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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 74 of 107

High Courts21 Apr 2020Disposed Of

Varun Bhogal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 04 P&H CK 0005

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21
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High Courts17 Apr 2020Dismissed

Kabir Lavee Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 04 P&H CK 0003

Code Of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 120B, 420, 467, 471
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High Courts03 Apr 2020Allowed

Pawan Kumar Vs State Of Haryana & Others

Punjab And Haryana At Chandigarh · (2020) 04 P&H CK 0002

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(2), 3(1)(a)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c)Haryana Good Conduct (Temporary Release) Rules, 2007 — Rule 4, 4(1)
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High Courts03 Apr 2020Allowed

Hawa Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 04 P&H CK 0001

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 326, 507Arms Act, 1959 — Section 25
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High Courts20 Mar 2020Dismissed

Kajal And Ors Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2020) 03 P&H CK 0092

Land Acquisition Act, 1894— Section 4, 5A, 6, 9Punjab Scheduled Roads And Controlled Areas Restrictions Of Unregulated Development Act, 1963 — Section 4(1)(a)Constitution Of india, 1950 — Article 226, 227
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