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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 67 of 108

High Courts02 Apr 2008Dismissed

Sandeep Mittal Vs Pardeep Bhalla

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 116 : (2008) 3 RCR(Criminal) 569

Criminal Procedure Code, 1973 (CrPC) — Section 29, 357, 4, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts01 Apr 2008Allowed

Pawan Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) CriLJ 4620 : (2008) 4 RCR(Criminal) 258

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376
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High Courts01 Apr 2008Dismissed

Satish Kumar Vs Shanti Devi and Others

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 185 : (2008) 151 PLR 312 : (2008) 3 RCR(Civil) 278 : (2008) 1 RCR(Rent) 610

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
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High Courts01 Apr 2008Allowed

H.K. Dua and Others Vs Mrs. Bharti Arora

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 55

Child Marriage Restraint Act, 1929 — Section 3, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502
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High Courts01 Apr 2008

State of Haryana Vs K.C. Bangar

Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 822

Constitution of India, 1950 — Article 12, 14, 16, 20(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 173, 2(h), 397, 397(1)Evidence Act, 1872 — Section 123, 124, 162
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