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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 74 of 100

High Courts08 Feb 2021

Jogender @ Joga Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0105

Indian Penal Code, 1860 — Section 34, 120B, 216, 302, 307, 323, 420, 449, 452, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 173Arms Act, 1959 — Section 25, 27, 30
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High Courts08 Feb 2021Allowed

Pargat Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0102

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 285, 323, 324, 326, 341, 342, 379, 452, 506Arms Act, 1959 — Section 25, 54, 59
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High Courts08 Feb 2021Allowed

Amir Hussain Wani And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0100

Code Of Criminal Procedure, 1973 — Section 167(2), 173Unlawful Activities (Prevention) Act, 1967 — Section 13, 17, 18, 18(b) 20, 43D(2), 43D(2)(b)Arms Act, 1959 — Section 25
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High Courts08 Feb 2021Allowed

Satnam Singh Vs State Of Punjab & Others

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0098

Indian Penal Code, 1860 — Section 148, 149, 188, 186, 269, 307, 353, 447, 458, 511Arms Act, 1959 — Section 25, 27Disaster Management Act, 2005 — Section 51
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High Courts05 Feb 2021Dismissed

Rajat Agarwal Vs Sonal Agarwal

Punjab And Haryana At Chandigarh · (2021) 02 P&H CK 0426

Guardian And Wards Act, 1890 — Section 7, 25Hindu Minority And Guardianship Act, 1956 — Section 6Indian Penal Code, 1860 — Section 406, 498A
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