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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,492 of 4,620

High Courts02 May 2007Allowed

Rajnish Lathar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 801

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 423, 424
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High Courts02 May 2007Allowed

Vikas Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 483

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 363, 366A, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts02 May 2007

Ram Karan Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 467

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 304B, 306
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High Courts01 May 2007Allowed

Sarabjeet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 479

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
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