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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 85 of 108

High Courts22 Feb 2008Dismissed

Sohan Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0037

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 15(1), 16, 16(1)(a)(i), 7
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High Courts20 Feb 2008Allowed

Sher Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0342

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts20 Feb 2008Allowed

Janta Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 2 PLR 211

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts20 Feb 2008Allowed

N.K. Mittal Vs Dilawar Singh

Punjab And Haryana At Chandigarh · (2008) CriLJ 2309

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 166, 167, 217, 218, 465
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High Courts20 Feb 2008Dismissed

Manmohan Singh Vs Smt. Narinder Kaur

Punjab And Haryana At Chandigarh · (2008) 3 CivCC 598 : (2008) 151 PLR 415 : (2008) 4 RCR(Civil) 81 : (2008) 2 RCR(Rent) 210

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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