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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,301 of 4,622

High Courts18 Mar 2009Dismissed

Sarwan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 5 SLR 543

Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Penal Code, 1860 (IPC) — Section 107, 306
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High Courts18 Mar 2009Allowed

Ram Phal Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2009) 154 PLR 781 : (2010) 6 RCR(Criminal) 827

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts18 Mar 2009Dismissed

Kewal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) CriLJ 2893 : (2010) 1 RCR(Criminal) 60

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
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High Courts18 Mar 2009Dismissed

Jaspal Singh Vs State of Haryan

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 496

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409
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High Courts17 Mar 2009Allowed

Rakesh Sharma Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 352 : (2009) 2 RCR(Civil) 426

Delimination of Wards of Municipalities Rules, 1972 — Rule 4, 6, 7, 8Punjab Municipal Act, 1911 — Section 12(3)
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