Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50

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High Courts22 Jan 2008Dismissed

Jagdish Kumar and Surinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 301, 302, 304, 34

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High Courts22 Jan 2008

Raj Kumar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0093

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High Courts22 Jan 2008Dismissed

Surinder Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 182, 342, 380

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High Courts22 Jan 2008

H.C. Ram Niwas Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0085

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High Courts22 Jan 2008Allowed

Karnal Improvement Trust Vs Smt. Krishna Devi and Others

Punjab And Haryana At Chandigarh · (2008) 2 PLR 730 : (2008) 2 RCR(Civil) 457

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High Courts22 Jan 2008Dismissed

Maha Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 2 PLR 490 : (2008) 2 RCR(Civil) 290 : (2009) 2 SLR 539

Land Acquisition Act, 1894 — Section 4, 48, 5A, 6

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High Courts22 Jan 2008Dismissed

Prem Singh and Another Vs Union Territory and Another

Punjab And Haryana At Chandigarh · (2008) 3 PLR 20 : (2008) 2 RCR(Civil) 536

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 4, 6, 9

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High Courts22 Jan 2008

State of Punjab Vs Dharampal Singh

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 402

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 50, 54, 60

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High Courts21 Jan 2008Dismissed

M/s Shyam Lal Suresh Kumar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 405

Haryana Rural Development Act, 1986 — Section 5Haryana Rural Development Rules, 1987 — Rule 3(1), 3(13), 3(2), 3(9)

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High Courts21 Jan 2008

Hassan Khan Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 842

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 420

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High Courts21 Jan 2008Allowed

Parhlad Singh Vs Presiding Officer, Labour Court and Others

Punjab And Haryana At Chandigarh · (2008) 118 FLR 678 : (2008) 3 PLR 71 : (2008) 2 RCR(Civil) 548

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10

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High Courts21 Jan 2008Allowed

Gurcharan Ram Vs Tejwant Singh (Dead) through Lrs. and Another

Punjab And Haryana At Chandigarh · (2008) 2 PLR 714 : (2008) 4 RCR(Civil) 266

Limitation Act, 1963 — Article 113

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High Courts21 Jan 2008Dismissed

Satyawan Singh Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0188

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High Courts21 Jan 2008Dismissed

Narayan Singh Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0168

NATIONAL HIGHWAYS ACT, 1956 — Section 3, 3C

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High Courts21 Jan 2008Dismissed

Suraj Mal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0162

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6, 9

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High Courts21 Jan 2008Dismissed

Hardev Kaur Vs Surjit Singh

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0156

Criminal Procedure Code, 1973 (CrPC) — Section 293, 311, 313, 391Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138

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