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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 35 of 67

High Courts01 Jul 2022Disposed Of

Sukhdeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 07 P&H CK 0002

Code Of Criminal Procedure, 1973 — Section 438Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A
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High Courts30 Jun 2022Allowed

Lovedeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0153

Code Of Criminal Procedure, 1973 — Section 437, 438, 439Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 10, 12
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High Courts29 Jun 2022Allowed

Shrawan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0149

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Evidence Act, 1872 — Section 27
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High Courts29 Jun 2022Allowed

Daljit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0148

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Indian Penal Code, 1860 — Section 346Evidence Act, 1872 — Section 27
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High Courts29 Jun 2022Allowed

Madan Mohan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0147

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Evidence Act, 1872 — Section 27
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