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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 93 of 196

High Courts28 Apr 2011Allowed

Som Nath and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 515

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209Penal Code, 1860 (IPC) — Section 120B, 304, 305, 307, 313
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High Courts28 Apr 2011Dismissed

D.H.B.V.N.L., Hisar Vs Electricity Ombudsman, Haryana Panchkula and Others

Punjab And Haryana At Chandigarh · (2011) 4 RCR(Civil) 58

Electricity Act, 2003 — Section 42, 47, 47(4), 82, 85Electricity Rules, 2005 — Rule 7(3)Haryana Electricity Regulatory Commission (Guidelines) for Establishment of Forum for Redressal of Grievances of the Consumers) and (Electricity Ombudsman) Regulations, 2004 — Regulation 2, 23, 5.7
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High Courts28 Apr 2011Allowed

Kulwant Singh Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 266

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 304A, 307Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 3, 4
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High Courts28 Apr 2011Dismissed

Mekhi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0099

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 148, 149, 307, 323
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High Courts28 Apr 2011Dismissed

Tejinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
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