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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 1 of 100

High Courts22 Dec 2021Allowed

Anil Kapoor Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0078

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 37, 37(1)(b)(ii)Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 7, 20
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High Courts22 Dec 2021Disposed Of

Maninder Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0072

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1), 323, 342, 506Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts22 Dec 2021Dismissed

Amit Khurana Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0070

Code Of Criminal Procedure, 1973 — Section 173, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 22, 29, 37, 42, 53, 67Evidence Act, 1872 — Section 25, 27, 30
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High Courts22 Dec 2021Allowed

Manisha Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0069

Indian Penal Code, 1860 — Section 34, 307, 323, 324Code Of Criminal Procedure, 1973 — Section 438
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High Courts22 Dec 2021Allowed

Har Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0066

Indian Penal Code, 1860 — Section 120B, 380, 420, 467, 468, 471Information Technology Act, 2000 — Section 65, 66
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High Courts21 Dec 2021Allowed

Deep Kaur @ Kulvir Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0089

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 115, 120B, 121, 121A, 122, 124A, 148, 149, 307, 427, 438Unlawful Activities (Prevention) Act, 1967 — Section 11, 12, 13, 17, 18, 43D, 43D(5)
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