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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,736 of 4,611

High Courts14 Sept 1990

Manjit Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (1991) CriLJ 2265 : (1991) 1 RCR(Criminal) 61

Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts13 Sept 1990

Prithvi Raj Grover Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 220

Constitution of India, 1950 — Article 14, 16, 226, 227, 309Punjab Reorganisation Act, 1966 — Section 115(7), 155(7), 82, 82(1), 82(2)Punjab Service of Engineers (Class I) Public Works Department (Buildings and Roads Branch) Rules, 1960 — Rule 5, 6, 9(1)
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High Courts13 Sept 1990Allowed

Rajiv Talwar Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1991) CriLJ 2042 : (1991) 1 RCR(Criminal) 118

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7Constitution of India, 1950 — Article 14, 19, 21, 226, 226(1)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
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High Courts13 Sept 1990Allowed

B.D. Sharma Vs Mrs. Leela Pall

Punjab And Haryana At Chandigarh · (1991) 99 PLR 230 : (1991) 1 RCR(Rent) 114

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(2) , 15(5)
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