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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 107 of 108

High Courts09 Jan 2008Dismissed

Surjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 2 CivCC 574 : (2008) 152 PLR 309 : (2008) 2 RCR(Civil) 78

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 47
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High Courts09 Jan 2008Dismissed

Ram Rachhpal Vs Kailash Chander and Others

Punjab And Haryana At Chandigarh · (2008) 2 CivCC 212 : (2008) 149 PLR 663

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 1, 14, 15, 16, 2Succession Act, 1925 — Section 63
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High Courts09 Jan 2008Allowed

Jagir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) CriLJ 1848 : (2008) 2 RCR(Criminal) 460

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts09 Jan 2008Dismissed

Ishwar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0044

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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High Courts09 Jan 2008

Prem Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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