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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 190 of 196

High Courts10 Jan 2011Dismissed

Zile Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 784 : (2011) 5 RCR(Civil) 626

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(5)Sale of Surplus Rural Properties Rules — Rule 11
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High Courts10 Jan 2011Allowed

Ganga Dhar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 624

Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 52(2)
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High Courts10 Jan 2011Dismissed

Jagbir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 609

Penal Code, 1860 (IPC) — Section 148, 323, 325Probation of Offenders Act, 1958 — Section 4(1)
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High Courts10 Jan 2011

Ashok Kumar and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0364

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 380, 455, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
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High Courts10 Jan 2011Allowed

Nisha Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 128

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 438, 482Penal Code, 1860 (IPC) — Section 380, 454, 506
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High Courts10 Jan 2011

Dharma and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0308

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 326Probation of Offenders Act, 1958 — Section 4(1)
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