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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 79 of 197

High Courts09 Jul 2015Dismissed

State of Haryana Vs Deepak and Others

Punjab And Haryana At Chandigarh · (2015) 07 P&H CK 0135

Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 307, 420, 427, 473
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High Courts09 Jul 2015Dismissed

Tehal Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 07 P&H CK 0134

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Evidence Act, 1872 - Section 106
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High Courts09 Jul 2015Disposed off

Som Pal Vs Kashmiri Lal and Others

Punjab And Haryana At Chandigarh · (2015) 179 PLR 706

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A
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High Courts09 Jul 2015Dismissed

Mandeep Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 07 P&H CK 0046

Constitution of India, 1950 - Article 14, 16, 311Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 148, 149, 323, 341, 420
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High Courts08 Jul 2015Dismissed

Bhoop Singh and Others Vs Kuria and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 632

Civil Procedure Code, 1908 (CPC) - Section 96Land Acquisition Act, 1894 - Section 54National Highways Act, 1956 - Section 3-A, 3-B, 3-C, 3D, 3-E
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High Courts08 Jul 2015Dismissed

Ajay Kumar and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 07 P&H CK 0274

Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 313Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 109, 120-B, 302
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High Courts08 Jul 2015Dismissed

Ram Gopal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 07 P&H CK 0130

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Penal Code, 1860 (IPC) - Section 306
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