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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 56 of 146

High Courts19 Aug 2019Dismissed

Ram Saroop Aggarwal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0045

Code Of Criminal Procedure, 1973 — Section 438(2)(i), 438(2)(ii), 438(2)(iii), 438(2)(iv), 438Indian Penal Code, 1860 — Section 120B, 406, 420
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High Courts16 Aug 2019Allowed

Akash Kumar Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0089

Information Technology Act, 2006 — Section 67Code Of Criminal Procedure, 1973 — Section 482, 320Indian Penal Code, 1860 — Section 506
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High Courts16 Aug 2019Dismissed

Ajay Gupta & Others Vs State Of U.T. Chandigarh & Another

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0046

Indian Penal Code, 1860 — Section 120B, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3), 397, 397(1), 397(3), 482Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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High Courts14 Aug 2019Allowed

Gurdeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0090

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 201, 419, 420, 465, 467, 471
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High Courts14 Aug 2019Allowed

Ujjwal Sahrawat Vs Ajay Garments

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0032

Haryana Urban (Control Of Rent & Eviction) Act, (for short “the Haryana Act”) 1973 — Section 6A, 13(2), 13(2)(i)Delhi Rent Control Act, 1958 — Section 14(2), 26, 27, 27(2)Tamil Nadu Building (Lease & Rent Control Act), 1960 — Section 8, 8(2), 8(3), 8(4), 8(5)
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High Courts13 Aug 2019Dismissed

Kurda Ram And Others Vs Mahabir Singh And Others

Punjab And Haryana At Chandigarh · (2020) 1 RCR (Civil) 13

Civil Procedure Code, 1908 — 9, 151Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 — Order 1 Rule 9, Order 1 Rule 10, Order 41 Rule 27
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