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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 82 of 196

High Courts20 May 2011Dismissed

Omi Vs Teji and Another

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0258

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
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High Courts20 May 2011Allowed

Raja Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0197

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Penal Code, 1860 (IPC) — Section 186, 307, 34, 353
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High Courts20 May 2011Dismissed

Mahatam Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 4 RCR(Civil) 498

Constitution of India, 1950 — Article 14, 19, 21, 245, 246East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 1(2), 18, 2, 21, 23AEast Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16, 7
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High Courts20 May 2011

Gurparshad Vs Superintendent, Central Jail

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(2)Penal Code, 1860 (IPC) — Section 120B, 147, 149, 201, 302Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 9
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