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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,852 of 4,620

High Courts22 Jan 2003Allowed

Lal Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 684

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Prevention of Food Adulteration Act, 1954 — Section 16
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High Courts22 Jan 2003Allowed

Darshan Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 705 : (2003) 1 RCR(Criminal) 813

Criminal Procedure Code, 1973 (CrPC) — Section 313, 411Punjab Agricultural Produce Markets Act, 1961 — Section 37, 39
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High Courts22 Jan 2003Dismissed

Maman Chand Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 161, 360, 361Essential Commodities Act, 1955 — Section 10, 7, 7(1)
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High Courts22 Jan 2003Allowed

Raj Narain @ Kuka Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) CriLJ 3235

Criminal Procedure Code, 1973 (CrPC) — Section 100, 401Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
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High Courts22 Jan 2003Allowed

Mateshwar Dayal Vs Om Parkash

Punjab And Haryana At Chandigarh · (2003) 134 PLR 77 : (2003) 1 RCR(Rent) 651

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
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High Courts22 Jan 2003Dismissed

Surinder Kumar Vs State

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 430

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts22 Jan 2003Allowed

Bimla and Another Vs Om Parkash

Punjab And Haryana At Chandigarh · (2003) 2 DMC 40 : (2003) 1 RCR(Criminal) 752

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
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