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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 83 of 100

High Courts22 Jan 2021Dismissed

Fazri Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0301

Haryana Dohlidar, Butimar, Bhondedar And Muqarirdar (Vesting Of Proprietary Rights) Act, 2010 — Section 2(d), 3, 8, 13Haryana Dholidar, Butimar, Bhondedar And Muqararidar (Vesting Of Proprietary Rights) Rules, 2011 — Rule 3
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High Courts22 Jan 2021Allowed

Pappu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0296

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 323, 324, 326, 341, 342
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High Courts22 Jan 2021Allowed

Lovish Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0293

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149 , 307, 323, 324, 395, 506
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High Courts22 Jan 2021Dismissed

Pardeep Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0292

Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offencs Act, 2012 — Section 4, 6Indian Penal Code, 1860 — Section 34, 363, 366A, 376, 376DA, 506
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High Courts22 Jan 2021Allowed

Ravi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0290

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 174A, 343, 365, 376D
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High Courts22 Jan 2021

Jaivir And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0289

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3
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High Courts21 Jan 2021Disposed Of

Gurwinder Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0390

Indian Penal Code, 1860 — Section 148, 149, 188, 323, 325Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)Code Of Criminal Procedure, 1973 — Section 320, 482
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