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Punjab And Haryana At Chandigarh judgments, 1996

1,597 judgments · page 29 of 80

High Courts20 Aug 1996Dismissed

Naresh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) CriLJ 2216 : (1996) 3 RCR(Criminal) 504

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 140, 148, 149, 201, 302
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High Courts20 Aug 1996Allowed

Kamal Singh Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1997) CriLJ 1990 : (1996) 3 RCR(Criminal) 436

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts20 Aug 1996Dismissed

Dhanno and Others Vs Hari Ram and Another

Punjab And Haryana At Chandigarh · (1997) 1 CivCC 306 : (1997) 1 RCR(Civil) 356

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 108Limitation Act, 1963 — Article 58
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High Courts20 Aug 1996Allowed

Saran Dass Chela Basant Muni Vs Ram Singh and Others

Punjab And Haryana At Chandigarh · (1997) CriLJ 2021 : (1996) 3 RCR(Criminal) 382

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 190(1), 200Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
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