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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,531 of 4,611

High Courts13 Jan 1994Allowed

Kulwant Kaur Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1995) CriLJ 1530 : (2010) 2 RCR(Criminal) 380 : (1994) 2 RCR(Criminal) 424 : (1994) 2 RCR(Criminal) 128

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 482, 97
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High Courts12 Jan 1994Allowed

Ashok Verma Vs Ritesh Aero

Punjab And Haryana At Chandigarh · (1994) 1 CivCC 443 : (1994) 1 RCR(Criminal) 562 : (1994) 1 RCR(Criminal) 25

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142B
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High Courts11 Jan 1994Allowed

Tirkha Ram Vs Ram Bilas and Another

Punjab And Haryana At Chandigarh · (1994) 107 PLR 154

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 90, Order 5 Rule 20
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High Courts10 Jan 1994

Dawasgir Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) CriLJ 357 : (1994) 2 RCR(Criminal) 80

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
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