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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,408 of 4,622

High Courts28 Feb 2008Dismissed

Surjit Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 2 CivCC 574 : (2008) 24 CriminalCC 304 : (2008) 2 RCR(Criminal) 78

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 42(1), 42(2), 50
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High Courts27 Feb 2008Allowed

Rajesh Kumar Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0334

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts27 Feb 2008Dismissed

Ranjit Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0326

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 54Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 54
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High Courts27 Feb 2008Allowed

Surender Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0258

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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