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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 59 of 94

High Courts11 May 2001

Nirmal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 228

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 467, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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High Courts10 May 2001

Pritam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 569

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 142, 21, 226, 32, 9(5)Penal Code, 1860 (IPC) — Section 224, 302, 304, 307, 34
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High Courts10 May 2001Dismissed

Ved Parkash Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 793

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 4, 5, 6
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High Courts10 May 2001Dismissed

Daulat Ram Vs Ram Das

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 477

Civil Procedure Code, 1908 (CPC) — Section 100, 101Punjab Courts Act, 1918 — Section 41
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High Courts10 May 2001

Ram Karan Vs Zile Singh

Punjab And Haryana At Chandigarh · (2002) 2 ACC 15 : (2002) ACJ 1067 : (2001) 3 RCR(Civil) 582

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 173
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