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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 72 of 146

High Courts01 Jul 2019Dismissed

Lakhbir Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0032

Indian Penal Code, 1860 — Section 34, 148, 149, 323, 325, 452, 506Code Of Criminal Procedure, 1973 — Section 397(1), 397(3), 482Juvenile Justice (Care and Protection Of Children) Rules, 2007 — Rule 12
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High Courts01 Jul 2019Allowed

Rajesh Meena Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 07 P&H CK 0001

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 139, 141, 142Insolvency And Bankruptcy Code, 2016 — Section 7, 14
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High Courts06 Jun 2019Dismissed

Sanjay And Others Vs Smt. Sunita And Others

Punjab And Haryana At Chandigarh · (2019) 06 P&H CK 0002

Code Of Civil Procedure, 1908 — Section 104, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227
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High Courts06 Jun 2019Allowed

Karamjeet Kaur Vs State Of Punjab & Anr

Punjab And Haryana At Chandigarh · (2019) 06 P&H CK 0001

University Grants Commission Act, 1956 — Section 2, 2(f), 2(3), 3, 12B, 20(1), 22, 22(1)Indira Gandhi National Open University Act, 1985 — Section 2(e), 2(o), 2(q), 4, 5(2), 16, 24All India Council for Technical Education Act, 1987 — Section 20(1)
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High Courts31 May 2019

Karnail Singh And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0269

Code Of Criminal Procedure, 1973 — Section 313Punjab Prohibition Of Cow Slaughter Act, 1955 — Section 2, 2(cc), 2(c), 2(e), 2d, 3, 4A, 4B, 4(iii), 4(iv), 4(vi), 4(vii), 4(viii), 4b/8, 5, 5(viii), 5(ix), 5(x), 6(1), 7, 5, 8(1), 10, 11, 11(1)(m)(ii), 11(1), 11(1)(a), 11(1)(b), 11(1)(c), 11(1)(d), 11(1)(e), 11(1)(f), 11(1)(g), 11(1)(h), 11(1)(i), 11(1)(j), 11(1)(k), 11(1)(l), 11(1)(m), 11(1)(n), 11(1)(o), 11(iii), 13, 14, 17, 20, 21, 22, 26, 28, 35, 35(4), 38Tamil Nadu Regulation Of Jallikattu Act, 2009 — Section 5
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High Courts31 May 2019Allowed

Reena Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0268

Indian Penal Code, 1860 — Section 302, 306Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 24
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High Courts30 May 2019Disposed Off

Mohan Lal Vs Baldev Raj And Another

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0256

Code Of Civil Procedure, 1908 — Section 97(1), 100, 122Punjab Courts Act, 1918 — Section 41Government Of India Act, 1915 — Section 80A, 292
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High Courts30 May 2019Allowed

M/s R.S.Joint Venture Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0251

Punjab Land Preservation Act, 1900 — Section 4, 5Haryana Minor Mineral Concession, Stocking And Transportation Of Minerals And Prevention Of Illegal Mining Rules, 2012 — Rule 25
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High Courts29 May 2019Dismissed

Balbira Vs Rakesh Bhatia And Another

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0259

Motor Vehicles Act, 1988 — Section 110A, 140, 140(2), 158(6), 162, 165(1), 166(1)(c), 166, 168Code Of Civil Procedure, 1908 — Section 2(11)
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