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Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 110 of 243

High Courts01 Sept 2010Dismissed

S.P.S. Rathore Vs Central Bureau of Investigation

Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0086

Commissions of Inquiry Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 190, 200, 304Evidence Act, 1872 — Section 134, 155, 157, 32, 33
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High Courts31 Aug 2010Dismissed

Kapoor Singh Vs Gram Panchayat and Another

Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0312

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 7 Rule 10Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4 , 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 13A, 2
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High Courts31 Aug 2010Dismissed

Chet Ram Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0086

Limitation Act, 1963 — Section 24, 4, 5Punjab State Election Commission Act, 1994 — Section 76, 76(1), 80Representation of the People Act, 1951 — Section 100, 101, 103, 117, 76
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High Courts30 Aug 2010

Pardeep Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0440

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506
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