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Punjab And Haryana At Chandigarh judgments

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High Courts12 Jul 2007Dismissed

Bharat Sanchar Nigam Ltd. Vs Pawan Kumar Gupta

Punjab And Haryana At Chandigarh · (2007) 4 CivCC 366 : (2007) 4 PLR 414 : (2007) 4 RCR(Civil) 10

Constitution of India, 1950 — Article 239, 243, 258General Clauses Act, 1897 — Section 3Government of India Act, 1935 — Section 124, 94
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High Courts11 Jul 2007

Bharat Inder Singh Chahal Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) CriLJ 4490 : (2007) 3 RCR(Criminal) 977

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 160, 38, 437, 438, 439Penal Code, 1860 (IPC) — Section 120B, 148, 149, 307, 324
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High Courts10 Jul 2007

Gurnam Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) 07 P&H CK 0095

Constitution of India, 1950 — Article 311(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 13(1)
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