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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 28 of 100

High Courts11 May 2021Dismissed

Pankaj Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 05 P&H CK 0006

Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 323, 354Protection of Children from Sexual Offence Act, 2012 — Section 8, 29
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High Courts05 May 2021Disposed Of

Satish Kumar Vs State Of Punjab & Another

Punjab And Haryana At Chandigarh · (2021) 05 P&H CK 0001

Indian Penal Code, 1860 — Section 120B, 392, 420, 467, 468, 471, 472Arms Act, 1959 — Section 25(6)(7)(8)Code Of Criminal Procedure, 1973 — Section 167(2), 173, 173(8), 439
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High Courts30 Apr 2021Dismissed

Ramesh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0129

Indian Penal Code, 1860 — Section 120B, 395, 396, 397, 412, 482Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 2(aa), 3, 5AConstitution Of India, 1950 — Article 226, 227
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High Courts30 Apr 2021Allowed

Sharwan Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0093

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 489A,489B, 489C, 489D
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High Courts29 Apr 2021Disposed Of

Hardeep Singh @ Dipi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0116

Indian Penal Code, 1860 — Section 279, 302, 304A, 397Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 19(3), 101(2)Code Of Criminal Procedure, 1973 — Section 437, 439
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High Courts29 Apr 2021Disposed Of

Harwinderjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0115

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 201, 297, 302, 304A, 397Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 101(2)
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High Courts29 Apr 2021

Sumati Gulhati Vs Prateek Bajaj

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0112

Code Of Civil Procedure, 1908 — Section 151Hindu Marriage Act, 1955 — Section 13, 24Code Of Criminal Procedure, 1973 — Section 164
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