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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 152 of 197

High Courts11 Mar 2015Allowed

Dharam Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0086

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 11, 13, 13(1)(d), 13(2), 20
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High Courts11 Mar 2015Allowed

Teja Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0042

Criminal Procedure Code, 1973 (CrPC) - Section 161, 173(2), 313Dowry Prohibition Act, 1961 - Section 2Penal Code, 1860 (IPC) - Section 304-B
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High Courts10 Mar 2015Disposed off

Pardeep Kumar Vs Narcotic Control Bureau, Chandigarh

Punjab And Haryana At Chandigarh · (2015) 2 RCR(Criminal) 592

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 - Section 3, 3(1), 3(b), 3(n), 4Constitution of India, 1950 - Article 14, 19, 21, 226, 39APrisons Act, 1894 - Section 45, 46, 56, 59, 61
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High Courts10 Mar 2015Allowed

Kamal Singh Vs Mukesh Sharma and Others

Punjab And Haryana At Chandigarh · (2015) 3 RCR(Civil) 388 : (2015) 3 RCR(Criminal) 151

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, 138 (c), 142(b)
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High Courts10 Mar 2015Dismissed

Anil Kumar Vs Kanwal Singh and Others

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0083

Civil Procedure Code, 1908 (CPC) - Section 96Specific Relief Act, 1963 - Section 16 (c), 20Transfer of Property Act, 1882 - Section 41
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