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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 35 of 100

High Courts26 Mar 2021Allowed

Vikram Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0455

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 346Constitution Of India, 1950 — Article 226
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High Courts26 Mar 2021

Saleem @ Mulla Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0430

Code Of Criminal Procedure, 1973 — Section 167(2), 173, 173(2), 344, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(iii), 2(iii)(b), 2(h), 19, 20C, 24, 27A, 36A(4), 61Constitution Of India, 1950 — Article 21
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High Courts26 Mar 2021Disposed Of

Samunder Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0371

Writ Jurisdiction (Punjab & Haryana) Rules, 1976 — Rule 32Code Of Civil Procedure, 1908 — Order 2 Rule 2Constitution Of India, 1950 — Article 226, 227
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High Courts26 Mar 2021Disposed Of

Khalil Ahmed Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0354

Code Of Criminal Procedure, 1973 — Section 173, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 29, 42, 50
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High Courts26 Mar 2021Allowed

Mohit Malik Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0351

Indian Penal Code, 1860 — Section 307, 323, 506Hindu Marriage Act, 1955 — Section 13BCode Of Criminal Procedure, 1973 — Section 320, 482
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High Courts26 Mar 2021Allowed

Jony Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0343

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 31Motor Vehicles Act, 1988 — Section 207
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