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Punjab And Haryana At Chandigarh judgments, 1997

1,683 judgments · page 46 of 85

High Courts19 May 1997Allowed

Dhouli Vs Ram Niwas

Punjab And Haryana At Chandigarh · (1998) 1 DMC 469 : (1998) 1 ILR (P&H) 95

Hindu Marriage Act, 1955 — Section 13(1), 23(1), 28Penal Code, 1860 (IPC) — Section 406, 498A
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High Courts19 May 1997Allowed

Sawaran Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) CriLJ 204 : (1997) 3 RCR(Criminal) 546

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16
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High Courts19 May 1997Allowed

Shiv Kumar Vs Geeta

Punjab And Haryana At Chandigarh · (1998) 1 CivCC 533 : (1998) 118 PLR 708

Hindu Marriage Act, 1955 — Section 13B(2)Penal Code, 1860 (IPC) — Section 406, 408A
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High Courts19 May 1997Dismissed

Lakhwinder Singh and Others Vs C.B.I. and Another

Punjab And Haryana At Chandigarh · (1998) CriLJ 258 : (1997) 2 ILR (P&H) 442 : (1997) 3 RCR(Criminal) 456

Criminal Procedure Code, 1973 (CrPC) — Section 162, 397, 397(1), 397(2), 482Explosive Substances Act, 1908 — Section 3, 4Government of India Act, 1935 — Section 205(1)
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High Courts19 May 1997Dismissed

Lakhvinder Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1998) CriLJ 942 : (1998) 1 ILR (P&H) 229 : (1997) 3 RCR(Criminal) 596

Constitution of India, 1950 — Article 161, 162Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 432(1), 432(2), 432(7)Penal Code, 1860 (IPC) — Section 302
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High Courts16 May 1997

Gurprit Singh Vs Ranjit Kaur and others

Punjab And Haryana At Chandigarh · AIR 1997 P&H 282 : (1997) 2 CivCC 424 : (1997) 117 PLR 29 : (1997) 4 RCR(Civil) 101 : (1997) 3 RCR(Civil) 121

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 20, Order 9 Rule 13, 151
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