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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 10 of 196

High Courts07 Dec 2011Dismissed

Hari Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 406, 498(A)
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High Courts07 Dec 2011Allowed

Kuldeep Kaur Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2), 482Penal Code, 1860 (IPC) — Section 323, 34, 354, 452, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
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High Courts06 Dec 2011Dismissed

Surender Gupta Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0183

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11(1), 4, 6, 9(3), 9(4)
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High Courts06 Dec 2011Allowed

Abhey Singh Vs Birbal Dass and Another

Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0181

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 27, 100Court Fees Act, 1870 — Section 7Land Revenue Assessment Rules, 1929 — Rule 2(2)
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High Courts06 Dec 2011

Karnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 446Negotiable Instruments Act, 1881 (NI) — Section 138(B)
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