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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 53 of 100

High Courts04 Mar 2021Dismissed

Surinder Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0073

Code Of Criminal Procedure, 1973 — Section 82, 438Indian Penal Code, 1860 — Section 120B, 419, 420, 465, 467, 468, 471
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High Courts04 Mar 2021

Ajay Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0072

Code Of Criminal Procedure, 1973 — Section 438, 438(2) Indian Penal Code, 1860 — Section 147, 148, 307Arms Act, 1959 — Section 25
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High Courts04 Mar 2021Disposed Of

Gurpinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0068

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 21Indian Penal Code, 1860 — Section 420
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High Courts04 Mar 2021Allowed

Lala Ram Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0066

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 379A, 392
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High Courts03 Mar 2021Dismissed

Prashant Bahl Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0448

Code Of Criminal Procedure, 1973 — Section 164, 173, 397, 482Indian Penal Code, 1860 — Section 354A
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High Courts03 Mar 2021Disposed Of

Vinod Kumar Vs Satbir Singh

Punjab And Haryana At Chandigarh · (2021) 03 P&H CK 0358

Evidence Act, 1872 — Section 65, 65(c)Code Of Civil Procedure, 1908 — Order 11 Rule 14
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