High Courts30 Aug 2006Dismissed

Surender Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 159

Arms Act, 1959 — Section 10, 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 364, 364A, 384, 452
High Courts30 Aug 2006Dismissed

Chaman Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0398

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 21, 406, 467, 468, 471
High Courts29 Aug 2006Dismissed

Jagan Nath Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0527

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18Penal Code, 1860 (IPC) — Section 109, 167, 195, 211, 342
High Courts29 Aug 2006Dismissed

Ranbir Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0435

Criminal Law (Amendment) Act, 1932 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 133, 156, 173, 195, 482Penal Code, 1860 (IPC) — Section 188