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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 3 of 100

High Courts17 Dec 2021Allowed

Amrit Pal Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0040

Indian Penal Code, 1860 — Section 34, 323, 341Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3Code Of Criminal Procedure, 1973 — Section 320, 482
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High Courts16 Dec 2021Allowed

Anshul Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0054

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 34, 216, 302, 307Arms Act, 1959 — Section 25
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High Courts16 Dec 2021Disposed Of

Ishan Thakur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0052

Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471,472, 473Indian Stamp Act, 1899 — Section 69Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts16 Dec 2021Disposed Of

Manpreet Singh @Sunny Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0050

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22C, 29Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts16 Dec 2021Dismissed

Shivani @ Sunita And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0048

Medical Termination Of Pregnancy Act, 1971 — Section 3, 4, 5Drugs And Cosmetics Act, 1940 — Section 18A, 18B, 18CIndian Medical Council Act, 1956 — Section 15(2)(B)
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High Courts16 Dec 2021Disposed Of

Abhishek And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0047

Indian Penal Code, 1860 — Section 34, 406, 506Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts13 Dec 2021Allowed

Gurmukh Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0038

Indian Penal Code, 1860 — Section 120B, 406, 420, 465, 467, 468, 471, 506Immigration Act, 1983 — Section 24Code Of Criminal Procedure, 1973 — Section 437A
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High Courts13 Dec 2021Dismissed

Gurcharan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 12 P&H CK 0032

Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323, 324Code Of Criminal Procedure, 1973 — Section 438(2)Arms Act, 1959 — Section 25, 27
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