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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 79 of 94

High Courts19 Feb 2001

Mamta Sharma Vs Central Bureau of Investigation

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 818

Constitution of India, 1950 — Article 142(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Delhi Police Special Establishment Act, 1946 — Section 6
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High Courts19 Feb 2001

Mahinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 521

Criminal Procedure Code, 1973 (CrPC) — Section 302, 410, 482Delhi Police Special Establishment Act, 1946 — Section 5, 6
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High Courts16 Feb 2001

Ashok Kumar Vs Union of India

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0128

Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173(A), 179
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High Courts16 Feb 2001

Pammi alias Preeti Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 688

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Delhi Police Special Establishment Act, 1946 — Section 6Penal Code, 1860 (IPC) — Section 120
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High Courts16 Feb 2001

Naresh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 864

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307, 34
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High Courts16 Feb 2001

Preeti Lal Vs The Commissioner

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0051

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Workmens Compensation Act, 1923 — Section 17
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High Courts16 Feb 2001

State of Punjab Vs Bharat Bhushan Sharma

Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 386

Constitution of India, 1950 — Article 14, 16, 309Punjab Municipal Act, 1911 — Section 38, 38(1)Punjab Municipal Services (Recruitment and Conditions of Service) Rules, 1975 — Rule 2, 5(1), 6, 7(2)
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High Courts16 Feb 2001Dismissed

Bhulla Ram Vs Zile Singh

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 673

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
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High Courts15 Feb 2001

Manjit Kaur Vs Avtar Singh

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0125

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 9
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