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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,409 of 4,622

High Courts27 Feb 2008Dismissed

Ram Niwas alias Niwasa Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 244

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118, 133, 59Penal Code, 1860 (IPC) — Section 323, 376, 506
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High Courts27 Feb 2008Dismissed

Karnail Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 395 : (2010) 1 RCR(Criminal) 448

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54, 55
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High Courts27 Feb 2008Dismissed

Jaili Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 264

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50
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High Courts27 Feb 2008Dismissed

Ram Sarup Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 261

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 54
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High Courts26 Feb 2008

Kashmir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 447

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Probation of Offenders Act, 1958 — Section 3, 4, 6Punjab Excise Act, 1914 — Section 61(1)(a), 61(1)(c)
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High Courts26 Feb 2008Dismissed

Puran Mal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 527

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 428Prevention of Food Adulteration Act, 1954 — Section 15(1), 16, 16(1)(a)(i), 7
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