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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 14 of 93

High Courts13 Nov 2007

Suresh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 484

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts13 Nov 2007Dismissed

Jagdish Rai Vs The Haryana Financial Corporation

Punjab And Haryana At Chandigarh · AIR 2008 P&H 50 : (2008) 149 PLR 234 : (2008) 2 RCR(Civil) 421

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14State Financial Corporations Act, 1951 — Section 29, 31, 32G
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High Courts12 Nov 2007Allowed

Sukhwinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 265

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2(7A), 37, 61
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High Courts12 Nov 2007

Krishan Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 11 P&H CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(l)(i)(a), 7
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High Courts12 Nov 2007Dismissed

State of Haryana Vs Virsa Singh

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 487

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 15Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 50, 55, 57
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High Courts12 Nov 2007

Manju Vs Amit Hooda

Punjab And Haryana At Chandigarh · (2008) 1 HLR 349 : (2008) 2 Marr.LJ 529 : (2008) 1 Marr.LJ 24 : (2008) 1 RCR(Civil) 592

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