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Punjab And Haryana At Chandigarh judgments, 1994

1,069 judgments · page 33 of 54

High Courts29 Apr 1994Allowed

Lalita Vs Om Parkash

Punjab And Haryana At Chandigarh · (1995) 2 CivCC 158 : (1995) 1 DMC 573 : (1994) 108 PLR 107

Hindu Marriage Act, 1955 — Section 13(1)
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High Courts28 Apr 1994Allowed

Jagdish Lal Vs Leena @ Baby

Punjab And Haryana At Chandigarh · (1994) 2 DMC 336

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 175Penal Code, 1860 (IPC) — Section 34, 406, 498A
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High Courts27 Apr 1994Allowed

Government Food Inspector Vs Hanuman Singh

Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 73 : (1994) 3 RCR(Criminal) 219

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11, 16, 16(1), 18, 2Prevention of Food Adulteration Rules, 1955 — Rule 29, 55, 55(15)
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High Courts27 Apr 1994Allowed

Kanwarjit Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1994) CriLJ 2764 : (1994) 2 RCR(Criminal) 704

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts27 Apr 1994

Manmohan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1994) CriLJ 3695 : (1995) 1 RCR(Criminal) 445

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 34, 380, 411
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