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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 34 of 100

High Courts01 Apr 2021Dismissed

Ashok Kumar Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0012

Haryana Good Conduct Prisoner’s (Temporary Release) Act, 1988 — Section 2(d), 2(aa), 3(1)(d)Indian Penal Code, 1860 — Section 302, 121, 122, 123, 124A, 307, 323A, 364, 366A, 366B, 372, 373, 376, 376A, 376D, 376E, 387, 392, 394, 395, 396, 397, 412, 459, 460Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5
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High Courts01 Apr 2021Dismissed

Mamta Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0010

Indian Penal Code, 1860 — Section 148, 149, 323, 325, 302, 307, 452, 506Code Of Criminal Procedure, 1973 — Section 311
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High Courts01 Apr 2021Allowed

Amarjit Kaur @ Amaro Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0008

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 37, 37(1)(b)Indian Penal Code, 1860 — Section 473
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High Courts01 Apr 2021Dismissed

Bhura Khan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0007

Haryana Gauvansh Sanrakshan And Gausamvardhan Act, 2015 — Section 5, 13(2), 17Indian Penal Code, 1860 — Section 279Animal Cruelty Act, 1959 — Section 11
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High Courts01 Apr 2021Allowed

Sanjit Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0006

Indian Penal Code, 1860 — Section 120B, 379, 447, 427, 420, 467, 468, 471Prevention Of Damage to Public Property Act, 1984 — Section 3Prevention Of Corruption (Amendment) Act, 2018 — Section 12, 13
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High Courts01 Apr 2021

Pawan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 04 P&H CK 0002

Indian Penal Code, 1860 — Section 186, 279, 307, 336, 353, 427Arms Act, 1959 — Section 25, 54
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High Courts31 Mar 2021Dismissed

Mohammad Suyaib @ Saify Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0463

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 22, 24, 27A, 29, 37Code Of Criminal Procedure, 1973 — Section 439
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High Courts31 Mar 2021Allowed

Rohit Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0442

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts31 Mar 2021Allowed

Dharmender Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0367

Indian Penal Code, 1860 — Section 120B, 379, 407, 420, 465Code Of Criminal Procedure, 1973 — Section 438(2)Haryana Panchayati Raj Act, 1994 — Section 19, 21
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