(iv)
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High Courts25 Aug 2020

Gopal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0078

Indian Penal Code, 1860 — Section 109, 120B, 376, 376(2)(N)Information Technology Act, 2000 — Section 67, 67ACode Of Criminal Procedure, 1973 — Section 82, 83
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High Courts25 Aug 2020Disposed Of

Ajay Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0062

Registration Of Births And Deaths Act, 1969 — Section 8, 9, 18AA(1), 15, 16, 30Code Of Criminal Procedure, 1973 — Section 133Land Acquisition Act, 1894 — Section 17
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High Courts24 Aug 2020Dismissed

Babu Lal And Others Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0045

Land Acquisition Act, 1894 — Section 4, 6, 31, 31(1), 34Right to Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts21 Aug 2020Dismissed

Varun Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0054

Indian Penal Code, 1860 — Section 166A, 295A, 323, 342Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(iv), 3(1)(v), 4Punjab Police Act, 2007 — Section 67
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High Courts21 Aug 2020Dismissed

Rajo Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0044

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 15, 37, 50, 54Code Of Criminal Procedure, 1973 — Section 173(2), 439
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