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Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 66 of 117

High Courts17 Jul 2006Allowed

Balraj Kumar Vs Smt. Kuldeep Kaur

Punjab And Haryana At Chandigarh · (2006) 4 CivCC 171 : (2006) 18 CriminalCC 181 : (2006) 4 RCR(Criminal) 185

Criminal Procedure Code, 1973 (CrPC) — Section 245, 482
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High Courts17 Jul 2006Allowed

Shekhar Suman Vs Narendra and Others

Punjab And Haryana At Chandigarh · (2007) 1 CivCC 685 : (2007) 1 CivCC 653 : (2006) 144 PLR 737 : (2006) 4 RCR(Civil) 729 : (2007) 1 RCR(Criminal) 366

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141(12)
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High Courts17 Jul 2006

Om Parkash and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) CriLJ 398 : (2006) 144 PLR 171 : (2006) 4 RCR(Criminal) 331

Criminal Procedure Code, 1973 (CrPC) — Section 161, 216, 218, 221Penal Code, 1860 (IPC) — Section 300, 302, 306, 404
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High Courts17 Jul 2006Allowed

Mangal Dass Vs Bahadur Singh Chauhan

Punjab And Haryana At Chandigarh · (2007) 1 CivCC 268 : (2006) 144 PLR 844 : (2006) 4 RCR(Civil) 310 : (2006) 2 RCR(Rent) 397

Transfer of Property Act, 1882 — Section 106, 113, 116
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High Courts14 Jul 2006

Lakhwinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 07 P&H CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302, 304
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