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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 59 of 107

High Courts21 Aug 2020Allowed

Ranjit Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0042

Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 109, 120B, 259, 419, 420, 420B, 467, 468, 471Haryana Goods & Services Tax Act, 2017 — Section 50, 62, 64, 67, 69, 69(2), 73, 74, 83, 132, 132(1)(l)(i)(5), 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(d), 132(1), 132(4), 132(5)
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High Courts20 Aug 2020Allowed

Mohd Ashraf Mir Vs Cbi Chandigarh

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0040

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 120B, 294, 375(6), 376, 376(1)Code Of Criminal Procedure, 1973 — Section 161, 173, 173(8)Information Technology Act, 2000 — Section 67
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High Courts20 Aug 2020Allowed

Manoj Saini Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0035

Indian Penal Code, 1860 — Section 379A, 511Code Of Criminal Procedure, 1973 — Section 173, 313Evidence Act, 1872 — Section 25, 26, 27
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High Courts19 Aug 2020Disposed Of

Savitri Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0048

Indian Penal Code, 1860 — Section 120B, 302, 343Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(d), 10(2)(d)Haryana Good Conduct Prisoners (Temporary Release), Rules, 2007 — Rule 4, 8(iii)
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High Courts17 Aug 2020Allowed

Himmat Singh @ Pappu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 120B, 171, 201, 307, 323, 324, 364A, 420, 467, 471, 506Arms Act, 1959 — Section 25
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High Courts14 Aug 2020Dismissed

Amit @ Meet Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0013

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 379B, 411
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High Courts13 Aug 2020Dismissed

Charanjit Kaur Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0043

Persons with Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 47, 47(1), 47(2)Punjab Civil Services (General And Common Conditions Of Service) Rules, 1994 — Rule 15Punjab District Service (Class-III) Rules, 1976 — Rule 8
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High Courts13 Aug 2020Dismissed

Gurvinder Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 08 P&H CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 366, 376(2)(n), 450
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