Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

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High Courts23 Mar 2022Allowed

Ashwani Kumar Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0069

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 148, 149, 323, 342, 365

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High Courts22 Mar 2022Disposed Of

Inderjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0066

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 18, 21, 21(b), 22, 25, 27A, 29, 53, 67Indian Penal Code, 1860 — Section 140, 148, 149, 186, 188, 216, 224, 225, 307, 332, 419, 420, 427, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 438, 438(2)

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High Courts22 Mar 2022Dismissed

Surat Singh & Others Vs State Of Haryana & Another

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0065

Code Of Criminal Procedure, 1973 — Section 173, 323, 482Indian Penal Code, 1860 — Section 148, 149, 302, 304, 323, 325

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High Courts22 Mar 2022Allowed

Vikram Kumar Seth Vs Directorate Of Enforcement, Jalandhar

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0064

Constitution Of India, 1950 — Article 14, 21Prevention Of Money Laundering Act, 2002 — Section 3, 4, 45, 45(1), 65, 71Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

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High Courts22 Mar 2022Allowed

Ankush Jain Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0061

Indian Penal Code, 1860 — Section 382Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts22 Mar 2022Dismissed

Tinku Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0060

Constitution Of India, 1950 — Article 14Dependents Of Deceased Government Employees Rules, 2006 — Rule 5

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High Courts21 Mar 2022Allowed

Sukhwinder Kaur And Another Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0078

Code Of Criminal Procedure, 1973 — Section 437A, 446

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High Courts21 Mar 2022Allowed

Kuldeep Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0068

Code Of Criminal Procedure, 1973 — Section 437A, 438, 446Evidence Act, 1872 — Section 27

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High Courts21 Mar 2022Allowed

Surinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0063

Code Of Criminal Procedure, 1973 — Section 437A, 446

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High Courts21 Mar 2022Allowed

Deepak Vs Union Territory Chandigarh And Another

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0062

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 320

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High Courts17 Mar 2022Dismissed

Gurbachan Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0067

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 306

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High Courts17 Mar 2022Allowed

Naveen And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0047

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446

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High Courts17 Mar 2022Allowed

Aditiya Sehgal & Others Vs State Of Haryana & Another

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0046

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 320, 354, 354A, 451, 498A

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High Courts17 Mar 2022Dismissed

Nekdeep Kumar @ Sunny Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0045

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 22, 27A, 29, 31, 61, 85Indian Penal Code, 1860 — Section 188, 269Epidemic Diseases Act, 1897 — Section 3

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High Courts17 Mar 2022Allowed

Ramandeep Singh And Another Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0044

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 452

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