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Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 90 of 197

High Courts29 May 2015Allowed

Urvi Agarwal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0109

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 120-B, 34, 403, 406Prevention of Corruption Act, 1988 - Section 5(1)(d), 5(2)
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High Courts29 May 2015Allowed

Anoop Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 179 PLR 346

Constitution of India, 1950 - Article 19(1)(a), 21, 226Criminal Procedure Code, 1973 (CrPC) - Section 106, 107, 107, 108, 109Evidence Act, 1872 - Section 1, 14, 61
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High Courts29 May 2015Disposed off

Sunita Sahrawat and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Civil) 528

Land Acquisition Act, 1894 - Section 11, 11-A, 16, 17, 17(3-A)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 1(1-A), 19(1), 19(7), 23, 24
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High Courts29 May 2015Dismissed

Kamal Maini Vs Natasha and Others

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0052

Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 227Guardians and Wards Act, 1890 - Section 25, 9, 9 (1), 9(1)
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High Courts28 May 2015Dismissed

Phool Chand Vs Dharam Pal

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0533

Civil Procedure Code, 1908 (CPC) - Order 11 Rule 1, Order 11 Rule 14Haryana Urban (Control of Rent and Eviction) Act, 1973 - Section 13, 13(3)(a)(i)
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High Courts28 May 2015Dismissed

Mandeep Singh Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0498

Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 120-B, 201, 420, 465, 467Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(1)(d)(e), 13(2), 19(1)
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