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Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 81 of 117

High Courts12 May 2006Dismissed

Kala Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 143 PLR 441 : (2006) 3 RCR(Criminal) 562

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482, 540Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 61
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High Courts12 May 2006

Narain Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) CriLJ 2973 : (2006) 3 RCR(Criminal) 317

Criminal Procedure Code, 1973 (CrPC) — Section 173, 175, 313Penal Code, 1860 (IPC) — Section 304, 307, 325
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High Courts12 May 2006Dismissed

Darshan Lal Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 111 FLR 308 : (2006) 144 PLR 40

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399Punjab Police Rules, 1934 — Rule 12.21, 16.2, 16.3
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High Courts11 May 2006

Smt. Shanti Devi Vs Yadvinder Thakur and Another

Punjab And Haryana At Chandigarh · (2006) 143 PLR 799 : (2006) 4 RCR(Civil) 504

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4(4), 151, 2(4)Succession Act, 1925 — Section 278, 291, 301Trusts Act, 1882 — Section 71, 73, 74
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High Courts11 May 2006

Ram Chander Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 392 : (2006) 3 RCR(Civil) 692

Constitution of India, 1950 — Article 14, 226, 301, 304, 32Haryana Liquor Licence Rules, 1970 — Rule 6, 8Punjab Excise Act, 1914 — Section 35, 59, 8
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