High Courts27 Jan 2008Dismissed

Shashi Mohan Vs C.B.I.

Punjab And Haryana At Chandigarh · (2008) CriLJ 3158 : (2008) 2 RCR(Criminal) 425

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120, 201, 420Prevention of Corruption Act, 1988 — Section 13, 7
High Courts24 Jan 2008Allowed

Dalbir Singh alias Beera Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 1050

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54, 8Penal Code, 1860 (IPC) — Section 302
High Courts24 Jan 2008

Jeet Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0182

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 18Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15