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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,009 of 4,611

High Courts14 Mar 1985

State of Haryana Vs Isher Dass

Punjab And Haryana At Chandigarh · (1985) CriLJ 1061 : (1985) 2 ILR (P&H) 204 : (1985) 2 RCR(Criminal) 105

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7
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High Courts14 Mar 1985

Munna Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1986 P&H 59

Constitution of India, 1950 — Article 286(1)Contract Act, 1872 — Section 72Limitation Act, 1908 — Article 96
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High Courts06 Mar 1985

Inspector, Dilbagh Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1986) CriLJ 125 : (1985) 2 ILR (P&H) 308 : (1985) 2 RCR(Criminal) 432

Arms Act, 1959 — Section 15, 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
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