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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 74 of 108

High Courts13 Mar 2008

Sat Pal Malik Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 152 PLR 59 : (2008) 4 RCR(Criminal) 456

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 197, 420, 467, 468
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High Courts12 Mar 2008

Hakam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 327

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Prevention of Corruption Act, 1988 — Section 13(2), 19, 20, 20(1), 7
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High Courts12 Mar 2008Dismissed

Narinder Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 503

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 376, 376(2)(g), 406, 498A
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High Courts12 Mar 2008Dismissed

Vijay Parkash Vs Manjit Kaur

Punjab And Haryana At Chandigarh · (2008) 3 PLR 78 : (2008) 3 RCR(Civil) 664 : (2008) 2 RCR(Rent) 75

East Punjab Urban Rent Restriction Act, 1949 — Section 13B
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