High Courts02 May 2008

Nirmala Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 166

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(4)Penal Code, 1860 (IPC) — Section 392, 395, 396, 397, 399
High Courts02 May 2008Dismissed

Surinder Chopra Vs Harbans Kaur

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 38 : (2008) 151 PLR 526 : (2008) 3 RCR(Civil) 315 : (2008) 1 RCR(Rent) 633

East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts02 May 2008Allowed

Rakesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 291

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 376, 377, 511
High Courts01 May 2008Allowed

Jaskaran Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) CriLJ 4261 : (2008) 3 RCR(Criminal) 125

Criminal Procedure Code, 1973 (CrPC) — Section 193, 340, 344Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15Penal Code, 1860 (IPC) — Section 193