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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 9 of 59

High Courts26 Sept 2017Disposed

Rajinder Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0039

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 324, Sect
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High Courts26 Sept 2017Disposed

Kashmir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0023

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Se
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High Courts26 Sept 2017Dismissed

Chhotu Ram & Anr Vs Hem Raj Jain & Anr

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0009

Arbitration Act, 1940, Section 33, Section 30, Section 17, Section 14(2) - Arbitration agreement or award to be contested by application - Grounds for setting
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High Courts25 Sept 2017Dismissed

Gurcharan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0013

Code of Criminal Procedure, 1973, Section 311 - Power to summon material witness, or examine person present
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High Courts22 Sept 2017Dismissed

K.K.Mehta Vs Total Finaelf India Ltd. and ors

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0020

Code of Criminal Procedure, 1973, Section 177, Section 178, Section 182 - Ordinary place of Inquiry and trial - Place of Inquiry or trial - Offence committed by letters, e
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High Courts19 Sept 2017Dismissed

Ranbir alias Rana Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0041

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 302, Section 307,
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High Courts18 Sept 2017Dismissed

Sumer Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0054

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 376, Section
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High Courts18 Sept 2017Allowed

RAJBIR SINGH Vs SUSHMA

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0038

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 21(b), Section 13 (B)
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