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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 72 of 107

High Courts21 May 2020Dismissed

Piara Singh And Another Vs Saudagar Singh And Others

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0029

Code Of Civil Procedure, 1908 — Section 11, Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2Transfer Of Property Act, 1881 — Section 41, 54Registration Act, 1908 — Section 17, 58, 89
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High Courts20 May 2020Allowed

Harpal Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0026

Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7, 13, 17, 49Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts20 May 2020Allowed

Baldev And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0024

Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 379, 506Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(g)
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High Courts20 May 2020Allowed

Akash Sharma @ Kandy Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 326, 341, 379B, 427, 506
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High Courts20 May 2020Allowed

Ranjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0022

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 22, 61
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High Courts15 May 2020Partly Allowed

Devinder Singh Vs Joginder Kaur

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0017

Code Of Criminal Procedure, 1973 — Section 125Protection Of Women from Domestic Violence Act, 2005 — Section 12, 20(1(d)
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High Courts15 May 2020Allowed

Amarjit Kaur And Others Vs Jaswinder Kaur And Another

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0016

Code Of Criminal Procedure, 1973 — Section 82(1), 82(4), 125, 482Indian Penal Code, 1860 — Section 120B, 406, 494, 498A, 506Protection Of Women from Domestic Violence Act, 2005 — Section 12
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High Courts15 May 2020Disposed Of

Shiv Ram And Others Vs Sat Pal And Another

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0015

Indian Penal Code, 1860 — Section 323, 332, 342, 352, 353, 354, 394, 438, 452, 494Code Of Criminal Procedure, 1973 — Section 391, 438
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High Courts14 May 2020Allowed

Pardeep Kumar And Ors Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2020) 05 P&H CK 0038

Indian Penal Code, 1860 — Section 34, 365, 376D, 452, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(i)®, 3(i)(s)Code Of Criminal Procedure, 1973 — Section 161, 227, 228
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