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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 39 of 67

High Courts14 Jun 2022Disposed Of

Pankaj Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0073

Code Of Criminal Procedure, 1973 — Section 100, 165, 235, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18, 20, 21, 22, 25, 27A, 29, 37, 37(1)(b)(ii), 41, 41(1), 41(2), 42, 42(1), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 42(2), 43, 44, 50, 52, 55, 57, 61, 85
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High Courts13 Jun 2022Allowed

Rohit @ Rohit Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0067

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 148, 149, 302, 323, 324, 325, 341, 506 Arms Act, 1959 — Section 25
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High Courts13 Jun 2022Dismissed

Balbir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0066

Code Of Criminal Procedure, 1973 — Section 173, 319, 319(1), 319(4)(b), 482Indian Penal Code, 1860 — Section 34, 323, 325, 341, 376
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High Courts13 Jun 2022Dismissed

Mandeep Singh Vs State Of Punjab & Others

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0065

Constitution Of India, 1950 — Article 136, 226Code Of Criminal Procedure, 1973 — Section 36, 41, 154, 154(3), 156, 156(1), 156(3), 169, 170, 173, 173(8), 190, 200, 439, 482Indian Penal Code, 1860 — Section 420 Code Of Criminal Procedure, 1898 — Section 491, 561A
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High Courts13 Jun 2022Dismissed

Krishan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0064

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 27A, 29, 37Indian Penal Code, 1860 — Section 201
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High Courts13 Jun 2022Dismissed

Munish Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0063

Code Of Criminal Procedure, 1973 — Section 161, 173, 313Indian Penal Code, 1860 — Section 279, 304A, 337, 427
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High Courts13 Jun 2022Allowed

Rashneet Kaur Vs State Of Haryana & Ors

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0062

Constitution Of India, 1950 — Article 32, 226, 226(3)Hindu Minority And Guardianship Act, 1956 — Section 6, 6(a), 13Code Of Criminal Procedure, 1973 — Section 491
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High Courts10 Jun 2022Dismissed

M/S SGM Packaging Industries Vs M/s Goyal Plywood LLP

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0060

Arbitration And Conciliation Act, 1996 — Section 4, 7(1), 12,12(1), 12(2), 12(3), 12(4), 12(5), 13, 13(4), 14, 14(1), 14(1)(a), 14(2), 15, 16, 17, 18, 19, 20, 21, 22, 23, 34, 37, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81Code Of Civil Procedure, 1908 — Section 151Micro Small And Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 18(3)
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High Courts10 Jun 2022Allowed

Junaid @ Bhuri Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0059

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 365, 395, 397, 412, 506Arms Act, 1959 — Section 25
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High Courts10 Jun 2022Allowed

Pritam Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0058

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 37, 61, 85
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High Courts10 Jun 2022Dismissed

Deen Mohd Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0057

Haryana Gauvansh Sanrakshan And Gausamvardhan Act, 2015 — Section 13(1), 13(5)Prevention Of Animals Of Cruelty Act, 1959 — Section 11Indian Penal Code, 1860 — Section 120B
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High Courts10 Jun 2022Dismissed

Simarjeet Singh Bains And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2022) 06 P&H CK 0056

Indian Penal Code, 1860 — Section 120B, 174A, 174AI, 174AII, 302, 304, 354, 354A, 364, 367, 376, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459, 460, 506Code Of Criminal Procedure, 1973 — Section 70(2), 82, 82(1), 82(2), 82(2)(i), 82(2)(ii), 82(3), 82(4), 82(10), 84, 156(3), 161, 164, 173, 173(2), 362, 438, 482
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