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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,404 of 4,622

High Courts05 Mar 2008Dismissed

Nirmal Singh Kahlon Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) CriLJ 4096 : (2008) 2 RCR(Criminal) 208

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 197Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13, 19
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High Courts05 Mar 2008Dismissed

Vinod Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0043

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 157, 161Penal Code, 1860 (IPC) — Section 186, 216, 216A, 302, 307
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High Courts05 Mar 2008Allowed

Sheera Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
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High Courts04 Mar 2008

A.K. Malhotra Vs H.K. Dass

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 65

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts04 Mar 2008Allowed

Prithi Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0183

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
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