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Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,431 of 4,622

High Courts15 Jan 2008Dismissed

Tirlok Chand Gupta Vs The Punjab University

Punjab And Haryana At Chandigarh · (2008) 150 PLR 326 : (2008) 2 RCR(Civil) 50 : (2008) 1 RCR(Rent) 202

Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3Punjab Reorganisation Act, 1966 — Section 72
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High Courts15 Jan 2008Allowed

Rupa Ram Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 820

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 55
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High Courts15 Jan 2008

Gopal Singh and Others Vs State

Punjab And Haryana At Chandigarh · (2008) CriLJ 1589

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Penal Code, 1860 (IPC) — Section 323, 326, 34, 452, 459
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High Courts14 Jan 2008Allowed

Ashok Kumar Jain Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 920

Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 172, 173, 174Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
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High Courts14 Jan 2008Dismissed

Rohtas Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 150 PLR 507 : (2008) 2 RCR(Civil) 329

Constitution of India, 1950 — Article 141, 226Land Acquisition Act, 1894 — Section 18, 4, 5A, 6
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High Courts11 Jan 2008Dismissed

Harbans Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 308

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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