Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 35, 42, 50

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High Courts06 May 2010Dismissed

Tola Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts06 May 2010Dismissed

The Dult C.A.S.S. Ltd. Vs Punjab State and Others

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0061

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High Courts06 May 2010Dismissed

Nasher Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324

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High Courts06 May 2010Dismissed

Manjit Singh Vs Director, Rural Development etc.

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0042

Punjab Village Common Lands (Regulation) Act, 1961 — Section 7

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High Courts06 May 2010

Shiv Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 921

Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts06 May 2010Dismissed

Commr. of C. Ex., Chandigarh Vs Nahar Industrial Enterprises Ltd.

Punjab And Haryana At Chandigarh · (2012) 25 STR 129 : (2012) 56 VST 497

CENVAT (Credit) Rules, 2004 — Rule 3(4)Finance Act, 1994 — Section 68(2)

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High Courts06 May 2010

Pappu Singh and Others Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0015

Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 326

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High Courts06 May 2010Allowed

Mohali Club Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 2011 P&H 23 : (2010) 4 RCR(Civil) 69

Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 15, 8Stamp Act, 1899 — Section 47A

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High Courts06 May 2010Allowed

Jindal Fertilizers and Chemicals and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 146

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29, 30, 30(3)

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High Courts06 May 2010

Shiva Sales and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 819

Essential Commodities Act, 1955 — Section 7Probation of Offenders Act, 1958 — Section 4

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High Courts05 May 2010

U.T. Chandigarh Vs M/s Krishan Chand Ganesh Dass Vinay Kumar and Co.

Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 695

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 1Constitution of India, 1950 — Article 226

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High Courts05 May 2010Dismissed

Kartar Singh Sama and Sons and Another Vs Manoj Kumar and Others

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0312

Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts05 May 2010Dismissed

The Sangrur Central Cooperative Bank and Another Vs Om Parkash @ Kapil Dev and Others

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0280

Civil Procedure Code, 1908 (CPC) — Section 80Punjab Municipal Act, 1911 — Section 3(13)

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High Courts05 May 2010Dismissed

Ved Parkash and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0279

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High Courts05 May 2010

Surinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 2 Crimes 336 : (2010) 3 RCR(Criminal) 835

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

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