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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 112 of 196

High Courts29 Mar 2011Dismissed

Kuldeep Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0729

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts29 Mar 2011

Surinder Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0619

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 323, 326, 447
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High Courts29 Mar 2011

Suresh Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0513

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 411, 420
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High Courts29 Mar 2011Allowed

Lal Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 570 : (2011) 3 RCR(Civil) 64

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 19(2), 9Punjab Panchayat Election (Amendment) Rules, 2008 — Rule 45, 45A
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High Courts29 Mar 2011Dismissed

Parveen Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0475

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
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High Courts29 Mar 2011

Navdeep Kaur Gill and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0284

All India Council for Technical Education (Norms and Guidelines for fees and Guidelines for Admission in Professional Colleges) Regulations, 1994 — Regulation 7(5)Constitution of India, 1950 — Article 14, 142, 15(1), 15(5), 16Indian Medicine Central Council Act, 1970 — Section 19A, 22, 33, 36
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