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Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 31 of 88

High Courts08 Aug 2003Dismissed

Puran Chand Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 563 : (2003) 4 RCR(Criminal) 625

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)
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High Courts07 Aug 2003Dismissed

Ishwar Singh Vs Gram Panchayat

Punjab And Haryana At Chandigarh · (2004) 1 CivCC 279 : (2004) 136 PLR 203 : (2003) 4 RCR(Civil) 406

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
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High Courts07 Aug 2003Dismissed

Shanti Devi Vs Nand Kishore and Others

Punjab And Haryana At Chandigarh · AIR 2004 P&H 46 : (2004) 136 PLR 377 : (2003) 4 RCR(Civil) 648 : (2005) 1 RCR(Civil) 72

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 100
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High Courts06 Aug 2003Allowed

M/s. Lipton India Limited, Calcutta Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 377 : (2003) 4 RCR(Criminal) 143

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(a)(i)
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High Courts06 Aug 2003Allowed

Devi Dial Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 663 : (2003) 4 RCR(Criminal) 475

Criminal Procedure Code, 1973 (CrPC) — Section 313, 394(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 55, 57
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