High Courts17 Jan 2001

Anurag Gupta Vs State

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 776

Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 2
High Courts16 Jan 2001

Harnam Singh Vs Mangal Singh

Punjab And Haryana At Chandigarh · AIR 2001 P&H 257 : (2001) 2 RCR(Civil) 334

Limitation Act, 1908 — Section 54Specific Relief Act, 1963 — Section 13(1)
High Courts16 Jan 2001

Charan Dass Shorewala Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 188

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 13(1)
High Courts16 Jan 2001

Dharambir Vs State of Haryana

Punjab And Haryana At Chandigarh · AIR 2001 P&H 194 : (2001) 2 RCR(Civil) 770

Constitution of India, 1950 — Article 226, 227Haryana Panchayati Raj Act, 1994 — Section 9, 9Haryana Panchayati Raj Election Rules, 1994 — Rule 5
High Courts16 Jan 2001

Siri Krishan Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 1 DMC 444 : (2001) 2 RCR(Criminal) 838

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304B