Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 23 Rule 1(1), Order 23 Rule 3Limitation Act, 1963 — Section 10, 11, 12, 13, 14Registration Act, 1908 — Section 17(2)

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High Courts13 Sept 2006Dismissed

B.B. Singhal Vs Central Bureau of Investigation

Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 93

Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)

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High Courts12 Sept 2006

Neel Kamal Narender Mohan Vs State of Haryana thru. Govt. Food Inspector, Rohtak

Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 532

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)

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High Courts12 Sept 2006

Gurmit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 536

Penal Code, 1860 (IPC) — Section 279, 338

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High Courts12 Sept 2006Dismissed

Beni Parshad and others Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 759

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482

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High Courts12 Sept 2006Allowed

Panchayat Mohalla Sudan Ludhiana Dharamshala Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 391

Penal Code, 1860 (IPC) — Section 420, 468

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High Courts12 Sept 2006Allowed

Srikantam Talkies Vs Employees' State Insurance Corporation and Another

Punjab And Haryana At Chandigarh · (2007) 113 FLR 184

Employees State Insurance Act, 1948 — Section 82

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High Courts12 Sept 2006

Commissioner of Income Tax Vs Avery Cycle Industries Ltd.

Punjab And Haryana At Chandigarh · (2006) 206 CTR 347 : (2008) 296 ITR 393

Income Tax Act, 1961 — Section 28, 80HHC

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High Courts12 Sept 2006

Bhajan Singh etc. Vs Karnail Singh and others

Punjab And Haryana At Chandigarh · (2007) 2 LLR 359

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High Courts12 Sept 2006Allowed

Hukam Chand Vs Hari Singh (dead) through L.Rs.

Punjab And Haryana At Chandigarh · (2007) 1 CivCC 298 : (2007) 5 RCR(Civil) 403

Specific Relief Act, 1963 — Section 20

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High Courts12 Sept 2006Allowed

Panchayat Mohalla Sudan Ludhiana Dharamshala Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 20 CriminalCC 759

Penal Code, 1860 (IPC) — Section 420, 471

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High Courts12 Sept 2006Dismissed

Beni Parshad and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2006) 20 CriminalCC 866

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482

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High Courts11 Sept 2006Allowed

Om Parkash and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 19 CriminalCC 1090

Criminal Procedure Code, 1973 (CrPC) — Section 319Evidence Act, 1872 — Section 59, 60Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts11 Sept 2006Dismissed

Vijender Singh Vs Kailash Sharma and Others

Punjab And Haryana At Chandigarh · (2008) ACJ 1093

Motor Vehicles Act, 1988 — Section 163A, 166

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High Courts11 Sept 2006Allowed

Suresh Kumar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 695

Constitution of India, 1950 — Article 226Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 1, 21

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High Courts11 Sept 2006Dismissed

New Mehtab Radio Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) 8 VST 472

Income Tax Act, 1961 — Section 133A

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