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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,287 of 4,611

High Courts26 May 1972Dismissed

Surjit Singh Vs The State of Punjab etc.

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 201

Criminal Procedure Code, 1898 (CrPC) — Section 401, 401(2), 401(4A), 402(2)Penal Code, 1860 (IPC) — Section 302, 53, 53A, 55, 57Prisons Act, 1894 — Section 59
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High Courts26 May 1972Dismissed

Major Gian Singh Vs Shri S.P. Batra

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 295

Civil Procedure Code, 1908 (CPC) — Section 35ACriminal Procedure Code, 1898 (CrPC) — Section 177, 179Penal Code, 1860 (IPC) — Section 409, 417, 420
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High Courts26 May 1972

Gian Singh Vs S.P. Batra

Punjab And Haryana At Chandigarh · AIR 1973 P&H 400

Criminal Procedure Code, 1898 (CrPC) — Section 177, 179Penal Code, 1860 (IPC) — Section 409, 417, 420
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High Courts22 May 1972Allowed

Balak Ram Vs Nand Singh

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 263

Criminal Procedure Code, 1898 (CrPC) — Section 200, 252, 256Penal Code, 1860 (IPC) — Section 328, 504
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