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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 140 of 196

High Courts10 Mar 2011Allowed

Gurbachan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 6 RCR(Civil) 94

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Land Acquisition Act, 1894 — Section 16Penal Code, 1860 (IPC) — Section 420
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High Courts10 Mar 2011Dismissed

Monty Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0430

Arms Act, 1959 — Section 25, 54, 59Penal Code, 1860 (IPC) — Section 148, 149, 25, 302, 54
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High Courts10 Mar 2011Dismissed

Surender Kumar Vs Prem Chand

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0296

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406, 420
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High Courts10 Mar 2011Dismissed

Ishwar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0202

Constitution of India, 1950 — Article 226, 227Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 4, 4(1)A, 6Penal Code, 1860 (IPC) — Section 302
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High Courts10 Mar 2011Dismissed

Vijay Kumar Vs Rajesh Kumar

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0159

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Constitution of India, 1950 — Article 227
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High Courts10 Mar 2011Allowed

Inderjit Singh Brar and Others Vs Sandeep Bansal

Punjab And Haryana At Chandigarh · (2011) 4 BC 516 : (2011) 2 RCR(Criminal) 970

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 120B, 167, 168, 169, 402
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High Courts10 Mar 2011Dismissed

Puran Chand Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 131 FLR 504 : (2012) 1 LLJ 663 : (2011) 163 PLR 712

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 25F, 25G, 25H
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