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Punjab And Haryana At Chandigarh judgments, 1990

1,068 judgments · page 50 of 54

High Courts30 Jan 1990Dismissed

Vinay Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 2 DMC 241

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498, 498A
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High Courts30 Jan 1990Allowed

Iqbal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1990) CriLJ 1460 : (1990) 1 RCR(Criminal) 685

Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 302, 34
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High Courts25 Jan 1990

Surat Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · AIR 1991 P&H 112

Constitution of India, 1950 — Article 14Haryana Urban Development Authority Act, 1977 — Section 15, 16, 17, 17(1), 18Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 3, 3(2), 8
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High Courts25 Jan 1990

Bhajan Vir Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (1991) CriLJ 1311 : (1991) 2 RCR(Criminal) 6 : (1990) 1 RCR(Criminal) 587

Criminal Procedure Code, 1973 (CrPC) — Section 267, 267(1), 267(2), 268, 268(2)Explosive Substances Act, 1908 — Section 4, 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5, 6
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