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Punjab And Haryana At Chandigarh judgments, 1995

1,302 judgments · page 11 of 66

High Courts20 Oct 1995Allowed

Rajbir Singh Sunar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1996) CriLJ 1245 : (1996) 1 RCR(Criminal) 621

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts20 Oct 1995

Sunita Vs State of Punjab

Punjab And Haryana At Chandigarh · (1996) CriLJ 1420 : (1996) 1 RCR(Criminal) 116

Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439(2), 498Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
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High Courts18 Oct 1995

Mrs. Anju Sharma Vs Krishan Kumar and others

Punjab And Haryana At Chandigarh · AIR 1996 P&H 162 : (1996) 2 ILR (P&H) 227 : (1996) 114 PLR 549

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 14
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