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Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 154 of 243

High Courts26 May 2010Allowed

Rishi Kumar and Another Vs Parle Biscuits Pvt. Ltd.

Punjab And Haryana At Chandigarh · (2010) CriLJ 3701 : (2011) 2 RCR(Criminal) 231

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts26 May 2010Dismissed

Satwinder Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2010) CriLJ 4132 : (2011) 6 RCR(Criminal) 350

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138APenal Code, 1860 (IPC) — Section 379, 420
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High Courts25 May 2010Dismissed

Roshan Lal and Others Vs Sadhu and Another

Punjab And Haryana At Chandigarh · (2010) 159 PLR 665 : (2011) 1 RCR(Civil) 210

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14(1), Order 41 Rule 27, 151Punjab Land Revenue Act, 1887 — Section 111, 15Punjab Pre-emption Act, 1913 — Section 19 , 20
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High Courts24 May 2010

Pardeep Vs Ritu

Punjab And Haryana At Chandigarh · (2011) 1 DMC 358 : (2010) 3 RCR(Criminal) 826

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(4)
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High Courts24 May 2010Dismissed

Amar Kaur Vs Badal Singh and Others

Punjab And Haryana At Chandigarh · (2010) 4 CivCC 92 : (2010) 159 PLR 502 : (2011) 7 RCR(Criminal) 75

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 9
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High Courts24 May 2010

Mukhtiar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 3 Law Herald 2441 : (2011) 5 RCR(Criminal) 610 : (2011) 5 RCR(Criminal) 574

Civil Procedure Code, 1908 (CPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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