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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 156 of 197

High Courts03 Mar 2015Disposed off

Harpreet Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0054

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 279, 304-A, 337Probation of Offenders Act, 1958 - Section 4(1)
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High Courts03 Mar 2015Allowed

Balbir Singh Vs Raj Krishan

Punjab And Haryana At Chandigarh · (2015) ALLMR(Cri) 315 : (2015) 3 BC 313 : (2015) 3 JCC 161 : (2015) 3 RCR(Civil) 33 : (2015) 2 RCR(Criminal) 812

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 34Negotiable Instruments Act, 1881 (NI) - Section 118(a), 13, 138, 139, 14
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High Courts03 Mar 2015Disposed off

Jagdev Singh Vs Ranjit Singh

Punjab And Haryana At Chandigarh · (2015) 179 PLR 292

Civil Procedure Code, 1908 (CPC) - Section 10, 151, 96, 96(3)Constitution of India, 1950 - Article 226, 227Legal Services Authorities Act, 1987 - Section 21, 21(2), 22, 22 (E), 22E
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High Courts02 Mar 2015Dismissed

Sohan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0341

Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 313Penal Code, 1860 (IPC) - Section 376, 376(2)(f)
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High Courts02 Mar 2015Dismissed

Anil Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0339

Criminal Procedure Code, 1973 (CrPC) - Section 173Penal Code, 1860 (IPC) - Section 201, 202, 302, 34
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High Courts02 Mar 2015Dismissed

P. Sunder Raj Vs P. Sarika Raj

Punjab And Haryana At Chandigarh · AIR 2015 P&H 83

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3, 25, 31Constitution of India, 1950 - Article 142, 217, 217(2)(a)Evidence Act, 1872 - Section 41
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