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Punjab And Haryana At Chandigarh judgments, 2020

2,123 judgments · page 92 of 107

High Courts04 Feb 2020Dismissed

Mohit Kharab Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0026

Code Of Criminal Procedure, 1973 — Section 2(g), 161, 173, 173(8), 200, 201, 202, 319, 319(1), 398Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25
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High Courts04 Feb 2020Allowed

Sahid Ahmad Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0021

Punjab Prohibition Of Cow Slaughter Act, 1955 — Section 4B, 8Prevention Of Cruelty against Animals, 1960 — Section 11Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015 — Section 13(2), 17
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High Courts04 Feb 2020Dismissed

Ravinder Paul Vs Ashwani Kumar

Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0006

Negotiable Instruments Act, 1881 — Section 138, 139Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 313
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High Courts04 Feb 2020Dismissed

Gurmail Singh Vs Charan Singh

Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0003

Code Of Civil Procedure, 1908 — Section 96, Order 7 Rule 11, Order 21 Rule 11Specific Relief Act, 1963 — Section 13, 13(1)(a), 100Constitution Of India, 1950 — Article 227
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High Courts03 Feb 2020Dismissed

Vikram Sehgal @ Vicky Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0170

Indian Penal Code, 1860 — Section 489B, 489CCode Of Criminal Procedure 1973 — Section 207, 313Evidence Act, 1872 — Section 65B
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High Courts03 Feb 2020Allowed

Manjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2020) 02 P&H CK 0169

Code Of Criminal Procedure 1973 — Section 439Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25, 27
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