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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 50 of 100

High Courts08 Mar 2021Dismissed

Rahul Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0173

Indian Penal Code, 1860 — Section 148, 149, 285, 323, 452, 379B, 506Arms Act, 1959 — Section 25
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High Courts08 Mar 2021Allowed

Sumit Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0171

Indian Penal Code, 1860 — Section 34, 120B, 216, 302, 303Arms Act, 1959 — Section 25
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High Courts08 Mar 2021Disposed Of

Azad Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0170

Haryana Gauvansh Sanrakshan And Gausamvardhan Act, 2015 — Section 5, 13(2), 17Animal Cruelty Act, 1960 — Section 11, 59, 60Indian Penal Code, 1860 — Section 120B
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High Courts08 Mar 2021Dismissed

Pushpa Rani Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0116

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 341Arms Act, 1959 — Section 25
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High Courts08 Mar 2021Allowed

Suman Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0114

Code Of Criminal Procedure, 1973 — Section 439Pre Natal Diagnostic Techniques (Prevention Of Misuse) Act, 1994 — Section 3(1), 4, 5(1)(a), 6(a), 18, 29Indian Penal Code, 1860 — Section 120B, 420
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High Courts08 Mar 2021Disposed Of

Poonam Tayal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0111

Indian Penal Code, 1860 — Section 34, 120B, 409, 420Code Of Criminal Procedure, 1973 — Section 173, 439Punjab Co-operative Societies Act, 1961 — Section 55(2)
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High Courts08 Mar 2021Allowed

Manish @ Goga Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0108

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 25(1B)(a), 27
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