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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 33 of 100

High Courts06 Apr 2021Allowed

Dr. Kiran Mayee Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0045

Haryana State Education (Group-A) Service Rules, 2014 — Rule 9, 9(1)(a), 9(1)(a)(i), 9(1)(a)(ii)Haryana Government Gazette (Extra), June 10, 2014 — Rule 17Constitution Of India, 1950 — Article 226
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High Courts06 Apr 2021

Kawaljit Singh @ Prince Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0031

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 376D, 506Information Technology Act, 2000 — Section 66E
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High Courts05 Apr 2021Dismissed

Didar Singh @ Dari Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0037

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 22, 24, 27A, 37, 50Code Of Criminal Procedure, 1973 — Section 37
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High Courts05 Apr 2021Allowed

Virender Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0036

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 342, 365, 406, 420
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High Courts05 Apr 2021Allowed

Khalid @ Khalli Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0029

Code Of Criminal Procedure, 1973 — Section 293, 311, 482, 540Indian Penal Code, 1860 — Section 148, 149, 302, 307Arms Act, 1959 — Section 25
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High Courts01 Apr 2021Allowed

Baljeet Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0028

Code Of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 36(A)(4)
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High Courts01 Apr 2021Dismissed

Satpal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0023

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 27(a)
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