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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 43 of 100

High Courts18 Mar 2021Allowed

Shubham Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0234

Code Of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471
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High Courts18 Mar 2021Allowed

Kulwinder Singh @ Nanu Virk Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0231

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 201, 307, 323, 324, 325, 379, 411, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)V, 3(2)VA
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High Courts17 Mar 2021Allowed

Gurjant Singh Alias Janta Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0228

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21C, 25, 29Indian Penal Code, 1860 — Section 34, 307
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High Courts17 Mar 2021Allowed

Jagpal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0227

Code Of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471
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High Courts17 Mar 2021Disposed Of

Sandeep @ Krishan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0223

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 328, 346, 363, 366A, 376(2)(n), 506Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 6
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