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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 153 of 196

High Courts24 Feb 2011Allowed

Mohinder Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 255 : (2011) 3 RCR(Civil) 445

Constitution of India, 1950 — Article 226, 227Punjab Panchayati Raj (Amendment) Ordinance, 2010 — Ordinance 9Punjab Panchayati Raj Act, 1994 — Section 19, 19(3)
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High Courts23 Feb 2011Dismissed

Ravinder Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) CriLJ 1705 : (2011) 2 RCR(Criminal) 393

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 60, 64, 91Prevention of Corruption Act, 1988 — Section 13(1), 7
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High Courts23 Feb 2011

Bagga alias Bangu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 238

Arms Act, 1959 — Section 25, 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 399, 402
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High Courts22 Feb 2011Allowed

Reshma Rani Vs Sanjeev Kumar

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0394

Civil Procedure Code, 1908 (CPC) — Section 24Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 9
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High Courts22 Feb 2011Allowed

Taranjit Kaur Vs Bikramjeet Singh

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0349

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151, 24Hindu Marriage Act, 1955 — Section 11Penal Code, 1860 (IPC) — Section 379 , 494
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