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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 45 of 108

High Courts30 Jul 2008Dismissed

Smt. Manju Joon Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 1 CivCC 425 : (2009) 153 PLR 94 : (2008) 4 RCR(Civil) 914 : (2009) 1 RCR(Criminal) 363

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
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High Courts29 Jul 2008Allowed

Nirmal Rani Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 112

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Leave) Rules, 1972 — Rule 2(2), 20Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
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High Courts28 Jul 2008Dismissed

Tehal Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 313, 385, 386, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 42, 43, 50, 55
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High Courts28 Jul 2008

Bagicha Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 152 PLR 231 : (2009) 1 RCR(Criminal) 428

Criminal Procedure Code, 1973 (CrPC) — Section 446Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts28 Jul 2008Dismissed

Piara Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 50, 54
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High Courts28 Jul 2008

Dr. Sham Lal Thukral Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) CriLJ 189 : (2009) 3 RCR(Criminal) 168

Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 397, 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
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