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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 183 of 186

High Courts06 Jan 2016Disposed Off

Commissioner of Income Tax, Gurgaon Vs Anupam Nagalia

Punjab And Haryana At Chandigarh · (2016) 384 ITR 442

Income Tax Act, 1961 - Section 132, Section 132(1), Section 132A, Section 148, Section 158 BC, Section 158BC, Section 158-BC, Section 158BD, Section 158-BD, Section 158BE(2)(b), Section 260A
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High Courts06 Jan 2016Dismissed

Ramesh Chand Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2016) 2 LAR 725 : (2016) 2 PLJ 391 : (2016) 3 RCRCivil 464

Constitution of India, 1950 - Article 226Haryana Urban Development Authority Act, 1977 - Section 17(4)
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High Courts06 Jan 2016Allowed

Sanjeev Rai Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 2 AICLR 241 : (2016) ALLMRCri 254 : (2016) CriLJ 3205 : (2016) 4 JCC 253 : (2016) 1 LawHerald 261 : (2016) 2 RCRCriminal 298

Criminal Procedure Code, 1973 (CrPC) - Section 167, Section 167(2), Section 167(2)(a)(i), Section 173, Section 173(4), Section 309, Section 309(2), Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 3
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High Courts06 Jan 2016Dismissed

Krishan Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 2 CriCC 756 : (2016) 2 RCRCriminal 707

Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, Section 35, Section 54
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High Courts06 Jan 2016Disposed Off

Baldev Rai Vs Bhim Sain

Punjab And Haryana At Chandigarh · (2016) 2 PLJ 632 : (2016) 1 RCRRent 668 : (2016) 1 RentLR 208

East Punjab Urban Rent Restriction Act, 1949 — Section 13-A
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High Courts06 Jan 2016Disposed off

Amir Chand Vs Municipality, Thanesar

Punjab And Haryana At Chandigarh · (2016) 1 PLR 849 : (2016) 2 RCRCivil 687

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Section 151Constitution of India, 1950 - Article 14Haryana Municipal Act, 1973 - Section 203, Section 203(1)(c), Section 52
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