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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 126 of 186

High Courts16 Mar 2016Allowed

Davinder Kant Sharma Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1486

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22, Section 25-A, Section 27A, Section 29, Section 37(1)(b)(ii), Section 61, Section 9APenal Code, 1860 (IPC) - Section 420, Section 467, Section 468, Section 471
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High Courts16 Mar 2016Disposed Off

Sanjay Kumar Vs Shikha

Punjab And Haryana At Chandigarh · (2017) 1 CivCC 385 : (2017) 1 HLR 562 : (2016) 3 LAR 70 : (2016) 3 PLR 153 : (2016) 4 RCRCivil 479

Hindu Marriage Act, 1955 - Section 25
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High Courts16 Mar 2016Dismissed

Subhash Vs Nisha

Punjab And Haryana At Chandigarh · (2016) 3 LAR 215

Hindu Marriage Act, 1955 - Section 13
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High Courts16 Mar 2016Allowed

Dilawar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) AIR(Punjab) 149 : (2016) CriLJ 2103 : (2016) 2 LawHerald 971 : (2016) 3 PLR 162 : (2016) 2 RCRCivil 427

Arms Act, 1959 - Section 19, Section 4, Section 5Constitution of India, 1950 - Article 19(2), Article 25, Article 25(1), Article 26(b)Penal Code, 1860 (IPC) - Section 302
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High Courts16 Mar 2016Dismissed

State Bank of India Vs S.B. Associates and Others

Punjab And Haryana At Chandigarh · (2016) 2 LAR 435 : (2016) 2 PLJ 319 : (2016) 3 RCRCivil 67 : (2016) 1 RCRRent 545

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 13, Order 21 Rule 66, Order 21 Rule 66 (2) (e), Order 21 Rule 66(2), Order 34 Rule 10, Order 34 Rule 11Haryana Urban (Control of Rent and Eviction) Act, 1973 - Section 13
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High Courts16 Mar 2016Allowed

Deva Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 03 P&H CK 0125

Criminal Procedure Code, 1973 (CrPC) - Section 207, Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18
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