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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 61 of 100

High Courts23 Feb 2021Dismissed

Salindra Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0403

Indian Penal Code, 1860 — Section 120B, 302, 304BArms Act, 1959 — Section 27Evidence Act, 1872 — Section 65B
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High Courts23 Feb 2021Allowed

Raju Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0290

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 411Electricity Act, 2003 — Section 136
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High Courts23 Feb 2021Disposed Of

Harjinder Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0289

Code Of Criminal Procedure, 1973 — Section 82, 482Indian Penal Code, 1860 — Section 120B, 201, 370, 420, 465, 467, 468, 471
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High Courts23 Feb 2021Allowed

Sahib Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0288

Indian Penal Code, 1860 — Section 120B, 328, 342, 370, 376D, 506Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 5A, 5B, 5C, 6, 7, 9Code Of Criminal Procedure, 1973 — Section 164
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High Courts23 Feb 2021Allowed

Deepak Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0283

Code Of Criminal Procedure, 1973 — Section 173(2), 439Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 323, 341
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High Courts22 Feb 2021

Sandeep Alias Bagri Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0388

Indian Penal Code, 1860 — Section 148, 149, 216, 302, 307Evidence Act, 1872 — Section 25,l 26, 27, 114(g)Arms Act, 1959 — Section 25
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