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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,505 of 4,620

High Courts12 Mar 2007

Amit Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 146 PLR 463 : (2007) 3 RCR(Criminal) 203

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53
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High Courts12 Mar 2007

Vijay alias Koki Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 99

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 319, 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
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High Courts09 Mar 2007Dismissed

Rajbir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 755

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 376, 450
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High Courts09 Mar 2007Dismissed

Sandip Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 758

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
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High Courts09 Mar 2007

Jaidev Beniwal Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 705

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 109, 114, 148, 149, 323
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High Courts08 Mar 2007Dismissed

Tinku @ Kamal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 449
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High Courts08 Mar 2007Allowed

Lal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 DMC 52 : (2007) 3 RCR(Criminal) 509

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34
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