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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,803 of 4,620

High Courts07 Aug 2003Dismissed

Shanti Devi Vs Nand Kishore and Others

Punjab And Haryana At Chandigarh · AIR 2004 P&H 46 : (2004) 136 PLR 377 : (2003) 4 RCR(Civil) 648 : (2005) 1 RCR(Civil) 72

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 100
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High Courts06 Aug 2003Allowed

M/s. Lipton India Limited, Calcutta Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 377 : (2003) 4 RCR(Criminal) 143

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(a)(i)
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High Courts06 Aug 2003Allowed

Devi Dial Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 663 : (2003) 4 RCR(Criminal) 475

Criminal Procedure Code, 1973 (CrPC) — Section 313, 394(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 55, 57
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High Courts06 Aug 2003

Hazara Singh Vs Collector

Punjab And Haryana At Chandigarh · (2004) 136 PLR 454 : (2003) 4 RCR(Civil) 807 : (2004) 4 RCR(Criminal) 49

Land Acquisition Act, 1894 — Section 18, 30(2)
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High Courts06 Aug 2003

Hardayal Singh Vs ITO

Punjab And Haryana At Chandigarh · (2004) 1 RCR(Criminal) 952 : (2004) 136 TAXMAN 187

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Income Tax Act, 1961 — Section 143, 148, 271, 277, 278
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