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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 25 of 108

High Courts01 Oct 2008Allowed

Raj Singh and another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 566

Criminal Procedure Code, 1973 (CrPC) — Section 172, 173, 313, 319Evidence Act, 1872 — Section 113B, 165, 32Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
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High Courts30 Sept 2008

N.S. Lamba Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 771

Constitution of India, 1950 — Article 14, 16(1)Punjab Service of Engineers (Class II) Public Works Department (Buildings and Roads Branch) Rules, 1965 — Rule 12, 12(1), 6, 6(1), 7
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High Courts30 Sept 2008

ABB Limited Vs Haryana Urban Development Authority

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 1086 : (2009) 5 RCR(Civil) 660

Haryana Urban Development Authority Act, 1977 — Section 17(1)Land Acquisition Act, 1894 — Section 4Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965 — Rule 26D
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High Courts30 Sept 2008Allowed

M/s Garg Traders Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 214

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29, 3(k)(i), 30
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High Courts29 Sept 2008Dismissed

Raja Ram and Another Vs Krishan Lal

Punjab And Haryana At Chandigarh · (2009) 1 CivCC 90 : (2008) 152 PLR 536 : (2009) 5 RCR(Civil) 204

Civil Procedure Code, 1908 (CPC) — Section 35AEvidence Act, 1872 — Section 73
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