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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 57 of 197

High Courts19 Aug 2015Dismissed

Amar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0132

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, 302
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High Courts19 Aug 2015Dismissed

Kanwarjit Singh Vs Gurdit Singh and Others

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0116

Civil Procedure Code, 1908 (CPC) - Order 32 Rule 3, Order 32 Rule 3-A, Order 32 Rule 4(3), Order 41 Rule 33Evidence Act, 1872 - Section 35
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High Courts18 Aug 2015Dismissed

Kehar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 180 PLR 402

General Clauses Act, 1897 - Section 21Land Acquisition Act, 1894 - Section 11, 11-A, 36, 48, 48(1)Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 - Section 4, 4(1), 6
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High Courts18 Aug 2015Dismissed

Karan Anand Vs Kamal Bakshi

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 595

Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts18 Aug 2015Dismissed

Rajiv Kumar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 441

Land Acquisition Act, 1894 - Section 4, 6, 9Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
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High Courts18 Aug 2015Dismissed

Sandeep Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0109

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 42, 50, 52-A, 57
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