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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,399 of 4,622

High Courts24 Mar 2008Dismissed

Ishrat Begum Vs Inspector of Customs

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 368

Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 23, 35, 50, 54
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High Courts20 Mar 2008

Naresh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 2 PLR 768 : (2009) 4 SLR 368

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 34
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High Courts20 Mar 2008

Shiv Kumar Vs Sanjiv Arora

Punjab And Haryana At Chandigarh · (2010) 2 BC 211 : (2010) Supp CivCC 305 : (2009) 4 RCR(Civil) 229 : (2010) 1 RCR(Criminal) 298

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts20 Mar 2008Allowed

Ramu Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 158

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts19 Mar 2008

Balkar Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0014

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 313Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
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High Courts18 Mar 2008Allowed

B.S. Rana Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 210

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 22, 22(6), 24
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High Courts18 Mar 2008Allowed

Jiwan Kumar Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) CriLJ 3576 : (2008) 2 PLR 675 : (2009) 1 RCR(Criminal) 415

Criminal Procedure Code, 1973 (CrPC) — Section 144, 173, 195Penal Code, 1860 (IPC) — Section 188
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