Constitution of India, 1950 — Article 226Haryana Municipal Corporation Act, 1994 — Section 230, 231, 250, 251, 252Punjab Village Common Lands (Regulation) Act, 1961 — Section 2

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High Courts28 Apr 2011Dismissed

Sukhbir and Another Vs Jogender and Another

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0053

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227

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High Courts28 Apr 2011

Lakhi Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0052

Penal Code, 1860 (IPC) — Section 395, 397, 412

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High Courts28 Apr 2011Dismissed

M/s. Racco Enterprises, Ludhiana Vs Vivek Kapila and Others

Punjab And Haryana At Chandigarh · (2011) 4 CivCC 503 : (2012) 4 RCR(Civil) 229

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 65, 66, 74

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High Courts28 Apr 2011Dismissed

Jiwan Jyot Kaur Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 498A

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High Courts28 Apr 2011

Gurdial Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 21

Constitution of India, 1950 — Article 14

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High Courts27 Apr 2011Dismissed

Commissioner of Income Tax Vs Puran Chand Mittal

Punjab And Haryana At Chandigarh · (2012) 347 ITR 565

Income Tax Act, 1961 — Section 260A

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High Courts27 Apr 2011Dismissed

Kim Pharma (P) Ltd. Vs Commissioner of Income Tax and Another

Punjab And Haryana At Chandigarh · (2013) 258 CTR 454

Income Tax Act, 1961 — Section 133A, 14, 260A, 69, 69A

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High Courts27 Apr 2011Dismissed

Commissioner of C.EX., Ludhiana Vs Khalsa Cotspin (P) Ltd.

Punjab And Haryana At Chandigarh · (2011) 270 ELT 349

Central Excises and Salt Act, 1944 — Section 35(G)CENVAT (Credit) Rules, 2004 — Rule 3(5)

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High Courts27 Apr 2011Allowed

Vishwapal Singh alias V.P. Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 232

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 19, 7Penal Code, 1860 (IPC) — Section 420

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High Courts27 Apr 2011

M.S. Sapra Vs The Managing Director, Food Corporation of India

Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 209

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High Courts27 Apr 2011Dismissed

Sanjay Mohindru Vs Rohit Aggarwal

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0226

Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Apr 2011Allowed

Prem Chand and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0225

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High Courts27 Apr 2011

Mukesh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 3 DMC 615 : (2011) 2 RCR(Criminal) 971

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 304B

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High Courts27 Apr 2011Dismissed

Ranjit Singh Vs Poonam

Punjab And Haryana At Chandigarh · (2011) 2 DMC 700

Hindu Marriage Act, 1955 — Section 13B, 9

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High Courts26 Apr 2011Allowed

Rakesh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 629

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 272, 406, 415, 420, 482

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High Courts26 Apr 2011Allowed

Jaspal Singh and another Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 190

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 427, 506

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