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Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 182 of 243

High Courts19 Apr 2010

Bhoop Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 6 SLR 539

Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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High Courts19 Apr 2010Allowed

Sant Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) CriLJ 4129

Criminal Procedure Code, 1973 (CrPC) — Section 160, 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
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High Courts19 Apr 2010Allowed

Karan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 790

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 8
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High Courts19 Apr 2010Dismissed

Karam Chand Vs Dharam Chand and Another

Punjab And Haryana At Chandigarh · (2010) 3 CivCC 406 : (2010) 159 PLR 115 : (2010) 3 RCR(Civil) 213 : (2010) 1 RCR(Rent) 506

Limitation Act, 1963 — Section 31State Financial Corporations Act, 1951 — Section 31, 32
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High Courts09 Apr 2010Dismissed

Ujagar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0398

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 21, 468, 471, 477
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High Courts09 Apr 2010Allowed

State of Punjab and Others Vs Lamba Builders

Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0332

Arbitration and Conciliation Act, 1996 — Section 31, 34Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 34
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High Courts09 Apr 2010Allowed

Ranjit Bajaj Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 33

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 295A, 307, 323, 34, 506
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High Courts09 Apr 2010

Kulwant Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 1 Crimes 359 : (2010) 3 RCR(Criminal) 374

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 109, 304B, 306, 307
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