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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 138 of 196

High Courts11 Mar 2011

Hoshiar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0580

Criminal Procedure Code, 1973 (CrPC) — Section 173, 438Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)
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High Courts11 Mar 2011

Anil Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0479

Criminal Procedure Code, 1973 (CrPC) — Section 438Haryana Urban Development Authority Act, 1977 — Section 10, 7, 75
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High Courts11 Mar 2011

Mukhtiar Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0459

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 50, 52, 54
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High Courts11 Mar 2011Dismissed

Dariya Vs Gram Panchayat

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0447

Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 7
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High Courts11 Mar 2011Dismissed

Jag Parvesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0371

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 328, 411
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High Courts11 Mar 2011

Renu Bala Vs Dinesh Goyal

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 59

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
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