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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,401 of 4,622

High Courts14 Mar 2008

Gian Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) CriLJ 2471

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 342, 384
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High Courts14 Mar 2008Dismissed

Sukhdev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) CriLJ 3836 : (2008) 3 RCR(Criminal) 516

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 506
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High Courts14 Mar 2008Dismissed

Moorti Vs Kaur Singh and Others

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 22 : (2008) 151 PLR 601 : (2008) 4 RCR(Civil) 592 : (2008) 2 RCR(Rent) 394

Civil Procedure Code, 1908 (CPC) — Section 151, 3, 96Contract Act, 1872 — Section 2Evidence Act, 1872 — Section 41
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High Courts13 Mar 2008Dismissed

Jarnail Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0187

Criminal Procedure Code, 1973 (CrPC) — Section 173Customs Act, 1962 — Section 29, 30Punjab Excise Act, 1914 — Section 1, 10, 11, 14, 3(12a)
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High Courts13 Mar 2008

Sat Pal Malik Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 152 PLR 59 : (2008) 4 RCR(Criminal) 456

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 197, 420, 467, 468
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High Courts12 Mar 2008

Hakam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 327

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Prevention of Corruption Act, 1988 — Section 13(2), 19, 20, 20(1), 7
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High Courts12 Mar 2008Dismissed

Narinder Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 503

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 376, 376(2)(g), 406, 498A
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