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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,509 of 4,620

High Courts26 Feb 2007Dismissed

State of Punjab Vs Nachhattar Singh @ Bania

Punjab And Haryana At Chandigarh · (2007) 147 PLR 122 : (2007) 3 RCR(Criminal) 1040

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts23 Feb 2007

Hari Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 432

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304I
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High Courts23 Feb 2007

Sukhwinder Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) 02 P&H CK 0120

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155, 173, 482Penal Code, 1860 (IPC) — Section 148, 149, 186, 308, 323
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High Courts23 Feb 2007

Vinod Kumar and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 02 P&H CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 164, 281, 313Evidence Act, 1872 — Section 133, 24Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 365
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