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Punjab And Haryana At Chandigarh judgments, 1979

405 judgments · page 15 of 21

High Courts09 May 1979

Daulat Ram Vs Girdhari Lal and Another

Punjab And Haryana At Chandigarh · (1979) CriLJ 1204 : (1979) 2 RCR(Rent) 548

Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 463, 471, 475Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
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High Courts08 May 1979

Daulat Ram Vs Girdhari Lal and Another

Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 103

Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 479A, 479A(1)Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3), 340, 463
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High Courts02 May 1979Dismissed

Behari Lal Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 84 : (1979) 81 PLR 599

Land Acquisition Act, 1894 — Section 30, 4, 6Punjab Security of Land Tenures Act, 1953 — Section 18, 18(3), 18(4)
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High Courts25 Apr 1979Allowed

Pashori Lal and Another Vs Punjab State

Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 75

Criminal Procedure Code, 1898 (CrPC) — Section 423, 423(1), 428, 435, 459Criminal Procedure Code, 1973 (CrPC) — Section 106(3), 293, 411A, 417(2), 482Essential Commodities Act, 1955 — Section 7
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