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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 8 of 100

High Courts22 Nov 2021Allowed

Vinod Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 11 P&H CK 0093

Indian Penal Code, 1860 — Section 201, 34, 304Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts22 Nov 2021Allowed

Sanjay Kundu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 11 P&H CK 0090

Indian Penal Code, 1860 — Section 34, 302, 201Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 161, 438(2)
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High Courts18 Nov 2021Allowed

Vijay Kumar @ Bawa Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 11 P&H CK 0087

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 42, 50
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High Courts18 Nov 2021Disposed Of

Tarsem Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 11 P&H CK 0084

Indian Penal Code, 1860 — Section 148, 149, 323, 379, 452, 506Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts18 Nov 2021Allowed

Manjeet And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 11 P&H CK 0083

Indian Penal Code, 1860 — Section 147, 149, 285, 379A, 427, 448, 511Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts18 Nov 2021Dismissed

Mange Ram @ Mangi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 11 P&H CK 0080

Code Of Criminal Procedure, 1973 — Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21B, 60, 60(3), 61, 62, 63, 63(1)
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