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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 7 of 93

High Courts06 Dec 2007Allowed

Harjit Kaur Vs Dr. Jaswinder Singh Bhogal

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 828

Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Hindu Marriage Act, 1955 — Section 13, 9Penal Code, 1860 (IPC) — Section 500
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High Courts05 Dec 2007Allowed

Sant Baba Labh Singh Vs Santo

Punjab And Haryana At Chandigarh · AIR 2009 P&H 1950 : (2008) 151 PLR 516 : (2008) 3 RCR(Civil) 210

Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts05 Dec 2007Allowed

Kuldip Raj Mahajan Vs Hukam Chand

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 370

Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)
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High Courts05 Dec 2007Dismissed

Ram Kishan Vs Hem Chand

Punjab And Haryana At Chandigarh · (2008) 149 PLR 467

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
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High Courts05 Dec 2007Dismissed

Gurinder Singh Vs Bhupinder Kaur and Others

Punjab And Haryana At Chandigarh · (2008) 149 PLR 570 : (2008) 2 RCR(Civil) 154

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4
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