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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 88 of 100

High Courts18 Jan 2021Allowed

Anuj Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0215

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 326, 452, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts18 Jan 2021Allowed

Kamaljit Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0214

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)Indian Penal Code, 1860 — Section 323, 341, 506
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High Courts18 Jan 2021Disposed Of

Aslam Ali Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0213

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 325, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts18 Jan 2021Disposed Of

Ategveer Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0212

Indian Penal Code, 1860 — Section 148, 149, 307, 364, 379B, 427, 506Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts18 Jan 2021Allowed

Satnam Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0208

Code Of Criminal Procedure, 1973 — Section 439Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 19, 20, 38Arms Act, 1959 — Section 25, 54, 59
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High Courts18 Jan 2021Allowed

Nikhil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0206

Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 21, 22Drugs And Cosmetic Act, 1940 — Section 18A, 18C, 27
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High Courts18 Jan 2021Allowed

Goldy @ Karan Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0204

Indian Penal Code, 1860 — Section 148, 149, 201, 307, 323, 324, 336, 451, 427, 506Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 438(2)
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