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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 125 of 197

High Courts21 Apr 2015Allowed

Dharam Pal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2016) CriLJ 52 : (2015) 179 PLR 4 : (2015) 2 RCR(Criminal) 994

Constitution of India, 1950 - Article 14, 161, 19, 20(1), 21Penal Code, 1860 (IPC) - Section 302, 34, 376, 452
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High Courts21 Apr 2015

Renu and Others Vs Naveen and Others

Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0252

Criminal Procedure Code, 1973 (CrPC) - Section 173Insurance Act, 1938 - Section 64(VB)Penal Code, 1860 (IPC) - Section 279, 304-A, 337
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High Courts21 Apr 2015

Avtar Singh and Others Vs Jaswinder Kaur

Punjab And Haryana At Chandigarh · (2015) ALLMR(Cri) 433 : (2015) CriLJ 2711 : (2015) 3 DMC 519 : (2015) 3 RCR(Criminal) 461

Constitution of India, 1950 - Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) - Section 125, 482Manipur Municipalities Act, 1994 - Section 2(27)
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High Courts21 Apr 2015Partly Allowed

Surender Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 85

Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Penal Code, 1860 (IPC) - Section 323, 34, 364
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High Courts21 Apr 2015Dismissed

Shyambir Vs Hira and Others

Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0162

Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 112Hindu Succession Act, 1956 - Section 15
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High Courts21 Apr 2015Dismissed

Laykat Rai Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0117

Constitution of India, 1950 - Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 41, 438Penal Code, 1860 (IPC) - Section 149, 34, 465, 467, 468
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High Courts20 Apr 2015Dismissed

Balwinder Kaur Vs Tilak Raj

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Civil) 811

Civil Procedure Code, 1908 (CPC) - Order 17 Rule 17, Order 17 Rule 2, Order 17 Rule 2(e)Constitution of India, 1950 - Article 227
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