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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 30 of 67

High Courts22 Jul 2022Allowed

Raman Vs State Of UT, Chandigarh

Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0090

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2 (viia), 2(xxiiia), 27, 37
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High Courts22 Jul 2022Allowed

Rohit Jambal Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0088

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xiia), 37Evidence Act, 1872 — Section 27
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High Courts21 Jul 2022Allowed

Mosim Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 407
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High Courts20 Jul 2022Disposed Of

Rakesh Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0154

Haryana Minor Mineral Concession, Stocking, Transportation Of Minerals And Prevention Of Illegal Mining Rules, 2012 — Rule 99, 101(5), 101(7), 102, 102(1), 102(2), 102(4), 104Code Of Criminal Procedure, 1973 — Section 451, 482Mines And Minerals (Development And Regulation) Act, 1957 — Section 21, 21(1), 4(1)(A)
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High Courts20 Jul 2022Dismissed

Aayush @ Minki Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0153

Indian Penal Code, 1860 — Section 307, 323, 325Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
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High Courts20 Jul 2022Disposed Of

Paramjeet Kaur And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0134

Constitution Of India, 1950 — Article 14, 16, 142, 162Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 47 Rule 5Haryana Primary School Education (Group-C) District Cadre Service Rules, 2012 — Rule 39
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