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Punjab And Haryana At Chandigarh judgments, 2012

3,100 judgments · page 152 of 155

High Courts09 Jan 2012

Shamjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2012) 3 Crimes 212 : (2012) 1 Law Herald 407 : (2012) 2 RCR(Criminal) 295(1) : (2012) 2 RCR(Criminal) 295

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
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High Courts06 Jan 2012Allowed

Smt. Sunehri Devi Vs Krishan and others

Punjab And Haryana At Chandigarh · (2012) 4 RCR(Civil) 178

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 114, 50Hindu Marriage Act, 1955 — Section 11, 5
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High Courts06 Jan 2012Allowed

Pritpal Singh Brar Vs Narinder Kumar and Others

Punjab And Haryana At Chandigarh · (2012) 2 ILR (P&H) 299

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 482
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High Courts06 Jan 2012Dismissed

Sidharth Shanker @ Mannu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2012) 2 ILR (P&H) 94 : (2012) 1 RCR(Criminal) 876

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 319, 319(4), 319(4)(1), 401Penal Code, 1860 (IPC) — Section 306, 341, 506, 542
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High Courts06 Jan 2012Dismissed

Rajesh Kumar and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2012) 01 P&H CK 0215

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 3Writ Jurisdiction (Punjab and Haryana) Rules, 1976 — Rule 32
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High Courts06 Jan 2012

Noordin Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2012) 01 P&H CK 0186

Constitution of India, 1950 — Article 226Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 4(1)Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 — Rule 4(1)
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