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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,367 of 4,622

High Courts19 Aug 2008Allowed

Piar Kaur Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 403

Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 29, 35, 42, 43
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High Courts19 Aug 2008Dismissed

Raj Rani Vs Vinder Singh

Punjab And Haryana At Chandigarh · (2009) 3 PLR 583 : (2009) 1 RCR(Criminal) 385

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141
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High Courts19 Aug 2008Allowed

Aastha Trading Company Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 2009 P&H 4 : (2009) 153 PLR 593 : (2009) 1 RCR(Civil) 375

Constitution of India, 1950 — Article 372State Financial Corporations Act, 1951 — Section 29Transfer of Property Act, 1882 — Section 100
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High Courts19 Aug 2008Dismissed

Wazir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 480

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii)(C), 50, 57
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High Courts19 Aug 2008Allowed

Ram Niwas Vs Smt. Gita Devi

Punjab And Haryana At Chandigarh · (2009) 2 CivCC 212 : (2009) 3 PLR 570 : (2009) 1 RCR(Civil) 175

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
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High Courts18 Aug 2008Dismissed

Sukhwinder Singh @ Sukha Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 325

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 42, 42(1), 54
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High Courts18 Aug 2008Dismissed

Amar Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 199

Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 61, 8
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