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Punjab And Haryana At Chandigarh judgments, 1988

1,000 judgments · page 3 of 50

High Courts12 Dec 1988Allowed

Murli Dhar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 204 : (1990) 3 RCR(Criminal) 656

Criminal Procedure Code, 1973 (CrPC) — Section 156, 190Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 50, 52Scheduled Districts Act, 1874 — Section 5, 5A
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High Courts07 Dec 1988

Harinder Kaur and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1989) CriLJ 1032 : (1989) 2 RCR(Criminal) 583

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 228, 239Dowry Prohibition Act, 1961 — Section 4, 5Penal Code, 1860 (IPC) — Section 149, 34, 379, 498A, 506
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High Courts06 Dec 1988Dismissed

Harnek Singh Vs Padam Kaur

Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0056

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 141, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts02 Dec 1988Dismissed

Baljit Singh Chauhan Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 163

Constitution of India, 1950 — Article 16, 16(4), 309, 335, 46Haryana Excise and Taxation Department Subordinate Offices Ministerial (Group C) Service Rules, 1981 — Rule 17, 19, 9(2), 9(3)
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