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Punjab And Haryana At Chandigarh judgments, 2021

1,987 judgments · page 97 of 100

High Courts06 Jan 2021Dismissed

Gurpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0058

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 41, 379B, 382Arms Act, 1959, — Section 25, 27
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High Courts06 Jan 2021

Labha Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0057

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 326, 452Punjab Excise Act, 1914 — Section 1, 14,61
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High Courts06 Jan 2021Dismissed

Amandeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0056

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 341, 379B, 382Arms Act, 1959 — Section 25, 27
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High Courts06 Jan 2021Dismissed

Mohinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0054

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27, 54, 59
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High Courts06 Jan 2021

Bakshish Singh Sandhu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0052

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 353, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(X)
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High Courts06 Jan 2021

Gurdeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0051

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 409, 420, 465, 468, 471
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High Courts06 Jan 2021Dismissed

Raghubir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0047

Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts06 Jan 2021Partly Allowed

Neeraj Ram Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0046

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 15, 18, 22, 25, 29
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High Courts06 Jan 2021Disposed Of

Mona Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0043

Indian Penal Code, 1860 — Section 34, 354D(ii), 376D, 384, 387, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3
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High Courts06 Jan 2021Disposed Of

Surinder Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2021) 01 P&H CK 0042

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12
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