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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 44 of 67

High Courts25 May 2022Allowed

Amit Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0114

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354A, 506Protection Of Children From Sexual Offences Act, 2012 — Section 8
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High Courts24 May 2022Dismissed

Roma Kumari Vs Ram Niwas And Others

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0105

Code Of Civil Procedure, 1908 — Order 7 Rule 11 CPCCourt Fees Act, 1870 — Section Section 7(iv)(c), 7(v)
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High Courts24 May 2022Disposed Of

Surender Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0104

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 323, 324, 452, 506Arms Act, 1959 — Section 25
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High Courts24 May 2022Disposed Of

Amit Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0102

Arms Act, 1959 — Section 25, 54, 59Indian Penal Code, 1860 — Section 34, 120B, 302, 473
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High Courts24 May 2022Allowed

Salwinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0101

Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323, 324, 326Arms Act, 1959 — Section 25, 27, 54, 59Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)
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