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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 96 of 150

High Courts31 May 2018Allowed

Messrs Sony India Private Limited Vs Sunil Sharma

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0139

Indian Penal Code, 1860 — Section 79, 291(1), 292, 292(1), 293Indecent Representation of Women (Prohibition) Act, 1986 — Section 4, 6, 7Code of Criminal Procedure, 1973 — Section 202, 251, 482, 483
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High Courts31 May 2018Dismissed

Punjab Kaur Etc. Vs Ram Singh Etc.

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0137

Evidence Act, 1872 — Section 68Punjab Land Revenue Act, 1887 — Section 34, 39Succesion Act, 1925 — Section 63
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High Courts31 May 2018Allowed

Noor Mohd. And Others Vs Asha Sharma

Punjab And Haryana At Chandigarh · (2018) 191 PunLR 440 : (2018) 3 RCR(Civ) 920

Specific Relief Act, 1963 — Section 20Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 27, Order 41 Rule 27(1)(b), Order 6 Rule 2Punjab Court Act, 1918 — Section 41
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High Courts31 May 2018Partly Allowed

Charanjit Singh And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0134

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 188, 290, 302, 304, 304A, 308, 336, 436Code of Criminal Procedure, 1973 — Section 173, 195, 468, 468
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High Courts30 May 2018Disposed off

Ranjit Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0128

Code of Criminal Procedure, 1973 — Section 173, 482Indian Penal Code, 1860 — Section 120B, 218, 420, 465, 467, 468, 471
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High Courts30 May 2018

Chhotu Ram Vs State Of U.T., Chandigarh

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0123

Indian Penal Code, 1860 — Section 120B, 149, 201, 302, 376(2)(c), 376(2)(g)Code of Criminal Procedure, 1973 — Section 313, 374(2), 377(1), 386, 397, 401
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