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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 118 of 196

High Courts23 Mar 2011Dismissed

Sham Singh Vs Anil Kumar and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 89 : (2011) 3 RCR(Civil) 162 : (2011) 4 TAC 140

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163A , 166
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High Courts23 Mar 2011

Veena Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0330

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 308, 323, 34
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High Courts23 Mar 2011Dismissed

Kewal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) CriLJ 3004 : (2011) 4 RCR(Criminal) 636

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 279, 304A, 337
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High Courts23 Mar 2011Dismissed

Bhupinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0247

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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High Courts23 Mar 2011

Gurnam Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0184

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Penal Code, 1860 (IPC) — Section 120B, 302, 304, 347, 375
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