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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 41 of 100

High Courts22 Mar 2021Allowed

Baljinder Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0267

Indian Penal Code, 1860 — Section 406, 420Emigration Act, 1983 — Section 24Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts22 Mar 2021Allowed

Simranjit Singh @ Sima Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0264

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 212, 216, 302, 341, 506Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 29
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High Courts22 Mar 2021Disposed Of

Kunal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0257

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 325, 326Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts22 Mar 2021Disposed Of

Manish Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0256

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 408, 420, 467, 468, 471Information Technology Act, 2008 — Section 66D
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High Courts22 Mar 2021Allowed

Manveer Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0251

Indian Penal Code, 1860 — Section 34, 408Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts22 Mar 2021Dismissed

Sohan Singh Vs Darshan Singh

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0250

Code Of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 227
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High Courts22 Mar 2021Dismissed

Nirmala Devi Vs Satya Devi And Another

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0249

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 34Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
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High Courts19 Mar 2021Dismissed

Satish Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0460

Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 6Indian Penal Code, 1860 — Section 363Code Of Criminal Procedure, 1973 — Section 207, 313
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