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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 80 of 100

High Courts28 Jan 2021Allowed

Sumitra Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0435

Indian Penal Code, 1860 — Section 363, 366A, 376Code Of Criminal Procedure, 1973 — Section 164, 164(1), 173, 207, 482Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 94
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High Courts28 Jan 2021

Amandeep Cheema Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0432

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 406, 420Immigration Act, 1983 — Section 24
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High Courts28 Jan 2021Dismissed

Shobha Rani Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0429

Preconception And Pre-Natal Diagnostic Techniques (Regulation & Prevention Of Misuse) Act, 1994 — Section 3A, 3B, 5, 6, 23, 25Indian Medical Council Act, 1956 — Section 15Indian Penal Code, 1860 — Section 120B, 420
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High Courts28 Jan 2021Dismissed

Rakesh Arora Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0427

Code Of Criminal Procedure, 1973 — Section 41A, 439Central Goods And Services Tax Act, 2017 — Section 69, 132, 132(1), 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(d)
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High Courts28 Jan 2021Disposed Of

Somvir Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0342

Code Of Criminal Procedure, 1973 — Section 174, 175, 438Indian Penal Code, 1860 — Section 34, 304B
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High Courts28 Jan 2021Disposed Of

Joginder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0341

Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2)Indian Penal Code, 1860 — Section 148, 149, 323, 324, 326
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High Courts27 Jan 2021Allowed

Azad Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0442

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 21
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High Courts27 Jan 2021Dismissed

Shiv Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0440

Code Of Criminal Procedure, 1973 — Section 57, 156(3), 167(2)(a)(i), 167(2)(a)(ii), 467, 482Indian Penal Code, 1860 — Section 120B, 193, 386, 420, 467, 468, 471, 472, 506Prevention Of Corruption Act, 1988 — Section 7, 13(1)(b)(ii)
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High Courts27 Jan 2021Allowed

Barkat Sekh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0430

Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 21(c), 29(1)Indian Penal Code, 1860 — Section 34
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