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Punjab And Haryana At Chandigarh judgments, 2010

4,628 judgments · page 55 of 232

High Courts15 Nov 2010Dismissed

Bhupender Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 792

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Evidence Act, 1872 — Section 113, 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
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High Courts15 Nov 2010Allowed

Malkit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0159

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
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High Courts15 Nov 2010Dismissed

Ram Phal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 237

Prevention of Corruption Act, 1988 — Section 13, 7Punjab Civil Services Rules — Rule 7.3Punjab Police Rules, 1934 — Rule 16.25(1), 16.3
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High Courts12 Nov 2010Allowed

Smt. Savita Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 606

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 482Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
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High Courts12 Nov 2010

Munshi Ram Vs Gurdev Singh

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0539

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227
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