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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 51 of 100

High Courts08 Mar 2021Disposed Of

Pal Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0104

Indian Penal Code, 1860 — Section 34, 406, 420Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts08 Mar 2021Dismissed

Piara Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0103

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 365, 406, 420
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High Courts08 Mar 2021Allowed

Imran Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0100

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 285, 302, 307, 323, 364, 452Arms Act, 1959 — Section 25, 54, 59
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High Courts05 Mar 2021Allowed

Rajvir Singh And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0454

Indian Penal Code, 1860 — Section 34, 148, 149, 307, 309, 323, 324, 379B, 399, 452, 506Excise Act, 1914 — Section 61Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22
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High Courts05 Mar 2021Dismissed

Krishan Jatana Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0451

Code Of Criminal Procedure, 1973 — Section 2, 156(3), 397, 482Negotiable Instruments Act, 1881 — Section 138, 142Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
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