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Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 29 of 88

High Courts13 Aug 2003

Gurdip Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 592 : (2003) 4 RCR(Criminal) 407

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 54
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High Courts13 Aug 2003Dismissed

State of Haryana Vs Sat Narain

Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 221 : (2003) 4 RCR(Criminal) 883

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
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High Courts13 Aug 2003Dismissed

Smt. Kastoori Vs Sarwan Singh

Punjab And Haryana At Chandigarh · (2004) 136 PLR 808 : (2004) 1 RCR(Rent) 251

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4(2), 4(3)
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High Courts13 Aug 2003Dismissed

State of Punjab Vs Gurdip Singh

Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 62 : (2003) 4 RCR(Criminal) 858

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
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High Courts13 Aug 2003Dismissed

Kharati Lal Vs Janak Raj

Punjab And Haryana At Chandigarh · AIR 2004 P&H 29 : (2004) 136 PLR 224

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7
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High Courts13 Aug 2003Allowed

Gurpal Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2003) 10 CriminalCC 39 : (2004) 1 RCR(Criminal) 14

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 476
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