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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,731 of 4,734

High Courts24 Mar 1950

Hari Singh Vs The State

Punjab And Haryana At Chandigarh · (1950) 03 P&H CK 0004

Criminal Procedure Code, 1898 (CrPC) — Section 491Pepsu Public Safety Ordinance, 2006 — Section 3Preventive Detention Act, 1950 — Section 14, 14(2), 3, 7
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High Courts23 Mar 1950Dismissed

Baldev Sahai Vs Nemi Chand

Punjab And Haryana At Chandigarh · AIR 1950 P&H 291

Civil Procedure Code, 1908 (CPC) — Section 35AContract Act, 1872 — Section 148, 160, 172Evidence Act, 1872 — Section 102, 145
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High Courts22 Mar 1950Dismissed

Sadhu Singh and Others Vs Asa Singh

Punjab And Haryana At Chandigarh · (1950) 03 P&H CK 0009

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13
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High Courts20 Mar 1950

Daulat Ram Vs Baboo Ram

Punjab And Haryana At Chandigarh · (1950) 03 P&H CK 0010

Civil Procedure Code, 1908 (CPC) — Section 152, 47, 48Limitation Act, 1963 — Article 181
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High Courts24 Jan 1950Allowed

Harnam Singh Vs The Crown

Punjab And Haryana At Chandigarh · AIR 1952 P&H 359

Criminal Procedure Code, 1898 (CrPC) — Section 491East Punjab Public Safety Act, 1949 — Section 3(5)
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High Courts02 Jan 1950

Crown Vs Brish Bhan and Another

Punjab And Haryana At Chandigarh · (1950) 01 P&H CK 0001

Contempt of Courts Act, 1971 — Section 2(1), 2(2), 3Penal Code, 1860 (IPC) — Section 148, 307Pepsu Administration Ordinance, 2005 — Section 3
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High Courts29 Dec 1949

The Crown Vs Naru

Punjab And Haryana At Chandigarh · AIR 1950 P&H 174 : (1950) CriLJ 908

Penal Code, 1860 (IPC) — Section 302
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