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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 27 of 100

High Courts18 Jun 2021

Vikas Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 06 P&H CK 0006

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 148, 149, 307, 323, 341, 483, 506
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High Courts11 Jun 2021Allowed

Pankaj Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 06 P&H CK 0004

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21Foreigners Act, 1946 — Section 14A
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High Courts11 Jun 2021Allowed

Rajesh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 06 P&H CK 0002

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 18, 27AIndian Penal Code, 1860 — Section 34, 174A, 323, 325
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High Courts10 Jun 2021Allowed

Mukesh Tanwar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 06 P&H CK 0005

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 467, 468, 471Prize Chits And Money Circulation Schemes (Banning) Act, 1978 — Section 4, 5, 6
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High Courts10 Jun 2021Allowed

Prem Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 06 P&H CK 0003

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 18, 21C, 27, 27A, 29Code Of Criminal Procedure, 1973 — Section 437(3), 439
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High Courts27 May 2021Allowed

Sumit @ Chida Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 05 P&H CK 0018

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 325, 285, 307, 379A, 506Arms Act, 1959 — Section 25, 54, 59
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