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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 48 of 93

High Courts16 Jul 2007Dismissed

Parminder Mohan Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) CriLJ 4055 : (2007) 4 RCR(Criminal) 419

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 342, 364A, 380, 411
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High Courts16 Jul 2007

Tirath Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 68

Criminal Procedure Code, 1973 (CrPC) — Section 16, 262, 265, 313Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(a)(i), 16A, 7
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High Courts12 Jul 2007Dismissed

Hardev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 232

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 304A
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High Courts12 Jul 2007Dismissed

Bharat Sanchar Nigam Ltd. Vs Pawan Kumar Gupta

Punjab And Haryana At Chandigarh · (2007) 4 CivCC 366 : (2007) 4 PLR 414 : (2007) 4 RCR(Civil) 10

Constitution of India, 1950 — Article 239, 243, 258General Clauses Act, 1897 — Section 3Government of India Act, 1935 — Section 124, 94
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High Courts11 Jul 2007

Bharat Inder Singh Chahal Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) CriLJ 4490 : (2007) 3 RCR(Criminal) 977

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 160, 38, 437, 438, 439Penal Code, 1860 (IPC) — Section 120B, 148, 149, 307, 324
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