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Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 85 of 117

High Courts28 Apr 2006

Mool Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 1045

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34
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High Courts28 Apr 2006Dismissed

Mohit Sharma Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 422

Constitution of India, 1950 — Article 14, 15, 15(1), 15(4)Graduate Medical Education Regulations, 1997 — Regulation 2(4), 4Indian Medical Council Act, 1956 — Section 20
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High Courts28 Apr 2006

MAPSA Tapes Pvt. Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (2006) 201 ELT 7

Constitution of India, 1950 — Article 14, 19, 19(1), 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 165(5), 96(1)Customs Act, 1962 — Section 105, 108, 110, 111, 124
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High Courts28 Apr 2006

Shri Rupender Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2006) 110 FLR 758 : (2007) 1 LLJ 61 : (2006) 143 PLR 469

Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)
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