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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 34 of 196

High Courts29 Sept 2011

Wazir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2012) 1 RCR(Criminal) 679

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 319Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 498A
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High Courts28 Sept 2011Allowed

Madan Lal Vs Nirmal Kumari and Others

Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 193

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 144Constitution of India, 1950 — Article 227Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
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High Courts28 Sept 2011

Jog Raj Singh Vs State of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2012) 2 Law Herald 1175 : (2012) 2 RCR(Civil) 397

Civil Procedure Code, 1908 (CPC) — Section 65Punjab Package Deal Properties (Disposal) Rules, 1976 — Rule 6
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High Courts27 Sept 2011Dismissed

Hoi Ram and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2012) 1 RCR(Criminal) 217

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 323, 324, 34, 452Probation of Offenders Act, 1958 — Section 4(1)
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