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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 46 of 67

High Courts17 May 2022Allowed

Pirthi Ram Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0072

Code Of Criminal Procedure, 1973 — Section 437A, 446, 438Evidence Act, 1872 — Section 27
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High Courts16 May 2022Dismissed

Didar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0066

Code Of Criminal Procedure, 1973 — Section 156(3), 167(2), 170, 173, 173(2), 173(8)Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 307, 323, 324, 341, 376, 376A, 376B, 376C, 376D, 376DA, 376DB, 376E, 427, 506Arms Act, 1959 — Section 25, 27, 54, 59
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High Courts16 May 2022Allowed

Vikas Goel Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0064

Code Of Criminal Procedure, 1973 — Section 437A, 438, 446Evidence Act, 1872 — Section 27
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High Courts13 May 2022Partly Allowed

Manish Vs State Of Haryana & Another

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0057

Constitution Of India, 1950 — Article 226, 227Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 4(1)Indian Penal Code, 1860 — Section 34, 302, 393, 397
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High Courts13 May 2022Dismissed

Varun Malik Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0056

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22
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High Courts13 May 2022Allowed

Surinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0053

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2 (viia), 2 (xxiiia), 37Evidence Act, 1872 — Section 27
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