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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,499 of 4,620

High Courts03 Apr 2007Allowed

Mahant Satnam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 146 PLR 472 : (2007) 3 RCR(Criminal) 436

Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173, 190, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 61
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High Courts02 Apr 2007Dismissed

S.H. Kazmi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 903

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
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High Courts02 Apr 2007Allowed

Suresh Vs Haryana State

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 935

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 354, 375, 376, 511
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High Courts30 Mar 2007Dismissed

S.P. Malhotra Vs U.T. Chandigarh

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 735

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 206, 420Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
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High Courts30 Mar 2007Dismissed

Sharwan and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 369

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 11, 113(b)Penal Code, 1860 (IPC) — Section 304B, 34, 406, 498A
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High Courts30 Mar 2007Dismissed

Inder Pal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0144

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306
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