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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,483 of 4,611

High Courts24 Sept 1962Dismissed

Naranjan Das Kapur Vs P.M. Dalal and Another

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 297 : (1963) 65 PLR 125

Constitution of India, 1950 — Article 225, 226, 227, 34, 68Criminal Procedure Code, 1898 (CrPC) — Section 177Government of India Act, 1915 — Section 108
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High Courts21 Sept 1962Dismissed

R.P. Kapur Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 87 : (1963) 6 FLR 222 : (1963) 1 ILR (P&H) 218 : (1966) 2 LLJ 253

All India Services (Discipline and Appeal) Rules, 1955 — Rule 20, 49, 7Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 311(2), 314
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High Courts27 Aug 1962Allowed

Uttam Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1963 P&H 139 : (1963) CriLJ 315

Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 397, 397(2)Penal Code, 1860 (IPC) — Section 302
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