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Punjab And Haryana At Chandigarh judgments, 2010

4,628 judgments · page 60 of 232

High Courts10 Nov 2010Dismissed

Aiman Vs Nasib Chand

Punjab And Haryana At Chandigarh · (2011) 4 RCR(Civil) 92

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 13Delhi Rent Control Act, 1958 — Section 25BEast Punjab Urban Rent Restriction Act, 1949 — Section 13A
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High Courts10 Nov 2010Dismissed

Mukesh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 229 : (2011) 1 RCR(Criminal) 229

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 392, 395, 397, 411
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High Courts09 Nov 2010

Anwar Ali Vs Gian Kaur

Punjab And Haryana At Chandigarh · (2012) 1 RCR(Civil) 290

East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13B, 18A, 18A(4)
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High Courts09 Nov 2010Allowed

Balwinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 465

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114(G)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 43, 50
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High Courts09 Nov 2010

Rohtash Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 231

Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
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High Courts09 Nov 2010

Charanjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0336

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 32A
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High Courts09 Nov 2010

Gurdeep Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0333

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
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