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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 102 of 196

High Courts18 Apr 2011Allowed

Anil Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0321

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
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High Courts18 Apr 2011Dismissed

Naib Singh and Others Vs Gurdev Kaur

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0320

Civil Procedure Code, 1908 (CPC) — Section 100, 100(4), 100(5)Evidence Act, 1872 — Section 111Punjab Courts Act, 1918 — Section 41
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High Courts18 Apr 2011

Malook Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 16

Constitution of India, 1950 — Article 226, 227Punjab Panchayat Election (Amendment) Rules, 2008 — Rule 45, 45APunjab Panchayati Raj Act, 1994 — Section 19, 19(1)(2), 23, 9
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High Courts18 Apr 2011Dismissed

Rahul Ahir Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0229

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 312, 314, 315, 316
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High Courts18 Apr 2011Dismissed

Billu Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0176

Criminal Procedure Code, 1973 (CrPC) — Section 173, 438Penal Code, 1860 (IPC) — Section 148, 149, 307, 308, 323
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