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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,441 of 4,622

High Courts04 Dec 2007Dismissed

Kumbh Dass Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 120B, 302, 34
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High Courts04 Dec 2007

Ram Chander Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
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High Courts04 Dec 2007

Devi Dayal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 344

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
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High Courts30 Nov 2007

Pardeep Kumar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Civil) 559 : (2008) 1 RCR(Civil) 743 : (2008) 2 RCR(Criminal) 931

Constitution of India, 1950 — Article 19, 20(3), 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 164, 170, 41, 41(1), 54Penal Code, 1860 (IPC) — Section 120B, 363, 363A, 366, 366A
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