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Punjab And Haryana At Chandigarh judgments, 1994

1,069 judgments · page 44 of 54

High Courts14 Feb 1994Allowed

Balkishan Dass Khanna Vs Dr. Mrs. Adarsh Yakhmi

Punjab And Haryana At Chandigarh · (1994) 107 PLR 384 : (1994) 2 RCR(Rent) 283

East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 18A(8)East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A
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High Courts14 Feb 1994Allowed

Saudagar Singh Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1995) CriLJ 1599 : (1994) 2 RCR(Criminal) 293

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
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High Courts11 Feb 1994Allowed

Jagbir Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 137 : (1994) 2 RCR(Criminal) 89

Commissions of Inquiry Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 482Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
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High Courts10 Feb 1994Dismissed

B.L. Dalmia and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) CriLJ 2493 : (1994) 2 RCR(Criminal) 305

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409, 420
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