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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 137 of 146

High Courts11 Jan 2019Allowed

Charan Kaur Vs Santokh Singh And Others

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0408

Code Of Civil Procedure, 1908 — Section 151, Order 2 Rule 2, Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 23A, Order 41 Rule 31
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High Courts11 Jan 2019Allowed

Pawan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0066

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 216, 223, 307, 332, 353Arms Act, 1959 — Section 25, 54, 59
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High Courts11 Jan 2019Allowed

Naranjan Singh And Others Vs Jaswant Singh

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0030

Indian Penal Code, 1860 — Section 148, 149, 323, 336, 341, 349, 420, 427, 447, 448, 468, 504, 506Arms Act, 1959 — Section 25, 54, 59Code of Criminal Procedure, 1973 — Section 397
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High Courts10 Jan 2019Disposed Off

Jyoti Vs Neeraj Kumar Saini

Punjab And Haryana At Chandigarh · (2019) 1 CivCC 504 : (2019) 1 RCR(Civ) 748

Hindu Marriage Act, 1955 — Section 13B, 28Code of Civil Procedure, 1908 — Section 96(3)
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High Courts10 Jan 2019Disposed Off

Rajender Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0039

Indian Penal Code, 1860 — Section 34, 302, 449Code of Criminal Procedure, 1973 — Section 433AConstitution of India, 1950 — Article 161
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