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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,776 of 4,611

High Courts07 Dec 1989Dismissed

State of Punjab Vs Sh. Gurmukh Singh

Punjab And Haryana At Chandigarh · (1990) 97 PLR 398 : (1990) 1 RCR(Criminal) 469

Criminal Procedure Code, 1973 (CrPC) — Section 482Punjab Regulation of Colonies Act, 1975 — Section 2, 4(2)
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High Courts05 Dec 1989

Ajmer Kaur and others Vs Punjab State and others

Punjab And Haryana At Chandigarh · AIR 1991 P&H 12 : (1990) 1 CivCC 431 : (1990) CivCC 431 : (1990) 97 PLR 314

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A
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High Courts05 Dec 1989

Gangi Vs Gian Kaur and others

Punjab And Haryana At Chandigarh · AIR 1991 P&H 175

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25
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High Courts04 Dec 1989

Basal Tools Co. and Others Vs Income Tax Officer

Punjab And Haryana At Chandigarh · (1990) 184 ITR 303 : (1990) 1 RCR(Criminal) 484

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Income Tax Act, 1961 — Section 127, 276C, 277, 278Penal Code, 1860 (IPC) — Section 109, 193, 463, 477
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High Courts30 Nov 1989Dismissed

Sadhu Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) CriLJ 2662 : (1990) 2 ILR (P&H) 280 : (1990) 97 PLR 383 : (1990) 1 RCR(Criminal) 471 : (1990) 1 RCR(Criminal) 467

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 300Prevention of Food Adulteration Act, 1954 — Section 16(1)
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