COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2013

4,505 judgments · page 170 of 226

High Courts31 May 2013Dismissed

Amarbir Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2013) 171 PLR 542 : (2013) 3 SCT 676

Constitution of India, 1950 — Article 136, 14, 142, 16, 311Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Land Acquisition Act, 1894 — Section 4(1), 6(1)

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High Courts31 May 2013Partly Allowed

Eros City Developers Private Ltd. and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2013) 171 PLR 532

Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(5), 3(d), 4, 4(1)Penal Code, 1860 (IPC) — Section 188, 379

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High Courts31 May 2013Partly Allowed

Nakodar Coop. Sugar Mills Ltd. Vs Presiding Officer

Punjab And Haryana At Chandigarh · (2013) 3 LLJ 320 : (2013) 171 PLR 525

Constitution of India, 1950 — Article 226

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High Courts31 May 2013

Sanjida and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts31 May 2013

Sukhdev Singh and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts31 May 2013Allowed

Anoop Khandelwal Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 320, 406, 420, 482

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High Courts31 May 2013Dismissed

Dera Sanyasian and Another Vs Gram Panchayat and Others

Punjab And Haryana At Chandigarh · (2013) 171 PLR 481

Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 2(g), 2(g)(iii), 2(g)(ix), 3

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High Courts31 May 2013

Ashwini Kumar Vs Subhash Goyal

Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0067

Constitution of India, 1950 — Article 19(1)(a), 19(2)Penal Code, 1860 (IPC) — Section 198, 499, 499, 500, 500

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High Courts31 May 2013Dismissed

Food Corporation of India Vs Presiding Officer and Others

Punjab And Haryana At Chandigarh · (2013) 171 PLR 528

Constitution of India, 1950 — Article 14, 16, 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Industrial Disputes Act, 1947 — Section 18

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High Courts31 May 2013