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Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 75 of 88

High Courts05 Feb 2003Allowed

Amrit Pal Kaur Vs Roshan Lal

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 438 : (2003) 135 PLR 281 : (2003) 3 RCR(Civil) 103

Hindu Marriage Act, 1955 — Section 13(1), 23
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High Courts05 Feb 2003Allowed

Kiran Lata Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 217 : (2003) 2 RCR(Criminal) 239

Constitution of India, 1950 — Article 14, 15, 16, 19(1)(g), 21Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 161, 165, 482Penal Code, 1860 (IPC) — Section 170, 171, 379, 420
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High Courts04 Feb 2003

Bohar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 88 ECC 131 : (2003) 2 RCR(Criminal) 73

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
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High Courts04 Feb 2003Dismissed

Bir Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 451

Criminal Procedure Code, 1973 (CrPC) — Section 161, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337
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High Courts03 Feb 2003Allowed

Randhir Singh Vs Haryana State Electricity Board

Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0203

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7
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