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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 24 of 67

High Courts16 Aug 2022Allowed

Jagpal Kaur Vs Paramjit Singh

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0076

Hindu Marriage Act, 1955 — Section 13, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts16 Aug 2022Allowed

Amreen Kaur Sidhu Vs Dr. Jasbir Kaur Gill

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0075

Protection Of Women From Domestic Violence Act, 2005 — Section 12Indian Penal Code, 1860 — Section 377, 406, 498AGuardians And Wards Act, 1890 — Section 7, 25
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High Courts16 Aug 2022Allowed

Mandeep Kaur Vs Gurbaksh Singh

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0074

Hindu Marriage Act, 1955 — Section 9, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts16 Aug 2022Allowed

Anjali Vs Gurpreet Singh

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0073

Hindu Marriage Act, 1955 — Section 9, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts16 Aug 2022Allowed

Deepika Vs Vikrant Tank

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0072

Hindu Marriage Act, 1955 — Section 13, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts16 Aug 2022Allowed

Bharti Sharma Vs Sameer Bhardwaj

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0071

Hindu Marriage Act, 1955 — Section 9, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts10 Aug 2022Dismissed

Navjot Singh @ Jota Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0102

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 25, 29, 37, 41, 41(1), 41(2), 42, 42(1), 42(2), 52A, 61, 85
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High Courts10 Aug 2022Allowed

Bikram Singh Majithia Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0060

Constitution Of India, 1950 — Article 226Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia)(i), 2(viia)(ii), 2(viia)(iii), 2(viia)(iv), 2(viia)(v), 19, 21, 22, 24, 25, 25A, 27, 27A, 29, 37, 37(1)(b)Indian Penal Code, 1860 — Section 120B, 116, 212, 379, 411, 468, 471, 473
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High Courts10 Aug 2022Disposed Of

Gaurav Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0057

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 149, 302Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1)
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High Courts10 Aug 2022Allowed

Sonu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0056

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
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High Courts09 Aug 2022Allowed

Avnish Kumar Sharma @ Avinish Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0092

Indian Penal Code, 1860 — Section 376, 376(2)(f), 376(2)(f)(i), 376(2) (i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 29Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts08 Aug 2022Disposed Of

Bhupinder Kaur Vs Sarabjit Singh

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0051

Hindu Marriage Act, 1955 — Section 9, 13Code Of Criminal Procedure, 1973 — Section 125Code Of Civil Procedure, 1908 — Section 24
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High Courts08 Aug 2022Allowed

Poonam Sharma Vs Sidhartha Sharma

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0050

Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 24Code Of Criminal Procedure, 1973 — Section 125Code Of Civil Procedure, 1908 — Section 24
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High Courts08 Aug 2022Allowed

Ripandeep Kaur @ Ramandeep Kaur Vs Avtar Singh

Punjab And Haryana At Chandigarh · (2022) 08 P&H CK 0049

Code Of Criminal Procedure, 1973 — Section 125Code Of Civil Procedure, 1908 — Section 24Protection Of Women From Domestic Violence Act, 2005 — Section 12
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