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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 133 of 150

High Courts09 Mar 2018Dismissed

Madan Pal Vs State Of Haryana And Anr.

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0112

Land Acquisition Act, 1894 — Section 3(b), 4, 6, 18, 23, 23(1), 24, 51ACode of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 8A, Order 41 Rule 27
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High Courts09 Mar 2018Allowed

Krishan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0111

Code of Criminal Procedure, 1973 — Section 82, 82(1), 83, 482Indian Penal Code, 1860 — Section 188, 379Mines Act, 1952 — Section 4, 21
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High Courts08 Mar 2018

Subhash Chander And Anr Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0104

Drugs And Cosmetics Act, 1940 — Section 13(a), 13(b), 16, 17B, 17, 18(a)(i), 18A, 18B, 22(3), 27(a), 27(c), 28, 28A, 28B, 30(1)(b), 36(AB)Terrorist and Disruptive Activities Act, 1987 — Section 20(4)(bb)
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High Courts07 Mar 2018

Irshad Vs State Of Haryana & Anr

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0101

Haryana Good Conduct Prisoners (Temporary Release), Act 1988 — Section 3(1)(b)Indian Penal Code, 1860 — Section 148, 149, 302Haryana Good Conduct (Temporary Release) Rule, 2007 — Rule 4(1)
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High Courts07 Mar 2018Dismissed

State Of Haryana And Ors Vs Jai Singh

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0100

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
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