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Punjab And Haryana At Chandigarh judgments, 1978

366 judgments · page 13 of 19

High Courts07 Apr 1978Dismissed

Krishan Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 305

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 103, 116(3), 145(1), 155(2), 165Penal Code, 1860 (IPC) — Section 161, 165A, 201
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High Courts31 Mar 1978Dismissed

Joginder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 269

Criminal Procedure Code, 1973 (CrPC) — Section 293, 342, 510Opium Act, 1878 — Section 9Prevention of Food Adulteration Act, 1954 — Section 13, 14A
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High Courts30 Mar 1978Dismissed

Krishan Murari and Another Vs Mohinder Pal

Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 93 : (1983) 1 RCR(Criminal) 21

Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 200, 203, 204, 397(2)Penal Code, 1860 (IPC) — Section 109, 323, 494, 500, 504
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High Courts27 Mar 1978Allowed

J.S. Arora (Dr.) (J.D.) Vs J.S. Arora (Prof.) and Another (D.H.)

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 250 : (1978) 1 RCR(Rent) 815

Civil Procedure Code, 1908 (CPC) — Section 151, 47East Punjab Urban Rent Restriction (Chandigarh Amendment) Ordinance, 1976 — Section 2, 3, 4, 5, 6East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13, 13(1), 13A, 15
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