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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 30 of 93

High Courts12 Sept 2007Dismissed

V.P. Dhingra Vs C.B.I.

Punjab And Haryana At Chandigarh · (2007) 09 P&H CK 0066

Chandigarh (Delegation of Powers) Act, 1987 — Section 3Constitution of India, 1950 — Article 154, 163, 166, 239, 77Criminal Procedure Code, 1973 (CrPC) — Section 166, 196
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High Courts12 Sept 2007Dismissed

Rajinder Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 10

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 186, 307, 332, 34, 341
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High Courts11 Sept 2007Dismissed

Milkha Singh and Others Vs Nirmal Singh and Others

Punjab And Haryana At Chandigarh · (2008) 1 CivCC 313 : (2008) 149 PLR 302 : (2007) 4 RCR(Civil) 842 : (2008) 1 RCR(Rent) 46

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Hindu Minority and Guardianship Act, 1956 — Section 8
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High Courts11 Sept 2007Dismissed

Surain Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 424

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13
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High Courts11 Sept 2007Dismissed

Mohinder Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 808

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 323, 325, 326, 34Probation of Offenders Act, 1958 — Section 4(1)
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High Courts11 Sept 2007Dismissed

Bur Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 09 P&H CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 319Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 34
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