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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 70 of 100

High Courts15 Feb 2021Allowed

Jitender Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0137

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 21, 22(c), 27
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High Courts15 Feb 2021Allowed

Vishal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0134

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379A(2), 411
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High Courts12 Feb 2021Dismissed

Harpal Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0412

Punjab State Election Commission Act, 1994 — Section 35(a), 36, 38(1), 41, 74, 89(1), 89(1)(c)Constitution Of India, 1950 — Article 226, 243O, 243ZG, 243O(b), 243ZA, 327, 328, 329(b), 329(2)
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High Courts12 Feb 2021Dismissed

Chhabbi Vs State

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0369

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 61, 85Arms Act, 1959 — Section 25, 54, 59Code Of Criminal Procedure, 1973 — Section 160
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High Courts12 Feb 2021Allowed

Jeet Singh. Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0126

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 22
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