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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 84 of 100

High Courts21 Jan 2021Allowed

Tarlochan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0382

Code Of Criminal Procedure, 1973 — Section 437(6), 439Indian Penal Code, 1860 — Section 409Negotiable Instruments Act, 1881 — Section 138
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High Courts21 Jan 2021Allowed

Guddi Devi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0279

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 323, 408A, 506
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High Courts21 Jan 2021Disposed Of

Gurudev Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0278

Indian Penal Code, 1860 — Section 147, 149, 323, 341, 379B, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts21 Jan 2021Allowed

Shyam @ Tiger Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0276

Code Of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 148, 149, 285, 323, 324, 379B, 506Arms Act, 1959 — Section 25
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High Courts21 Jan 2021Disposed Of

Deepak Khosla Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0274

Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts21 Jan 2021Allowed

Sarwan @ Sanha Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0270

Indian Penal Code, 1860 — Section 148, 149, 302, 323, 452, 354, 506ACode Of Criminal Procedure, 1973 — Section 161
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High Courts21 Jan 2021Dismissed

Menpal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0268

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 324, 326, 341
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