Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 2, 3, 6, 7Haryana Public Premises and Land (Eviction and Rent Recovery) Rules, 1973 — Rule 7

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High Courts13 Jan 2011Allowed

Malkit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0383

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 60

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High Courts13 Jan 2011

Barosi Kumar and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0382

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts13 Jan 2011Dismissed

Ram Krishan Vs Geeta Rani

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0381

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24

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High Courts13 Jan 2011Allowed

Jaskaran Singh Bhinder Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0377

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts13 Jan 2011

Jaspreet Kaur and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0376

Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3

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High Courts13 Jan 2011Allowed

Rajinder Kumar @ Vicky Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0375

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399, 402

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High Courts13 Jan 2011

Harmeet Kaur and Others Vs Punjab State and Another

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0374

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High Courts13 Jan 2011

Jaswinder Singh Sandhu Vs Col. Raminder Singh (Retired) and Another

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0363

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts13 Jan 2011

Ashok Kumar Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0354

Criminal Procedure Code, 1973 (CrPC) — Section 201, 210, 482Penal Code, 1860 (IPC) — Section 279, 304

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High Courts13 Jan 2011

Vijay Manchanda Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0352

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High Courts13 Jan 2011Allowed

Dalip Kumar Tiwari Vs State of U.T. Chandigarh and Another

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0349

Criminal Procedure Code, 1973 (CrPC) — Section 320(9), 438, 482Penal Code, 1860 (IPC) — Section 324

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High Courts13 Jan 2011Dismissed

Dakshin Haryana Bijli Vitran Nigam and Others Vs Mange Ram

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0336

Constitution of India, 1950 — Article 227Electricity Act, 2003 — Section 135, 140, 150, 153

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High Courts13 Jan 2011Allowed

Sukhdev Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2012) 2 JCC 934

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

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High Courts13 Jan 2011

Kaka Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0331

Penal Code, 1860 (IPC) — Section 307, 323, 325, 34

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High Courts13 Jan 2011Allowed

Jaila Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0330

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

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High Courts13 Jan 2011Dismissed

Balwinder Singh Vs Paramjit Kaur

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0328

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24

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