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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 21 of 150

High Courts29 Oct 2018Allowed

M/S Oswal Spinning And Weaving Mills Ltd And Others Vs Uco Bank And Another Vs

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0331

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(5), 17(6), 17(14), 17(7), 18, 18(2)Limitation Act, 1963 — Section 2(1), 2(b), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)Income Tax Act, 1961 — Section 119(2), 239
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High Courts29 Oct 2018Allowed

Jasbir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0198

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts29 Oct 2018Allowed

Raju Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0193

Code of Criminal Procedure, 1973 — Section 439Narcotic Drug and Psychotropic Substances Act, 1985 — Section 21, 22, 29, 50, 61, 85
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High Courts26 Oct 2018Allowed

Happy Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 1 RCR(Cri) 526

Code of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 34, 201, 302, 364, 365Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1)
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High Courts26 Oct 2018Allowed

Gulab Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0189

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 323, 342, 452, 365, 367
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High Courts26 Oct 2018Allowed

Uttamjeet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0188

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 50, 61, 85
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