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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 64 of 197

High Courts04 Aug 2015Dismissed

Ashgar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 116

Criminal Procedure Code, 1973 (CrPC) - Section 173, 482Evidence Act, 1872 - Section 40, 41, 42, 43, 44Penal Code, 1860 (IPC) - Section 149, 302, 34, 363, 366-A
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High Courts04 Aug 2015Allowed

Ranjit Singh Vs Boota Singh

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0051

Criminal Procedure Code, 1973 (CrPC) - Section 311, 482Evidence Act, 1872 - Section 138Negotiable Instruments Act, 1881 (NI) - Section 138, 142
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High Courts04 Aug 2015Disposed off

Varinder Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0050

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 10, 354, 366, 376, 511
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High Courts04 Aug 2015Dismissed

Majestic Hotels Limited Vs IFCI Ltd. and Others

Punjab And Haryana At Chandigarh · (2015) 128 CLA 453 : (2015) 132 SCL 86

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 17, 2(m)Transfer of Property Act, 1882 - Section 130
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High Courts04 Aug 2015Disposed off

Jagdev Singh Vs Gursewak Singh

Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0039

Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 10, 11, 12, 13, 14
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