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Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 50 of 88

High Courts14 May 2003

Atul Gulati Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 125 : (2003) 3 RCR(Criminal) 771

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
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High Courts13 May 2003Allowed

Ajit Singh Vs Sulakhan Singh

Punjab And Haryana At Chandigarh · (2004) 136 PLR 654 : (2003) 4 RCR(Civil) 427

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227
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High Courts09 May 2003Allowed

Hari Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 693 : (2003) 3 RCR(Criminal) 270

Arms Act, 1959 — Section 25, 27, 29, 29(b)Criminal Procedure Code, 1973 (CrPC) — Section 312Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 364
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High Courts09 May 2003Allowed

Rattan Singh Vs Ram Singh

Punjab And Haryana At Chandigarh · (2004) 2 BC 123 : (2003) 3 CivCC 638 : (2003) 135 PLR 725 : (2003) 4 RCR(Civil) 391

Transfer of Property Act, 1882 — Section 53(1)
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High Courts09 May 2003Dismissed

Krishan Dev Vs Gurdial Singh

Punjab And Haryana At Chandigarh · (2003) 135 PLR 655 : (2003) 2 RCR(Rent) 456

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
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