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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 61 of 67

High Courts14 Feb 2022Disposed Of

Avtar Singh @ Laddi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0050

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 22Code Of Criminal Procedure, 1973 — Section 161, 438(2)
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High Courts14 Feb 2022Allowed

Ankit Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0049

Haryana Minor Mineral Concessions Stocking, Transportation Of Mineral And Prevention Of Illegal Mining Rules, 2012 — Rule 101, Rule 101(10), 104Code Of Criminal Procedure, 1973 — Section 451, 457, 482Indian Penal Code, 1860 — Section 379
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High Courts09 Feb 2022Allowed

Balraj Alias Goli Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0034

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37
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High Courts09 Feb 2022Allowed

Sarwan Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0033

Code Of Criminal Procedure, 1973 — Section 154, 437A, 438, 446Indian Penal Code, 1860 — Section 120B
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High Courts08 Feb 2022Allowed

Rani Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 02 P&H CK 0031

Narcotic Drugs And Psychotropic Substances Rules, 1985 — Rule 66Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 9, 21
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