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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 25 of 150

High Courts16 Oct 2018

Mohan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 1 CriCC 208

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(B), 42, 50, 50ACode of Criminal Procedure, 1973 — Section 100, 102, 103, 165, 313
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High Courts16 Oct 2018Dismissed

M/S Navdeep Bioceuticals Vs Indian Overseas Bank

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0305

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13, 14Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 14, 17, 17(1), 18Constitution of India, 1950 — Article 226, 227
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High Courts16 Oct 2018Dismissed

Raj Kumari Vs Madan Singh And Ors

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0302

Punjab Land Revenue, Act, 1887 — Section 158(2)(xvii), 158(1)Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
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High Courts16 Oct 2018Dismissed

Dr. Parveen Kumar Sareen Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0143

Code of Criminal Procedure, 1973 — Section 216, 217, 300Indian Penal Code, 1860 — Section 120B, 295A, 371, 420, 467, 468, 471Transplantation of Human Organs Act 1994 — Section 18, 19, 20
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High Courts15 Oct 2018Disposed off

Santosh Rani Vs Gic Housing Finance Limited And Anr

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0296

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(13), 14Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17, 17(1)Constitution of India, 1950 — Article 226, 227
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