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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 20 of 108

High Courts24 Oct 2008Dismissed

UCO Bank Vs D.R.A.T. etc.

Punjab And Haryana At Chandigarh · (2008) 10 P&H CK 0016

Debts Due to the Banks and Financial Institutions Act, 1993 — Section 19(25)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 17, 17(1), 17(7), 19
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High Courts23 Oct 2008

The State of Punjab Vs Kamaljit Singh

Punjab And Haryana At Chandigarh · (2009) CriLJ 1096 : (2009) 153 PLR 181 : (2009) 1 RCR(Criminal) 540

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4
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High Courts22 Oct 2008Dismissed

Rampat Vs Mangal

Punjab And Haryana At Chandigarh · (2009) 156 PLR 59

Land Acquisition Act, 1894 — Section 30
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High Courts22 Oct 2008Dismissed

State of Haryana Vs Parminder Singh alias Pamma

Punjab And Haryana At Chandigarh · (2009) 3 PLR 683 : (2009) 5 RCR(Criminal) 772

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(b)
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