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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 2 of 67

High Courts20 Dec 2022Allowed

Jagtar Singh @ Bittu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0067

Code Of Criminal Procedure, 1973 — Section 437A, 438(2), 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37
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High Courts20 Dec 2022Allowed

Makhan Ram Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0066

Code Of Criminal Procedure, 1973 — Section 437A, 439, 438(2), 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37
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High Courts16 Dec 2022Allowed

Shahid Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0062

Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 27, 54, 59Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 Dec 2022Allowed

Summit Veer @ Shubham Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0058

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 22, 29Arms Act, 1959 — Section 25Indian Penal Code, 1860 — Section 120B, 482
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High Courts14 Dec 2022Dismissed

Amarjeet Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0052

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15
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High Courts13 Dec 2022Disposed Of

Rajender Sharma Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0047

Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(a), 13(2)Code Of Criminal Procedure, 1973 — Section 41A
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