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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 76 of 150

High Courts01 Aug 2018

Sushil Malik Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0011

Code of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 34, 120B, 302
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High Courts01 Aug 2018Disposed off

M/s Guru Nanak Industries Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0004

Sale of Goods Act, 1930 — Section 4, 19, 19(3), 20, 24Punjab Agricultural Produce Markets Act, 1961 — Section 23Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12
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High Courts01 Aug 2018Allowed

Vikas Gupta Vs Versus

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0003

Code of Criminal Procedure, 1973 — Section 82, 320, 482Indian Penal Code, 1860 — Section 120B, 174A, 420
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High Courts01 Aug 2018

Tara Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0002

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 419, 420, 467, 468, 471
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High Courts31 Jul 2018Dismissed

Prince Kumar Vs Union of India And Others

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0223

Recruitment Directive for Recruitment of Junior Comissioned Officers and Other Ranks 2014 — Rule 248Constitution of India, 1950 — Article 226, 227
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High Courts31 Jul 2018Partly Allowed

Dalwinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2018) 07 P&H CK 0219

Indian Penal Code, 1860 — Section 120B, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Code of Criminal Procedure, 1973 — Section 313
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