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Punjab And Haryana At Chandigarh judgments, 2010

4,628 judgments · page 61 of 232

High Courts09 Nov 2010Allowed

Hazara Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
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High Courts08 Nov 2010Dismissed

Hazarilal Vs CIT

Punjab And Haryana At Chandigarh · (2011) 336 ITR 290 : (2012) 20 TAXMAN 714

Income Tax Act, 1961 — Section 132(1), 260A
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High Courts08 Nov 2010

Ranjit Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 1 JCC 57 : (2011) 1 RCR(Criminal) 388

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3, 3(1), 4, 6
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High Courts08 Nov 2010

Bansal Alloys and Metals Pvt. Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (2010) 260 ELT 343 : (2011) 1 ILR (P&H) 913 : (2011) 5 RCR(Civil) 46

Central Excise Rules, 1944 — Rule 173(1), 173G, 96ZO, 96ZO(3), 96ZPCentral Excise Tariff Act, 1985 — Section 3ACentral Excises and Salt Act, 1944 — Section 11AC, 35G, 37, 37(3), 37(4)
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High Courts08 Nov 2010

Udai Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0617

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 34
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