Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Jan 2003Dismissed

Darshan Kumar Vs Mahesh Kumar

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 671 : (2003) 1 RCR(Rent) 661

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

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High Courts15 Jan 2003Dismissed

Lachhman Dass Vs Harbhajan Singh

Punjab And Haryana At Chandigarh · (2003) 2 CivCC 296 : (2003) 1 RCR(Rent) 268

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High Courts15 Jan 2003Allowed

Sant Ram Julka (Dead) through his L.Rs. and Others Vs Harjit Kaur Grewal and Another

Punjab And Haryana At Chandigarh · (2004) 136 PLR 785 : (2004) 1 RCR(Rent) 470

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

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High Courts15 Jan 2003Dismissed

Shambu Nath and Others Vs Deep Chand

Punjab And Haryana At Chandigarh · (2003) 134 PLR 80 : (2003) 1 RCR(Rent) 638

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15

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High Courts15 Jan 2003

Kali Ram Vs State of Haryana, Sub-Divisional Magistrate, Station House Officer, Sunil Dutt and Sant Ram

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0256

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 146, 151

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High Courts15 Jan 2003Allowed

Shri Naranjan Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 2003 P&H 183

Northern India Canal and Drainage Act, 1873 — Section 30FF

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High Courts15 Jan 2003Dismissed

Onkar Singh alias Kaku Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0244

Penal Code, 1860 (IPC) — Section 307, 34

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High Courts15 Jan 2003Allowed

Mehar Dass, Puran Mal and Smt. Shanti Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) CriLJ 2203 : (2003) 3 RCR(Criminal) 431

Penal Code, 1860 (IPC) — Section 201, 306

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High Courts15 Jan 2003Dismissed

Meer Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0241

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts15 Jan 2003Dismissed

Joginder Singh Vs Harnam Kaur

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0227

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts15 Jan 2003Dismissed

Ashok Kumar Kathuria alias Santu Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0226

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 429

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