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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 14 of 186

High Courts11 Nov 2016Dismissed

Kulwant Kaur Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 1 RCRCivil 918 : (2017) 1 RCRRent 172

Constitution of India, 1950 - Article 141, Article 215, Article 226Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 - Section 7
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High Courts10 Nov 2016Dismissed

Avninder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 1 CriCC 680 : (2016) 4 LawHerald 3690 : (2017) 1 RCRCriminal 505

Criminal Procedure Code, 1973 (CrPC) - Section 167Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 37
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High Courts10 Nov 2016Disposed Off

Puran Chand Vs Ram Kishan

Punjab And Haryana At Chandigarh · (2017) 1 RentLR 118

Haryana Urban (Control of Rent and Eviction) Act, 1973 - Section 13(a)(i)
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High Courts09 Nov 2016Dismissed

Ravinder Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3584 : (2016) 4 RCRCivil 1035 : (2017) 1 RSJ 526 : (2016) 4 SCT 681

Armed Forces Tribunals Act, 2007 — Section 11, 11(b)Constitution Of India, 1950 — Article 217, 226, 227, 308, 309, 310, 311, 312, 313, 314, 315, 316, 317, 318, 319, 319(d), 320, 320(3)(c), 321, 322, 323, 356Haryana Lokayukta Act, 2002 — Section 2, 2(m), 3, 3(1), 3(2), 7, 8, 9, 12, 12(1), 12(3), 13, 14, 15, 16, 18, 21, 22, 23, 26(1)
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High Courts09 Nov 2016Disposed Off

Mahabir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 11 P&H CK 0014

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 304B, Section 34, Section 34, Section 498A
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