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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 43 of 94

High Courts24 Jul 2001Allowed

Jarnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 759

Arms Act, 1959 — Section 25, 39Constitution of India, 1950 — Article 166(3)Evidence Act, 1872 — Section 27
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High Courts24 Jul 2001Allowed

Om Parkash Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 781

Criminal Procedure Code, 1973 (CrPC) — Section 389, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27
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High Courts24 Jul 2001Dismissed

Madan Lal Vs Smt. Sumitra Devi

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 204 : (2001) 2 RCR(Rent) 212

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10, Order 9 Rule 13Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13 , 15
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High Courts24 Jul 2001Allowed

Avtar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 797

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 135
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High Courts24 Jul 2001Allowed

Sneh Lata Vs M/s Swastika Agro Industrial Corporation

Punjab And Haryana At Chandigarh · (2001) CriLJ 4432 : (2001) 4 RCR(Criminal) 253

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 405, 406, 415, 420Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts24 Jul 2001Allowed

M/s Saran Singh Waryam Singh Vs Panna Lal

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 243

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15, 15(5)Evidence Act, 1872 — Section 91, 92, 92(1)Transfer of Property Act, 1882 — Section 106
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