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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 67 of 100

High Courts17 Feb 2021Allowed

Manoj Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0191

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 120B, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts17 Feb 2021Dismissed

Dinesh Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0187

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 407, 420
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High Courts17 Feb 2021Allowed

Parveen Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0186

Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 120B, 148, 149, 202, 285, 323, 324, 302, 307, 506Arms Act, 1959 — Section 25, 27
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High Courts17 Feb 2021Allowed

Amandeep Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0185

Code Of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 15
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High Courts17 Feb 2021Allowed

Brijesh Kumar Gupta Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0184

Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22, 25, 29Indian Penal Code, 1860 — Section 201, 420Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts17 Feb 2021Allowed

Bittu @ Pillu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0183

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 365, 376ABProtection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts17 Feb 2021Allowed

Amandeep Singh. Vs State Of Punjab.

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0182

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22, 25
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High Courts17 Feb 2021Disposed Of

Dilbaar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0181

Indian Penal Code, 1860 — Section 34, 304B, 306Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts17 Feb 2021Dismissed

Jaspreet Singh @ Goldy Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0180

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 307Arms Act, 1959 — Section 25, 54, 59
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High Courts16 Feb 2021Allowed

Kulbir Jakhar Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0427

Rights Of Persons With Disabilities (Equal Opportunity, Protection Of Rights And Full Participation) Act, 1995 — Section 2(i), 20, 47, 58(a)(2)Rights Of Persons with Disabilities Act, 2016 — Section 3, 34, 38Constitution Of India, 1950 — Article 226
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