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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,884 of 4,620

High Courts02 Sept 2002Dismissed

Mithlesh Kumari Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 505 : (2002) 4 RCR(Criminal) 541

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(3)Penal Code, 1860 (IPC) — Section 120B, 420, 465, 466, 468
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High Courts29 Aug 2002Dismissed

T.R. Singla and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 254

Central Civil Services (Pension) Rules, 1972 — Rule 37AConstitution of India, 1950 — Article 12, 14, 16Legal Services Authorities Act, 1987 — Section 20, 20(6), 20(7), 21
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High Courts28 Aug 2002

Nau Nihal Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 67 : (2002) 4 RCR(Criminal) 1

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173(8), 319Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
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High Courts26 Aug 2002Allowed

H.S. Birdi Vs Union Territory and Others

Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 342

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12.3
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