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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 50 of 67

High Courts26 Apr 2022Dismissed

Vijay Vs UT Of Chandigarh & Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0090

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 379, 410, 411Code Of Criminal Procedure, 1973 — Section 154, 154(1), 155, 156, 156(3), 157, 161, 162, 167(2), 169, 170, 171(2), 173, 173(2), 173(8), 190, 482, 494
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High Courts26 Apr 2022Dismissed

Saurav Arora @ Sourav Arora Vs UT Of Chandigarh & Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0089

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 379, 410, 411Code Of Criminal Procedure, 1973 — Section 154, 154(1), 155, 156, 156(3), 157, 161, 162, 167(2), 169, 170, 171(2), 173, 173(2), 173(8), 190, 482, 494
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High Courts26 Apr 2022Allowed

Bhawanpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0088

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 326, 341, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts26 Apr 2022Dismissed

Sumer Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0087

Code Of Criminal Procedure, 1973 — Section 161, 173, 174, 184, 313Indian Penal Code, 1860 — Section 279, 304A, 337
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High Courts22 Apr 2022Allowed

Vijay Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0079

Code Of Criminal Procedure, 1973 — Section 437A, 439Evidence Act, 1872 — Section 27
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