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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,330 of 4,612

High Courts31 Jan 1997Allowed

Raj Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1997) 2 ILR (P&H) 129 : (1997) 2 RCR(Criminal) 100

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 482Penal Code, 1860 (IPC) — Section 109, 120B, 148, 149, 172
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High Courts30 Jan 1997Allowed

Sonia (Smt.) Vs Rajnish Kumar Arora

Punjab And Haryana At Chandigarh · (1998) 2 DMC 401 : (1997) 2 RCR(Civil) 361

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
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High Courts30 Jan 1997

Smt. Sonia Vs Rajnish Kumar Arora

Punjab And Haryana At Chandigarh · (1997) 116 PLR 598

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
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High Courts29 Jan 1997Allowed

Ravinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) CriLJ 2748 : (1997) 1 RCR(Criminal) 720

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 55
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High Courts29 Jan 1997Allowed

Dr. P.N. Pandit Vs Anil Joshi

Punjab And Haryana At Chandigarh · (1997) 1 CivCC 661 : (1997) 89 CompCas 703 : (1997) 3 RCR(Criminal) 760

Negotiable Instruments Act, 1881 (NI) — Section 138
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