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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 167 of 186

High Courts21 Jan 2016Dismissed

Babu Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0298

Criminal Procedure Code, 1973 (CrPC) - Section 174, Section 313Evidence Act, 1872 - Section 25, Section 26, Section 27Penal Code, 1860 (IPC) - Section 302
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High Courts21 Jan 2016Allowed

Dinesh Kumar Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2016) 1 LawHerald 771 : (2016) 5 RCRCriminal 452

Criminal Procedure Code, 1973 (CrPC) — Section 482Indian Medical Council Act, 1956 — Section 15(2), 15(3)Penal Code, 1860 (IPC) — Section 420
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High Courts21 Jan 2016Dismissed

Ram Anchal Vs Shashi Bala

Punjab And Haryana At Chandigarh · (2016) 1 LawHerald 723 : (2016) 3 RCRCivil 663

Hindu Adoptions and Maintenance Act, 1956 — Section 18
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High Courts21 Jan 2016Partly Allowed

Bhupinder Singh and Others Vs Rajinder Kaur and Others

Punjab And Haryana At Chandigarh · (2016) 2 AICLR 952 : (2016) 1 LawHerald 555 : (2016) 5 RCRCriminal 511

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 397(3), Section 482Penal Code, 1860 (IPC) - Section 109, Section 120-B, Section 420, Section 494
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High Courts20 Jan 2016Allowed

Avtar Singh Bains Vs Gurdev Kaur and Others

Punjab And Haryana At Chandigarh · (2016) 162 AIC 611 : (2016) 2 ICC 228 : (2016) 1 LawHerald 567 : (2016) 2 PLR 508 : (2016) 4 RCRCivil 583

Civil Procedure Code, 1908 (CPC) - Section 13Evidence Act, 1872 - Section 41, Section 65, Section 68Succession Act, 1925 - Section 213, Section 228, Section 237, Section 247, Section 263, Section 270, Section 43, Section 57, Section
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