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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 52 of 146

High Courts03 Sept 2019Allowed

Ashok Kinger Vs Pradeep Kinger & Ors.

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0007

Evidence Act, 1872 — Section 63, 65, 65(a), 65(b), 65(c), 65(d), 65(e), 65(f), 65(g), 66Constitution Of India, 1950 — Article 227
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High Courts02 Sept 2019Disposed Off

Neeraj Gupta Vs Pardeep Kumar Bansal And Others

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0102

Indian Penal Code, 1860 — Section 34, 120B, 302, 506Code Of Criminal Procedure, 1973 — Section 156(3), 173(2), 193, 200, 202, 207, 208, 209, 225, 226, 227, 228, 238, 239, 240, 241, 242, 244, 244(1), 244(2), 245, 245(2), 246, 252, 319Evidence Act, 1872 — Section 138
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High Courts02 Sept 2019Disposed Off

Gulzar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0004

Indian Penal Code, 1860 — Section 420Prevention Of Corruption Act, 1988 — Section 7, 13(2)
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High Courts02 Sept 2019Allowed

Angrej Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 09 P&H CK 0002

Indian Penal Code, 1860 — Section 286, 427, 435Code Of Criminal Procedure, 1973 — Section 313
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