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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,428 of 4,611

High Courts18 Oct 1995Dismissed

Rajbir Vs Smt. Usha Devi

Punjab And Haryana At Chandigarh · (1996) 1 CivCC 357 : (1996) 1 RCR(Criminal) 163

Criminal Procedure Code, 1973 (CrPC) — Section 125, 386, 390, 391, 391(1)
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High Courts16 Oct 1995Allowed

Rai Singh Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1996) CriLJ 2397 : (1996) 1 RCR(Criminal) 218

Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 — Rule 3Penal Code, 1860 (IPC) — Section 302
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High Courts13 Oct 1995Allowed

Masook Ali Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1996) CriLJ 784 : (1996) 1 RCR(Criminal) 109

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 167(2), 437, 437(1)Penal Code, 1860 (IPC) — Section 302, 307, 325, 34
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High Courts13 Oct 1995Dismissed

Prithi Singh Vs Shanti Sarup

Punjab And Haryana At Chandigarh · (1996) 112 PLR 285 : (1996) 1 RCR(Rent) 176

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
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High Courts13 Oct 1995Allowed

Bachan Singh Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1996) CriLJ 1612 : (1996) 1 RCR(Criminal) 140

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 433A, 482Penal Code, 1860 (IPC) — Section 302, 324, 34
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