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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 180 of 186

High Courts08 Jan 2016Dismissed

Balwanti Vs Simru

Punjab And Haryana At Chandigarh · (2016) 2 PLR 448

Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Adoptions and Maintenance Act, 1956 - Section 18, Section 24, Section 3(c)
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High Courts08 Jan 2016Dismissed

Surinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 2 CriCC 534 : (2016) 1 LawHerald 276 : (2016) 2 RCRCriminal 306

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, Section 15(c), Section 35, Section 54, Section 57
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High Courts08 Jan 2016Dismissed

Kunj Chowdhary and Others Vs Krishan Kumar and Others

Punjab And Haryana At Chandigarh · (2016) 3 LawHerald 2613 : (2016) 2 PLR 452

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 90, Order 21 Rule 90(3), Order 9 Rule 13Evidence Act, 1872 - Section 144(e)
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High Courts08 Jan 2016Allowed

Jaswant Singh Vs Sukhdev Singh

Punjab And Haryana At Chandigarh · (2016) 2 PLR 726

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
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High Courts08 Jan 2016Dismissed

Babu Ram and Others Vs Vijay Singh and Others

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0281

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 3Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 151Evidence Act, 1872 - Section 35, Section 50
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High Courts08 Jan 2016Dismissed

Raj Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0250

Constitution of India, 1950 - Article 14, Article 21Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313Penal Code, 1860 (IPC) - Section 354, Section 376
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High Courts08 Jan 2016Dismissed

Ramphal Yadav Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2016) 3 LawHerald 2617 : (2016) 2 PLR 388 : (2016) 2 RCRCriminal 922

Criminal Procedure Code, 1973 (CrPC) — Section 357-AHaryana Victim Compensation Scheme, 2013 — Clause 4Penal Code, 1860 (IPC) — Section 302
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