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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,394 of 4,622

High Courts03 Apr 2008Dismissed

D.S. Mechanical Works Vs State Bank of India and Another

Punjab And Haryana At Chandigarh · AIR 2008 P&H 162 : (2008) 3 PLR 165 : (2009) 1 RCR(Civil) 168

Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17
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High Courts02 Apr 2008Dismissed

Som Dutt Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0150

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308
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High Courts02 Apr 2008Allowed

M.L. Sanghi Vs Suresh Kumar and others

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 954

Criminal Procedure Code, 1973 (CrPC) — Section 197Haryana Municipal Act, 1973 — Section 17Penal Code, 1860 (IPC) — Section 120B, 21, 420, 467, 468
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High Courts02 Apr 2008Dismissed

Matu Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) CriLJ 4181 : (2008) 4 RCR(Criminal) 168

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 313Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 109, 279, 304A, 337, 427
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High Courts02 Apr 2008Dismissed

Sandeep Mittal Vs Pardeep Bhalla

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 116 : (2008) 3 RCR(Criminal) 569

Criminal Procedure Code, 1973 (CrPC) — Section 29, 357, 4, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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