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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 11 of 59

High Courts05 Sept 2017

Nitin Garg Vs Union of India and another

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0031

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Secti
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High Courts05 Sept 2017

Kuldeep Singh Vs Kamaljeet Kaur

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0024

Indian Penal Code, 1860, Section 302, Section 34, Section 120-B - Punishment for murder - Acts done by several persons in furtherance of common intention
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High Courts05 Sept 2017

Ashok Mittal Vs Bharat Singh and others.

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0003

Code of Criminal Procedure, 1973, Section 156(3), Section 160 - Police officers power to Investigate cognizable case - Police officers power to require attendance of witnesses
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High Courts01 Sept 2017Disposed

Murari Lal Gupta Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0029

Constitution of India, Article 340, Article 15(4), Article 16(4) -Haryana Backward Classes (Reservation in Services and Admission in Educational Institutions) Act,
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High Courts01 Sept 2017Dismissed

Gurinder Singh @ Gindi Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0015

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestNarcotic Drugs and Psychotropic Substances Act, 1985, Section 21
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High Courts30 Aug 2017Dismissed

Dakshin Haryana Bijli Vitran Nigam Ltd. And Others Vs Jaswant @ Jaibir

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0040

Electricity Act, 2003 — Section 126, 127, 135, 136, 137, 138, 139, 140, 141, 142, 143, 144, 135(d)(e), 145, 146, 147, 148, 149, 150, 152, 153(1), 153, 154, 154(5), 155, 156Code of Civil Procedure, 1908 — — Section 9, Order 1 Rule 1Constitution of India, 1950 — Article 14
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High Courts29 Aug 2017Disposed

Som Nath and others Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0035

Land Acquisition Act, 1894, Section 4, Section 6 -Right to Fair Compensation and Transparency in the Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24(2)
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High Courts28 Aug 2017Disposed

Sawaraj Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0032

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
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High Courts28 Aug 2017Disposed

Salim D Jalali Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0031

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect
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High Courts28 Aug 2017Disposed

Hardayal Sidhu Vs UCO Bank and others

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0011

Industrial Disputes Act, 1947, Section 18(1), Section 2(p) - Persons on whom settlements and awards are binding - Definitions
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High Courts28 Aug 2017Allowed

Baljeet Kaur Vs Tarandeep Singh

Punjab And Haryana At Chandigarh · (2017) 08 P&H CK 0004

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing deliver
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