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Punjab And Haryana At Chandigarh judgments, 2024

574 judgments · page 28 of 29

High Courts16 Jan 2024Dismissed

Chander Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2024) 01 P&H CK 0030

Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 437, 438, 439,Haryana Panchayati Raj Act, 1994 — Section 51
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High Courts16 Jan 2024Allowed

Lakshay Aggarwal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2024) 01 P&H CK 0029

Code Of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 27A, 29Aircraft Act, 1934 — Section 10, 11, 12
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High Courts16 Jan 2024Disposed Of

Komal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2024) 01 P&H CK 0028

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29Code Of Criminal Procedure, 1973 — Section 438, 438(2), 439(2)Evidence Act, 1872 — Section 27
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High Courts16 Jan 2024Allowed

Pushpa Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2024) 01 P&H CK 0027

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 21(b), 27(a), 29
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High Courts16 Jan 2024Allowed

Pankaj Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2024) 01 P&H CK 0026

Code Of Criminal Procedure, 1973 — Section 439, 482Punjab Goods And Services Act, 2017 — Section 132(1)(a) 13(1)(b), 13(1)(c), 132(1)(i)Punjab Goods And Services Tax Act, 2017 — Section 69(1)
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