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Punjab And Haryana At Chandigarh judgments, 2000

1,778 judgments · page 18 of 89

High Courts09 Nov 2000

Amar Nath Vs State of Haryana

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0009

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 311Penal Code, 1860 (IPC) — Section 279, 337
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High Courts08 Nov 2000

Usha (Smt.) Vs Rajinder Kumar

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 569 : (2001) 3 RCR(Civil) 255

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13, 24
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High Courts08 Nov 2000

Balmukand @ Lakha Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 275

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302
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High Courts07 Nov 2000Dismissed

Harish Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0265

Constitution of India, 1950 — Article 226, 311(1)Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7Penal Code, 1860 (IPC) — Section 148, 149, 302
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High Courts07 Nov 2000

Lakhdev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0245

Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1)Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 10, 5
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