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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 49 of 67

High Courts02 May 2022Allowed

Jagvir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0005

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 326Arms Act, 1959 — Section 27, 54, 59
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High Courts02 May 2022Allowed

Karma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 05 P&H CK 0004

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29Punjab Excise Act, 1914 — Section 61Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts29 Apr 2022Allowed

Sombir Singh @ Sombir Vs Central Bureau of Investigation

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0100

Indian Penal Code, 1860 — Section 120B, 124A148, 149, 186, 188, 307, 353, 395, 420, 427, 436, 452Arms Act, 1959 — Section 25Prevention To Damage To Public Property Act, 1984 — Section 3, 4
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High Courts28 Apr 2022Dismissed

Amir Kapoor Vs Nisha & Another

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0104

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Indian Penal Code, 1860 — Section 323, 406, 498Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts27 Apr 2022Disposed Of

Ram Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0094

Punjab Excise Act, 1914 — Section 61Code Of Criminal Procedure, 1973 — Section 438(2)
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