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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 89 of 146

High Courts11 Apr 2019Disposed Off

Suresh Sharma Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0177

Punjab Affiliated Colleges (Security Of Service Of Employees) Act, 1974 — Section 2, 2(a), 2(aa), 2(c), 2(d), 2(e), 3, 4, 7A, 7A(1), 7A(12), 12Electricity Act, 2003 — Section 126Constitution Of India, 1950 — Article 162
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High Courts11 Apr 2019Allowed

Lekh Ram Vs Gram Panchayat Uleta

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0100

Limitation Act, 1963 — Section 3, 5Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 9 Rule 13Limitation Act, 1963 — Article 123
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High Courts11 Apr 2019

Sandeep @ Sanda Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0085

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 307, 341, 376Arms Act, 1959 — Section 25
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High Courts11 Apr 2019Allowed

Ravinder Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0084

Code Of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 120B, 406, 408, 420, 467, 468, 471
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High Courts11 Apr 2019Allowed

Rajeev @ Raju Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0083

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 307, 341, 376Arms Act, 1959 — Section 25, 27, 54, 59
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High Courts11 Apr 2019Allowed

Hari Kishan Garg Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0071

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3Indian Penal Code, 1860 — Section 34, 174, 186, 189, 201, 323, 406, 498A, 506Code Of Criminal Procedure, 1973 — Section 160, 161, 173(2), 227, 228
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High Courts11 Apr 2019Disposed Off

Vishal Bansal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0070

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Mines And Minerals Act, 1957 — Section 21(4)(1)Indian Penal Code, 1860 — Section 379
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High Courts11 Apr 2019Allowed

Gurmej Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 04 P&H CK 0069

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323, 324, 341
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