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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 4 of 67

High Courts05 Dec 2022Dismissed

Nirmal Singh Vs Kiarandeep Kaur And Another

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0020

Code Of Criminal Procedure, 1973 — Section 439(2)Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts05 Dec 2022

Jitender @ Kali Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0013

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 354, 379, 379B, 380, 392, 394, 427, 457, 506
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High Courts02 Dec 2022Allowed

Amarjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0007

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 379, 411
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High Courts02 Dec 2022Allowed

Bimla Rani And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0006

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3
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High Courts02 Dec 2022Allowed

Ajaypal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 12 P&H CK 0005

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 186, 307, 353Arms Act, 1959 — Section 25
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High Courts30 Nov 2022Dismissed

Saurabh Verma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 11 P&H CK 0120

Code Of Criminal Procedure, 1973 — Section 482Public Gambling Act, 1867 — Section 5, 13, 13A, 31Code Of Criminal Procedure, 1973 — Section 2(d), 152, 154, 155(2), 482
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High Courts30 Nov 2022Allowed

Lakhwinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 11 P&H CK 0119

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 407, 420
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High Courts29 Nov 2022Allowed

Joginder @ Nikka Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 11 P&H CK 0115

Code Of Criminal Procedure, 1973 — Section 319, 439Indian Penal Code, 1860 — Section 34, 120B, 216, 302Arms Act, 1959 — Section 25, 54, 59
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High Courts24 Nov 2022Allowed

Vinod Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 11 P&H CK 0111

Code Of Criminal Procedure, 1973 — Section 437A, 438, 438(2), 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 27, 37
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