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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 45 of 100

High Courts16 Mar 2021Dismissed

Sanjay Chawla Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0203

Code Of Criminal Procedure, 1973 — Section 91, 438Indian Penal Code, 1860 — Section 120B, 406, 408, 420, 467, 468, 471, 506Evidence Act, 1872 — Section 65(B)(4), 65B
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High Courts15 Mar 2021Dismissed

Satish Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0457

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 2(aa), 2(aa)(v), 3(1)(d), 5A, 5A(2)Indian Penal Code, 1860 — Section 34, 121, 122, 123, 124A, 302, 307, 364A, 366A, 366B, 376, 376A, 387, 392, 394, 395, 396, 397, 459, 460Arms Act, 1954 — Section 25, 25(1)(b)(a)
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High Courts15 Mar 2021Allowed

Kharak Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0447

Indian Penal Code, 1860 — Section 120B, 174A, 406, 420, 467, 468, 471, 506Haryana Protection Of Interest Of Depositors In Financial Establishments Act, 2013 — Section 3
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High Courts15 Mar 2021Disposed Of

Gurdeep Singh Nihang Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0443

Code Of Criminal Procedure, 1973 — Section 82, 482Indian Penal Code, 1860 — Section 120B, 148, 149, 336, 420, 447, 511Arms Act, 1959 — Section 25, 27
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High Courts15 Mar 2021Disposed Of

Ajay Kumar @ Gurpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0441

Code Of Criminal Procedure, 1973 — Section 82, 164, 482Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts15 Mar 2021Allowed

Rajesh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0437

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 420, 506
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High Courts15 Mar 2021Disposed Of

Sandeep Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0388

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 427Explosive Substances Act, 1908 — Section 3, 4
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High Courts15 Mar 2021Allowed

Jagroop Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0201

Indian Penal Code, 1860 — Section 148, 149, 308, 323, 324, 325Code Of Criminal Procedure, 1973 — Section 438(2)
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