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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 115 of 196

High Courts25 Mar 2011Dismissed

Roshni Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0655

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37
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High Courts25 Mar 2011Dismissed

Nand Lal Bajaj Vs Om Parkash and Others

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0552

Civil Procedure Code Amendment Act, 2002 — Section 22Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
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High Courts25 Mar 2011Allowed

Mohan Lal Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2012) 2 BC 155 : (2011) CriLJ 4623 : (2011) 7 RCR(Criminal) 2503

Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 427(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts25 Mar 2011Allowed

Resham Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0485

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 42(2), 54
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High Courts25 Mar 2011Dismissed

Iqbal Singh Vs Shamsher Singh Puri

Punjab And Haryana At Chandigarh · (2011) 4 BC 466 : (2011) CriLJ 4574 : (2011) 3 RCR(Criminal) 196

Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138
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