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Punjab And Haryana At Chandigarh judgments, 2009

2,510 judgments · page 9 of 126

High Courts27 Nov 2009

Balbir Singh alias Fauji Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) CriLJ 1557 : (2010) 1 RCR(Criminal) 908

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
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High Courts27 Nov 2009Dismissed

Radhey Shyam Vs Raj Kumar

Punjab And Haryana At Chandigarh · (2010) 1 CivCC 450 : (2010) 157 PLR 215 : (2010) 6 RCR(Civil) 1031 : (2010) 2 RCR(Civil) 697 : (2010) 1 RCR(Rent) 273

Constitution of India, 1950 — Article 227
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High Courts27 Nov 2009

Mohinder Kaur Vs Balwinder Kumar

Punjab And Haryana At Chandigarh · (2010) 1 CivCC 717 : (2010) 1 RCR(Civil) 460 : (2009) 2 RCR(Rent) 650

East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts26 Nov 2009Allowed

Jai Krishan Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 31 CriminalCC 752 : (2010) 1 RCR(Criminal) 249

Arms Act, 1959 — Section 24, 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 349(2), 439, 439(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
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High Courts26 Nov 2009Dismissed

Manjit Kaur Vs Vanita

Punjab And Haryana At Chandigarh · (2010) 3 CivCC 896 : (2010) 3 RCR(Civil) 693 : (2010) 3 RCR(Criminal) 574

Criminal Procedure Code, 1973 (CrPC) — Section 313
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