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Punjab And Haryana At Chandigarh judgments, 2004

1,369 judgments · page 24 of 69

High Courts18 Aug 2004Dismissed

Bir Singh Vs Bachan Singh

Punjab And Haryana At Chandigarh · (2005) 139 PLR 616 : (2005) 1 RCR(Civil) 80

Civil Procedure Code, 1908 (CPC) — Section 114Evidence Act, 1872 — Section 20Oaths Act, 1873 — Section 10, 11, 12, 8 , 9
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High Courts18 Aug 2004Dismissed

J.S. Bindra and Another Vs C.B.I.

Punjab And Haryana At Chandigarh · (2005) CriLJ 406 : (2004) 4 RCR(Criminal) 508

Companies Act, 1956 — Section 617Prevention of Corruption Act, 1988 — Section 19, 2
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High Courts18 Aug 2004

Kanwal Kumar Vs State

Punjab And Haryana At Chandigarh · (2005) 140 PLR 330 : (2004) 4 RCR(Criminal) 335

Penal Code, 1860 (IPC) — Section 34, 409, 467
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High Courts18 Aug 2004Dismissed

Pure Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 269 : (2004) 4 RCR(Criminal) 602

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 43, 50
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High Courts17 Aug 2004Dismissed

Ashok Kumar Vs R.K. Traders

Punjab And Haryana At Chandigarh · (2005) 141 PLR 26 : (2004) 4 RCR(Criminal) 440

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts16 Aug 2004

Bir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 296 : (2005) 1 RCR(Criminal) 625

Criminal Procedure Code, 1973 (CrPC) — Section 439Prevention of Corruption Act, 1988 — Section 12, 7
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