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Punjab And Haryana At Chandigarh judgments

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High Courts23 Feb 2005Allowed

Suresh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) CriLJ 2131 : (2005) 2 DMC 342 : (2005) 1 ILR (P&H) 458 : (2005) 2 RCR(Criminal) 427

Criminal Procedure Code, 1973 (CrPC) — Section 221(2), 313Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B
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High Courts23 Feb 2005Dismissed

Gian Singh and Another Vs Oswal Steels

Punjab And Haryana At Chandigarh · (2005) 1 ALD(Cri) 43 : (2005) 4 BC 120 : (2005) 2 CivCC 277 : (2005) CriLJ 2396 : (2005) 140 PLR 801 : (2005) 2 RCR(Criminal) 336

Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 27, 9Limitation Act, 1963 — Section 12(1), 12(2)
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High Courts22 Feb 2005

Rajinder Kumar Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 2005 P&H 172 : (2005) 140 PLR 642 : (2005) 2 RCR(Civil) 566

Constitution of India, 1950 — Article 226Transplantation of Human Organs and Tissues Act, 1994 — Section 17, 9(3)
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High Courts21 Feb 2005Allowed

Prem Bai Vs Maman and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 502 : (2005) 2 RCR(Civil) 151

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
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