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Punjab And Haryana At Chandigarh judgments, 1994

1,069 judgments · page 46 of 54

High Courts07 Feb 1994Allowed

Ishar Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1994) CriLJ 2227 : (1994) 2 RCR(Criminal) 162

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409Punjab Municipal Account Code, 1930 — Rule 18(2)
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High Courts04 Feb 1994

K.G. Verma Vs Union Territory of Chandigarh and another

Punjab And Haryana At Chandigarh · AIR 1994 P&H 214 : (1994) 2 ILR (P&H) 385 : (1994) 106 PLR 471 : (1994) 3 RCR(Civil) 10 : (1994) 2 RCR(Civil) 513

Constitution of India, 1950 — Article 14, 226Government Residences (Chandigarh Administration Pool) Allotment Rules, 1972 — Rule 17, 2, 26, 4, 5
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High Courts03 Feb 1994Allowed

Kapil Mehra Vs Sanjeev Jain

Punjab And Haryana At Chandigarh · (1994) 2 CivCC 710 : (1994) 2 RCR(Criminal) 443

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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