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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 60 of 67

High Courts24 Feb 2022Allowed

Virender Singh Vs M/S Elina Automobiles Pvt. Ltd. And Anr

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0076

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 256, 374(3)(a), 378, 378(1)(a), 378(1)(b), 378(4), 397, 401, 482Negotiable Instruments Act, 1881 — Section 138, 143
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High Courts24 Feb 2022Allowed

Gaurav Dutt Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0075

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 29, 50Prevention Of Corruption Act, 1988 — Section 7
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High Courts18 Feb 2022Allowed

Farukh Khan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0067

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Electricity Act, 2003 — Section 136
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High Courts18 Feb 2022Allowed

Hari Chand And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0063

Code Of Criminal Procedure, 1973 — Section 437A, 438Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A, 18, 18A(i)
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High Courts17 Feb 2022Allowed

Mohit And Another Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0062

Constitution Of India, 1950 — Article 142Code Of Criminal Procedure, 1973 — Section 320, 320(9), 482Indian Penal Code, 1860 — Section 34, 147, 148, 279, 406, 420, 506, 506(II)
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High Courts17 Feb 2022Allowed

Daya Nand Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0058

Constitution Of India, 1950 — Article 20, 21, 72, 142, 161, 226Indian Penal Code, 1860 — Section 34, 302, 323, 324, 325Arms Act, 1959 — Section 25
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