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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 11 of 93

High Courts21 Nov 2007Dismissed

State of Punjab Vs Surjit Singh

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 266

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 42(1), 42(2), 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 50
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High Courts21 Nov 2007Dismissed

State of Haryana Vs Subhash and Others

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 196

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
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High Courts21 Nov 2007

Meena Rani Vs Sham Lal

Punjab And Haryana At Chandigarh · (2008) 149 PLR 347 : (2008) 2 RCR(Civil) 254 : (2008) 1 RCR(Rent) 345 : (2009) 5 SLR 660

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High Courts21 Nov 2007Dismissed

Usha Rani Vs Sham Lal

Punjab And Haryana At Chandigarh · (2008) 2 DMC 202 : (2008) 149 PLR 454 : (2008) 1 RCR(Civil) 386

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 406, 498A
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High Courts19 Nov 2007Allowed

Pooja Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 11 P&H CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 209, 319, 319(1)Penal Code, 1860 (IPC) — Section 109, 120B, 302, 306, 365
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