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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 104 of 197

High Courts13 May 2015Dismissed

S.S. Rathi Vs Prem Deswal

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0215

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 114, 118, 118(a), 18Negotiable Instruments Act, 1881 (NI) - Section 138, 139
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High Courts13 May 2015Dismissed

Bhanwar Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0214

Criminal Procedure Code, 1973 (CrPC) - Section 174, 200, 201, 202, 300Penal Code, 1860 (IPC) - Section 304-B, 306, 498-A
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High Courts13 May 2015Disposed off

Jammu and Kashmir Bank Limited Vs Amrit Pal Singh

Punjab And Haryana At Chandigarh · (2015) 179 PLR 380 : (2015) 2 RCR(Rent) 517

East Punjab Urban Rent Restriction Act, 1949 - Section 15Registration Act, 1908 - Section 17(1)(a), 49Transfer of Property Act, 1882 - Section 53A, 53-A
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High Courts13 May 2015Allowed

Satbir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 134

Criminal Procedure Code, 1973 (CrPC) - Section 154, 313Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20, 7
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High Courts13 May 2015Allowed

Om Parkash and Others Vs Ravi and Others

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 721

Constitution of India, 1950 - Article 20(2)Criminal Procedure Code, 1973 (CrPC) - Section 202, 210, 300, 403, 482Penal Code, 1860 (IPC) - Section 323, 325, 34
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High Courts13 May 2015Disposed off

Sukhwinder Kumar and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0131

Criminal Procedure Code, 1973 (CrPC) - Section 161, 167, 167(2), 173, 173(2)Evidence Act, 1872 - Section 123, 124Explosive Substances Act, 1908 - Section 7
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High Courts13 May 2015Dismissed

Sehzad and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0130

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Penal Code, 1860 (IPC) - Section 148, 149, 186, 307, 324
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High Courts13 May 2015

Sri Krishan and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0050

Criminal Procedure Code, 1973 (CrPC) - Section 173, 300(5), 319, 319(1), 319(4)(b)Penal Code, 1860 (IPC) - Section 148, 149, 302, 307, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3
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High Courts13 May 2015Dismissed

Inderjit Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0043

Constitution of India, 1950 - Article 14Criminal Procedure Code, 1973 (CrPC) - Section 156, 158, 161, 167, 167(2)Evidence Act, 1872 - Section 123, 124
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High Courts13 May 2015Partly Allowed

Pritam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0025

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 207, 313Penal Code, 1860 (IPC) - Section 420, 465, 468, 471
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High Courts13 May 2015Dismissed

Surjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0015

Criminal Procedure Code, 1973 (CrPC) - Section 158, 161, 167, 167(2), 170Evidence Act, 1872 - Section 123, 124Explosive Substances Act, 1908 - Section 7
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High Courts12 May 2015Dismissed

Ram Singh Vs Nawal Singh and Others

Punjab And Haryana At Chandigarh · AIR 2015 P&H 175

Punjab Land Revenue Act, 1887 - Section 24, 3, 41, 43, 79Punjab Security of Land Tenures Act, 1953 - Section 9(1)Punjab Security of the State Act, 1953 - Section 9(1)
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