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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 74 of 146

High Courts27 May 2019Allowed

Sarjeet Vs Akbar

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0212

Negotiable Instruments Act, 1881 — Section 138, 141
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High Courts24 May 2019Disposed Off

Shabir Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0198

Indian Penal Code, 1860 — Section 279, 304A, 337Code Of Criminal Procedure, 1973 — Section 313
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High Courts24 May 2019Disposed Off

Taranjit Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0197

Prevention Of Food Adulteration Act, 1954 — Section 7, 16, 13(2)Code Of Criminal Procedure, 1973 — Section 313Prevention Of Food Adulteration Rules, 1955 — Section 32, 42, (zzz)(i)
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High Courts24 May 2019Dismissed

M/s International Coil Ltd. Vs M/s DLF Cyber City Developers Ltd.

Punjab And Haryana At Chandigarh · (2019) 05 P&H CK 0188

Arbitration And Conciliation Act, 1996 — Section 5, 8, 11(7), 11, 16, 16(2), 16(3), 16(4), 16(5), 16(6), 29A, 34, 37Delhi Rent Act, 1955 — Section 3, 3(c)Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 28
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