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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 122 of 186

High Courts22 Mar 2016Disposed off

Kabal Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2017) 1 RSJ 237 : (2016) 2 SCT 705

Constitution of India, 1950 - Article 226, Article 311, Article 311 (2) (b), Article 311(2)(b), Article 311(2)(c), Article 311(3), Article 32Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, Section 27- A, Section 29,
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High Courts22 Mar 2016Disposed off

State Bank of Patiala Vs M.R. Monika Hosiery and Others

Punjab And Haryana At Chandigarh · (2016) 3 PLR 318

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Section 151, Section 9Constitution of India, 1950 - Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Sect
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High Courts22 Mar 2016Disposed off

Sh. Raj Singh and others Vs State Bank of India

Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1052

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
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High Courts22 Mar 2016Disposed off

Uppal Credit and Investment Pvt. Ltd. Vs Ashwani Kumar

Punjab And Haryana At Chandigarh · (2017) ACD 195 : (2016) 3 AICLR 439 : (2016) 3 DCR 176 : (2016) 1 LAR 488 : (2016) 2 LawHerald 1261 : (2016) 2 NIJ 728 : (2016) 2 RCRCivil 763 : (2016) 2 RCRCriminal 684

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397(2), 399, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts21 Mar 2016Allowed

Kanta Vs Gajanand

Punjab And Haryana At Chandigarh · (2016) 3 CivCC 696 : (2016) 4 LawHerald 3037 : (2016) 3 PLR 322

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