Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 140, 142Penal Code, 1860 (IPC) — Section 34, 402, 420

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High Courts21 Oct 1993Dismissed

R.K. Aggarwal Vs Canara Bank and Another

Punjab And Haryana At Chandigarh · (1993) 104 PLR 783

Constitution of India, 1950 — Article 226

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High Courts21 Oct 1993Allowed

Smt. Chander Lather and Others Vs Haryana State and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 90

Land Acquisition Act, 1894 — Section 23

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High Courts21 Oct 1993

Balbir Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1994 P&H 172 : (1994) 2 ILR (P&H) 278 : (1994) 106 PLR 682

Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 6Punjab Gram Panchayat Election Rules, 1960 — Rule 14A

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High Courts21 Oct 1993

Pran Nath Sharma Vs Union of India

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 485

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High Courts21 Oct 1993

Mohan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1994) 1 AICLR 777 : (1994) 2 BC 69 : (1994) 1 RCR(Criminal) 455

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High Courts21 Oct 1993Allowed

Hari Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (1994) CriLJ 2072

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 392, 394

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High Courts21 Oct 1993Dismissed

Payare Lal (Deceased) and Others Vs Kamla Devi

Punjab And Haryana At Chandigarh · (1994) 106 PLR 567

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Section 27, 28Patiala Income Tax Act, 2001 — Section 29, 34

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High Courts21 Oct 1993Allowed

Surinder Pal Singh Saini Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 232

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24(4), 29(1), 3(K), 31

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High Courts20 Oct 1993Dismissed

Niranjan Dass and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 118

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High Courts20 Oct 1993Dismissed

Ranbaxy Laboratories Limited Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1994) 106 PLR 186

Constitution of India, 1950 — Article 226, 227Haryana General Sales Tax Act, 1973 — Section 4B

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High Courts20 Oct 1993

Roshan Lal Vs The Secretary, Govt. of Haryana

Punjab And Haryana At Chandigarh · (1993) 105 PLR 47

Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 19

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