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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 150 of 150

High Courts05 Jan 2018

Vishvajeet Sharma Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0150

Code of Criminal Procedure, 1973, Section 362 - Court not to alter judgmentIndian Penal Code, 1860, Section 120B, Section 420 -Income T
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High Courts05 Jan 2018

Manoj Pant Vs The Union of India

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0149

Companies Act, 1956, Section 396 - Power of Central Government to provide for amalgamation of companies in national interest.
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High Courts04 Jan 2018

Rakesh Kumar Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2018) 4 RCR(Cri) 656

Code Of Criminal Procedure, 1973 — Section 482Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(1)(b), 4, 5, 5AConstitution Of India, 1950 — Article 226, 227
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High Courts02 Jan 2018Disposed off

Sabra Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 1 RCR(Cri) 575

Indian Penal Code, 1860, Section 120B, Section 506 - Punishment of criminal conspiracy - Punishment for criminal ,intimidationArms Act, 1959, Section 25
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High Courts01 Jan 2018

Sabar Khan Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0062

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 323, Sect
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