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Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 72 of 93

High Courts23 Mar 2007Dismissed

Khazan Singh and Others Vs Union of India(UOI)

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 205

Customs Act, 1962 — Section 104, 108, 42Evidence Act, 1872 — Section 108, 25, 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
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High Courts23 Mar 2007Dismissed

N.S. Rooprai Vs Baldev Singh

Punjab And Haryana At Chandigarh · (2007) 146 PLR 486 : (2007) 1 RCR(Rent) 688

East Punjab Urban Rent Restriction Act, 1949 — Section 13A
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High Courts23 Mar 2007

Bhupinder Kumar Vs Angrej Singh

Punjab And Haryana At Chandigarh · (2007) 4 CivCC 434 : (2007) 147 PLR 580 : (2007) 3 RCR(Civil) 198

Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28
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High Courts22 Mar 2007

Binder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 622

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Penal Code, 1860 (IPC) — Section 304, 307, 324, 326
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High Courts22 Mar 2007

Ganesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) CriLJ 3023 : (2007) 3 RCR(Criminal) 415

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 392, 394, 397
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High Courts22 Mar 2007Dismissed

Rajesh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 95

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2)(F)
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High Courts21 Mar 2007

Kheta Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 649

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 190, 438Penal Code, 1860 (IPC) — Section 420, 467, 468, 471, 506
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High Courts21 Mar 2007Allowed

Jagdish Raj Vs Surinder Kumar and Others

Punjab And Haryana At Chandigarh · (2008) 1 ARBLR 467 : (2008) 149 PLR 38 : (2007) 4 RCR(Civil) 398

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227
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