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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 14 of 41

High Courts11 Nov 2025Disposed Of

Rajinder Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2025) 11 P&H CK 1940

Constitution Of India, 1950-Article 226, 227Punjab Police Rules, 1934- Rule 9.18, 16.2Punjab Civil Services (Premature Retirement) Rules, 1975-Rule 3, 3(3)
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High Courts11 Nov 2025Disposed Of

Shama Masih And Anr Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 11 P&H CK 2011

Punjab Travel Professional Regulation Act, 2014-Section 13Indian Penal Code, 1860-Section 120B, 406, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973-Section
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High Courts06 Nov 2025Disposed Of

Ravinder Vs DALIP SINGH

Punjab And Haryana At Chandigarh · (2025) 11 P&H CK 1922

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378(4)
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High Courts06 Nov 2025Disposed Of

Taranjeet Kaur Vs Monika

Punjab And Haryana At Chandigarh · (2025) 11 P&H CK 1921

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378(4)
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High Courts06 Nov 2025Disposed Of

Manoj Kumar Vs Devinder Garg

Punjab And Haryana At Chandigarh · (2025) 11 P&H CK 1920

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378(4)
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High Courts06 Nov 2025Disposed Of

Gurjit Singh VS Tejpal Singh And Others

Punjab And Haryana At Chandigarh · (2025) 11 P&H CK 1919

Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Order 18 Rule 3Evidence Act, 1872-Section 61, 65, 65(c), 66, 74
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