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Punjab And Haryana At Chandigarh judgments, 2023

1,090 judgments · page 54 of 55

High Courts10 Jan 2023Dismissed

Ashok Kumar Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2023) 01 P&H CK 0023

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173(2), 482Trade Marks Act, 1999 — Section 78, 79, 102, 103, 104, 105, 107, 108, 109, 115, 115(4)
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High Courts10 Jan 2023Dismissed

Balbir Singh And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2023) 01 P&H CK 0021

Code Of Criminal Procedure, 1973 — Section 173(8), 397, 439Indian Penal Code, 1860 — Section 120B, 148, 149, 201, 302, 324, 336, 427, 452, 506
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High Courts10 Jan 2023

Mukesh Kumar Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2023) 01 P&H CK 0020

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 107, 201, 306Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts09 Jan 2023Dismissed

Manoj Kumar Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2023) 01 P&H CK 0035

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 29, 29(2), 262, 263, 264, 265, 357, 357(1), 357(1)(b), 357(3)Negotiable Instruments Act, 1881 — Section 138, 143, 143(1)
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High Courts06 Jan 2023Allowed

Kuldeep Singh Vs Director Of Enforcement Jalandhar

Punjab And Haryana At Chandigarh · (2023) 01 P&H CK 0003

Code Of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 120B, 420, 467, 471Prevention Of Corruption Act, 1988 — Section 2 (1)(y), 13, 13(1)(d), 13(2)
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