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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,837 of 4,620

High Courts27 Feb 2003Dismissed

Ankush Nayyar, Amber Kaur Sidhu, Benika Kajla, Nehreet Tiwana, Sunita, Arundeep Singh, Harmeet Singh Sidhu, Rohit Choudhary, Jagdeep Singh, Samir Kapoor, Jagajit Singh Kohli and Vipin Kumar Vs Baba Farid University of Health Sciences, The Government Medical College and Hospital and The Medical Council of India

Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0053

Constitution of India, 1950 — Article 226, 227, 254Graduate Medical Education Regulations, 1997 — Regulation 10, 11, 7(3), 8, 9
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High Courts26 Feb 2003Dismissed

Rohtas alias Bunder Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 607

Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 42, 43, 44Penal Code, 1860 (IPC) — Section 380, 457
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High Courts26 Feb 2003Dismissed

Jumme Khan Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2003) CriLJ 2675 : (2003) 2 RCR(Criminal) 410

Criminal Procedure Code, 1973 (CrPC) — Section 173, 401Evidence Act, 1872 — Section 9
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High Courts26 Feb 2003

Des Raj Vs Pushpa Wati

Punjab And Haryana At Chandigarh · (2003) 2 CurLJ 263 : (2003) 3 LJR 514 : (2004) 1 Marr.LJ 397 : (2003) 3 RCR(Civil) 519

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High Courts26 Feb 2003Allowed

Mukhtiar Singh Vs State

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 220 : (2003) 3 RCR(Criminal) 502

Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Drugs and Cosmetics Act, 1940 — Section 27(b)(ii), 27(d)
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High Courts26 Feb 2003Allowed

Shambhu Ram Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 342 : (2003) 3 RCR(Criminal) 190

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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