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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 64 of 146

High Courts18 Jul 2019

Vivek Sahni And Another Vs Kotak Mahindra Bank Ltd.

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0122

Negotiable Instruments Act, 1881 — Section 138, 143A, 143(5), 148, 148(2)Code Of Criminal Procedure, 1973 — Section 125, 357, 357(5), 421, 421(1)Negotiable Instruments (Amendment) Act, 2018 — Section 148, 148(2)
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High Courts18 Jul 2019Disposed Off

Devender Vs Komal And Others

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0075

Specific Relief Act, 1969 — Section 6Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17, Order 39 Rule 2A, Order 41 Rule 33
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High Courts17 Jul 2019Allowed

Rajiv @ Rinku Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 1 RCR(Criminal) 276

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 35, 52A, 54, 55, 57Indian Penal Code, 1860 — Section 279, 336Code Of Criminal Procedure, 1973 — Section 173, 313
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