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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 36 of 100

High Courts26 Mar 2021Allowed

Megha Sood Vs Amit Sood

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0339

Guardians And Wards Act, 1890 — Section 7, 10, 12, 13, 17, 25Hindu Minority And Guardianship Act, 1956 — Section 6(a)Code Of Criminal Procedure, 1973 — Section 125, 161
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High Courts25 Mar 2021Allowed

Manpreet Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0395

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22
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High Courts25 Mar 2021Allowed

Gurkirat @ Gora Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0369

Indian Penal Code, 1860 — Section 34, 302, 323, 341, 506Code Of Criminal Procedure, 1973 — Section 173Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 12, 12(1), 101
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High Courts25 Mar 2021Disposed Of

Gurjant Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0336

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 377, 406, 498A, 506
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High Courts25 Mar 2021Allowed

Gursharan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0335

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 201, 307, 323, 326, 341, 506
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High Courts25 Mar 2021Allowed

Balveer @ Bobby Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0333

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22Indian Penal Code, 1860 — Section 411
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