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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,430 of 4,611

High Courts12 Feb 1965

Arjan Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1965 P&H 443 : (1965) CriLJ 668 : (1965) 1 ILR (P&H) 817

Arms Act, 1959 — Section 20, 25Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 239Penal Code, 1860 (IPC) — Section 115, 310
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High Courts12 Feb 1965Dismissed

Chani alias Chanan Singh Vs The State

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 224

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 411
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High Courts11 Feb 1965

Madan Lal Vs Sohan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 372 : (1965) 2 ILR (P&H) 315

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Tenancy Act, 1887 — Section 77
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High Courts10 Feb 1965

Ram Sarup Daya Sukh Vs The State and Another

Punjab And Haryana At Chandigarh · AIR 1965 P&H 454 : (1965) CriLJ 669 : (1965) 2 ILR (P&H) 309

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 480Penal Code, 1860 (IPC) — Section 228
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