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Punjab And Haryana At Chandigarh judgments, 2023

1,090 judgments · page 49 of 55

High Courts06 Feb 2023Dismissed

Surjit Singh @ Seeta Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2023) 02 P&H CK 0038

Code Of Criminal Procedure, 1973 — Section 362, 439, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
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High Courts06 Feb 2023Allowed

Rajat Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2023) 02 P&H CK 0031

Code Of Criminal Procedure, 1973 — Section 437A, 438, 438(2), 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2 (viia), 2(xxiiia), 37Evidence Act, 1872 — Section 27
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High Courts03 Feb 2023Allowed

Jaswinder Singh Alias Gori Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2023) 02 P&H CK 0004

Code Of Criminal Procedure, 1973 — Section 96, 97, 98, 99, 101, 102, 103, 165, 362, 439, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37, 42, 50, 57
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High Courts03 Feb 2023Allowed

Malkeet Singh @ Kala Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2023) 02 P&H CK 0002

Code Of Criminal Procedure, 1973 — Section 437A, 438(2), 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37
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High Courts02 Feb 2023Dismissed

Resham Singh @ Jinda Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2023) 02 P&H CK 0009

Constitution Of India, 1950 — Article 141, 142Code Of Criminal Procedure, 1973 — Section 20, 173, 320, 482Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 326, 452, 506
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High Courts02 Feb 2023Allowed

Yunit @ Neet And Another Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2023) 02 P&H CK 0008

Constitution Of India, 1950 — Article 141, 142Code Of Criminal Procedure, 1973 — Section 20, 173, 320, 482Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 324, 326, 452, 506
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