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Punjab And Haryana At Chandigarh judgments, 1972

405 judgments · page 10 of 21

High Courts02 Jun 1972Dismissed

Chhat Ram etc. Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 327

Criminal Procedure Code, 1898 (CrPC) — Section 14, 164, 342Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 467, 471
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High Courts26 May 1972Allowed

Sant Lal Vs State of Haryana, etc.

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 273

Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 19(5), 21, 21(3), 21(4), 21(5)Punjab Agricultural Produce Markets (Haryana Amendment) Act, 1970 — Section 13Punjab Agricultural Produce Markets Act, 1961 — Section 10, 12, 12(2), 13
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High Courts26 May 1972

Devi Dass Gopal Krishan Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1973) 31 STC 536

Civil Procedure Code, 1908 (CPC) — Section 38, 39, 41Constitution of India, 1950 — Article 226, 227, 32Punjab General Sales Tax Act, 1948 — Section 10, 11, 2, 21, 21B
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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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