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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 65 of 67

High Courts19 Jan 2022

Anish Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0044

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts19 Jan 2022Allowed

Jaiky Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0043

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 328, 329, 330, 397, 401, 439, 482Indian Penal Code, 1860 — Section 506
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High Courts18 Jan 2022Allowed

Kailasho Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0040

Code Of Criminal Procedure, 1973 — Section 437A, 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiia), 37
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High Courts18 Jan 2022Allowed

Paramjeet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0039

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37Code Of Criminal Procedure, 1973 — Section 437A
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High Courts18 Jan 2022Allowed

Baljinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0036

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

Nirmla Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0035

Pre-Conception And Pre-Natal Diagnostic Techniques Act, 1994 — Section 4(4), 4(5), 5(2)Indian Penal Code, 1860 — Section 120B, 420
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High Courts17 Jan 2022Allowed

Chandan @ Bablu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0034

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 18, 21, 25, 27A, 29, 53, 67Indian Penal Code, 1860 — Section 140, 148, 149, 186, 188, 216, 224, 225, 307, 332, 353, 419, 420, 427, 467, 468, 471, 474Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts17 Jan 2022Disposed Of

Navrattan Devgan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2022) 01 P&H CK 0033

Indian Penal Code, 1860 — Section 304A, 420, 465, 468, 471Code Of Criminal Procedure, 1973 — Section 438(2)
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