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Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 229 of 243

High Courts02 Feb 2010Dismissed

Rama Nand Vs Mulakh Raj and Another

Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0006

Evidence Act, 1872 — Section 114, 114(f)General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
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High Courts01 Feb 2010

Mahender alias Aakash Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 130

Arms Act, 1959 — Section 15, 16, 16(1), 25Haryana Education Code Rules, 1995 — Rule 190Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15
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High Courts01 Feb 2010

Karnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 562

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts01 Feb 2010Allowed

Roshan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 400

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts01 Feb 2010Dismissed

Kulwant Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0320

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 342, 363, 366, 368
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High Courts01 Feb 2010Dismissed

Brij Mohan and Another and Jai Chand Vs U.T.

Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0319

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 255, 256, 259, 465
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High Courts01 Feb 2010Allowed

Satyavir Vs Satbir Singh and Others

Punjab And Haryana At Chandigarh · (2010) 4 CivCC 377 : (2010) 158 PLR 573 : (2010) 4 RCR(Civil) 5

Civil Procedure Code, 1908 (CPC) — Section 96Motor Vehicles Act, 1988 — Section 110, 140, 158, 163A, 165Penal Code, 1860 (IPC) — Section 279, 336
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High Courts01 Feb 2010

Anil Talwar Vs P.C.Verma

Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 633 : (2010) 1 RCR(Rent) 348

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(iii)Evidence Act, 1872 — Section 115
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High Courts01 Feb 2010Dismissed

Harish Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 68

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 7
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