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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,511 of 4,620

High Courts15 Feb 2007

Raj Kaur Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 281

Criminal Procedure Code, 1973 (CrPC) — Section 139, 154, 155, 157, 190(c)Penal Code, 1860 (IPC) — Section 154, 154(1), 156, 157, 302
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High Courts14 Feb 2007Dismissed

Kamlesh alias Kubra Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 689

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 399, 402
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High Courts14 Feb 2007Dismissed

Raj Pal and Another Vs Bhim Sain

Punjab And Haryana At Chandigarh · (2007) 3 CivCC 694 : (2007) 3 RCR(Civil) 181 : (2007) 1 RCR(Rent) 624

East Punjab Urban Rent Restriction Act, 1949 — Section 9
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High Courts14 Feb 2007Dismissed

Jaininder Jain Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2007) CriLJ 1970 : (2007) 2 RCR(Criminal) 272

Criminal Procedure Code, 1973 (CrPC) — Section 198, 249, 256, 288, 302Penal Code, 1860 (IPC) — Section 120B, 323, 342, 365, 383
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High Courts14 Feb 2007Dismissed

State of Punjab Vs Gurnam Singh and Others

Punjab And Haryana At Chandigarh · (2007) 02 P&H CK 0060

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
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