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Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 82 of 88

High Courts21 Jan 2003Dismissed

Jagtar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 177

Criminal Procedure Code, 1973 (CrPC) — Section 401Opium Act, 1878 — Section 9Penal Code, 1860 (IPC) — Section 220, 379, 411, 420, 468
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High Courts21 Jan 2003Allowed

Gurnam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 LLJ 324 : (2003) 134 PLR 52 : (2003) 1 RCR(Civil) 806

Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
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High Courts17 Jan 2003Dismissed

Rajinder Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 517 : (2003) 2 RCR(Criminal) 244

Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Drugs and Cosmetics Act, 1940 — Section 18, 19(1), 19(3)Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
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High Courts17 Jan 2003

Mohammad Shakil Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0260

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3(1)
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High Courts17 Jan 2003Dismissed

Dharam Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 589

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Prevention of Food Adulteration Act, 1954 — Section 16, 7
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