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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 84 of 108

High Courts25 Feb 2008

Narinder Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0126

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 15, 16, 7
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High Courts25 Feb 2008Dismissed

Gian Chand Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 437

Criminal Procedure Code, 1973 (CrPC) — Section 197, 293(4), 427, 482Penal Code, 1860 (IPC) — Section 409, 468, 471
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High Courts22 Feb 2008

Rohtash Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 383

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 379
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High Courts22 Feb 2008Allowed

Sunita Rani Vs Ramesh Chander

Punjab And Haryana At Chandigarh · (2008) 152 PLR 143 : (2008) 3 RCR(Civil) 888 : (2008) 2 RCR(Rent) 169

Civil Procedure Code, 1908 (CPC) — Section 100, 115Constitution of India, 1950 — Article 136Delhi Rent Control Act, 1958 — Section 25B
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High Courts22 Feb 2008Dismissed

Pawan Goel Vs KMG Milk Food Ltd. and Others

Punjab And Haryana At Chandigarh · (2008) 142 CompCas 441 : (2008) 2 CompLJ 213 : (2008) 149 PLR 98 : (2009) 89 SCL 121

Arbitration and Conciliation Act, 1996 — Section 33, 34COMPANIES ACT, 1956 — Section 287, 397, 398, 483Constitution of India, 1950 — Article 226
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