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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 80 of 94

High Courts15 Feb 2001

Mehanga Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 523

Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 409, 467, 468, 471Probation of Offenders Act, 1958 — Section 4
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High Courts15 Feb 2001

Sudhir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 336

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 34, 37Probation of Offenders Act, 1958 — Section 4
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High Courts15 Feb 2001Allowed

Chatar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 816

Penal Code, 1860 (IPC) — Section 120B, 408, 467, 471Probation of Offenders Act, 1958 — Section 4
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High Courts15 Feb 2001Dismissed

Hoshiar Kaur Vs Surjit Kaur

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 527 : (2001) 3 RCR(Civil) 796

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5
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High Courts13 Feb 2001

Jagdeep Chand Bali Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 448

Criminal Procedure Code, 1973 (CrPC) — Section 2, 240, 251, 255, 378Electricity (Supply) Act, 1948 — Section 82Penal Code, 1860 (IPC) — Section 304A, 499, 500, 501
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