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Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 58 of 88

High Courts09 Apr 2003Dismissed

Kailash alias Kala Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) CriLJ 310 : (2003) 3 RCR(Criminal) 462

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 377Probation of Offenders Act, 1958 — Section 3, 4
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High Courts09 Apr 2003Dismissed

Amrik Singh Bains Vs The Bank of India and Another

Punjab And Haryana At Chandigarh · (2003) 3 LLJ 386 : (2003) 134 PLR 417 : (2003) 3 RCR(Civil) 93

Bank of India (Officers Service) Regulations, 1979 — Regulation 19Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(3)Constitution of India, 1950 — Article 14, 16
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High Courts09 Apr 2003Dismissed

Jagbir Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 578

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 354Punjab Police Rules, 1934 — Rule 16.2, 16.21, 16.21(2)
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High Courts09 Apr 2003Dismissed

Maya Devi Vs Satyawan

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 376 : (2003) 3 RCR(Criminal) 769

Penal Code, 1860 (IPC) — Section 109, 120B, 494
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High Courts07 Apr 2003Allowed

Harish Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 16 : (2003) 3 RCR(Criminal) 635

Criminal Procedure Code, 1973 (CrPC) — Section 173Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
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