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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 17 of 41

High Courts31 Oct 2025Allowed

Rahul Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1376

Constitution Of India, 1950 — Article 226, 227 Punjab Police Rules, 1934 — Rule 12.16(4), 12.18(2), 12.18(3), 12.18(3)(b), 12.18(3)(c), 12.18(3)(e) Indian Penal Code, 1860 — Section 148, 149, 216, 302, 307, 323, 506
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High Courts30 Oct 2025Allowed

Shish Pal Vs State Of Haryana And Ors

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1363

Constitution Of India, 1950 — Article 226, 227 Haryana Civil Services (General) Rules, 2016 — Rule 144, 145 Punjab Police Rules, 1934 — Rule 9.18(2) Indian Penal Code, 1860 — Section 148, 149, 186, 302, 323, 325, 332, 353, 506 Code Of Criminal Procedure, 1973 — Section 161
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High Courts29 Oct 2025Disposed Of

Mool Raj Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1354

Constitution Of India, 1950 — Article 226, 227 Prevention Of Corruption Act, 1988 — Section 7 Indian Penal Code, 1860 — Section 120B, 195A
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High Courts29 Oct 2025Dismissed

Ajaib Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1352

Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3(1) Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 31
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