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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 2,950 of 4,612

High Courts16 Aug 2001

Jai Kishan Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) CriLJ 412 : (2001) 4 RCR(Criminal) 250

Criminal Procedure Code, 1973 (CrPC) — Section 427, 428Penal Code, 1860 (IPC) — Section 382, 457
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High Courts16 Aug 2001

Smt. Shakti Bhakoo Vs M/s Raj Lakshmi Mills (Regd.)

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 447 : (2002) CriLJ 1994 : (2002) 1 ILR (P&H) 339 : (2001) 4 RCR(Criminal) 279

Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2), 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 378, 379, 420
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High Courts14 Aug 2001Allowed

S.D. Senior Secondary School, Narwana Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0183

Constitution of India, 1950 — Article 226, 227Haryana Aided Schools (Security of Service) Act, 1971 — Section 22, 24, 25, 3(2), 3(4)Haryana Aided Schools (Security of Service) Rules, 1974 — Rule 2
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High Courts14 Aug 2001Dismissed

Nirmal Kaur Vs Kamaljit Kaur

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 354

Criminal Procedure Code, 1973 (CrPC) — Section 482, 97Guardians and Wards Act, 1890 — Section 7Hindu Minority and Guardianship Act, 1956 — Section 6
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High Courts13 Aug 2001Dismissed

Gobind Ram Vs Kanshi Ram

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Rent) 499

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(2)(b)
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High Courts13 Aug 2001Dismissed

Mukesh Rani Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 CriminalCC 123 : (2002) 1 RCR(Criminal) 163

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406
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