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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 73 of 146

High Courts29 May 2019Dismissed

Satnam Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0254

Indian Penal Code, 1860 — Section 34, 120A, 149, 302, 382Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 313
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High Courts29 May 2019Disposed Off

Tejbir And Others Vs Deep Chand

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0240

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 26 Rule 9
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High Courts28 May 2019

Raja And ors State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0232

Indian Penal Code, 1860 — Section 34, 120B, 326A, 326B, 354A, 354B, 354C, 354D, 452Code Of Criminal Procedure, 1973 — Section 164, 313, 357A, 357CEvidence Act, 1872 — Section 11
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High Courts28 May 2019Dismissed

Krishan Kumar Vs Mahesh Chander And Another

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0218

Code Of Civil Procedure, 1908 — Section 35ATransfer Property Act, 1882 — Section 8, 53A, 54Registration Act, 1908 — Section 2(v), 17, 17(1A), 17(1)(b), 17(1)(c), 17(2)(v), 49
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High Courts28 May 2019Allowed

Tehsildar Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0208

Indian Penal Code, 1860 — Section 120B, 223, 224, 399, 402Code Of Criminal Procedure, 1973 — Section 190, 193, 197, 197(1), 313Constitution Of India, 1950 — Article 356, 356(1)
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