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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 141 of 197

High Courts24 Mar 2015Dismissed

Laxman Dass Vs G.C. Gupta

Punjab And Haryana At Chandigarh · (2015) 179 PLR 41

Consumer Protection Act, 1986 - Section 3Limitation Act, 1963 - Section 14
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High Courts24 Mar 2015Dismissed

Sahab Singh Vs Dharamvir

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0290

Criminal Procedure Code, 1973 (CrPC) - Section 311, 482Evidence Act, 1872 - Section 114
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High Courts24 Mar 2015Dismissed

Amar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0289

Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 173, 173 (2), 173 (2) (5)Explosive Substances Act, 1908 - Section 7General Clauses Act, 1897 - Section 10
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High Courts24 Mar 2015Dismissed

Swaran Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0256

Constitution of India, 1950 - Article 136, 21Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, 25, 29, 37, 8
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High Courts24 Mar 2015Dismissed

Bijender Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0236

Criminal Procedure Code, 1973 (CrPC) - Section 193, 200, 201, 202, 300Penal Code, 1860 (IPC) - Section 148, 149, 307, 323, 325
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High Courts24 Mar 2015Dismissed

Hardayal Kaur Vs Union Territory and Others

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0224

Capital of Punjab (Development and Regulation) Act, 1952 - Section 10(1), 8-ACivil Procedure Code, 1908 (CPC) - Order 21 Rule 21Limitation Act, 1963 - Section 5
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High Courts24 Mar 2015Dismissed

Rahul Labroo Vs Priya

Punjab And Haryana At Chandigarh · (2016) 1 JCC 133 : (2015) 178 PLR 524 : (2015) 4 RCR(Criminal) 69

Criminal Procedure Code, 1973 (CrPC) - Section 125, 126(2), 165, 274, 296
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