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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,821 of 4,620

High Courts14 May 2003Dismissed

Jaswinder Singh Jaryal and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 635 : (2003) 3 RCR(Criminal) 174

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2), 439Penal Code, 1860 (IPC) — Section 406, 498A
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High Courts14 May 2003Allowed

M/s Satyug Pesticides Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 229 : (2003) 3 RCR(Criminal) 596

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
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High Courts14 May 2003Allowed

Sadhu Ram Vs Collector and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 683 : (2003) 3 RCR(Civil) 751

Civil Procedure Code, 1908 (CPC) — Section 11Punjab Village Common Lands (Regulation) Act, 1961 — Section 7(2)
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High Courts14 May 2003

Kewal Singh Dhillon Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 534 : (2003) 3 RCR(Criminal) 775

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
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High Courts14 May 2003

Atul Gulati Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 125 : (2003) 3 RCR(Criminal) 771

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
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High Courts13 May 2003Allowed

Ajit Singh Vs Sulakhan Singh

Punjab And Haryana At Chandigarh · (2004) 136 PLR 654 : (2003) 4 RCR(Civil) 427

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227
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