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Punjab And Haryana At Chandigarh judgments, 1994

1,069 judgments · page 5 of 54

High Courts29 Nov 1994Dismissed

Mrs. Tara Paul Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) 110 PLR 129

Land Acquisition Act, 1894 — Section 11, 6Punjab Town Improvement Act, 1922 — Section 36, 41(2), 42
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High Courts25 Nov 1994Dismissed

Manjit Singh Grewal Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) 57 ECR 469 : (1995) 1 RCR(Criminal) 668

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108
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High Courts24 Nov 1994

Pargat Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1995 P&H 221 : (1995) 109 PLR 429

Constitution of India, 1950 — Article 226Punjab Panchayat Election Rules, 1994 — Rule 12, 13, 8Punjab State Election Commission Act, 1994 — Section 1
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High Courts24 Nov 1994Dismissed

Ajay Handa Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1995) CriLJ 2002 : (1995) 2 RCR(Criminal) 739

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Insecticides Act, 1968 — Section 17, 18, 18(2), 24, 27(5)Insecticides Rules, 1971 — Rule 25(5), 27(5)
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High Courts23 Nov 1994Allowed

State of Punjab Vs Baj Singh

Punjab And Haryana At Chandigarh · (1995) CriLJ 1311 : (1995) 1 RCR(Criminal) 524

Criminal Procedure Code, 1973 (CrPC) — Section 313Panchayat Samithis and Zilla Parishads Rules — Rule 25, 26Penal Code, 1860 (IPC) — Section 409, 467, 468
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