HARDEEP SINGH Vs. STATE OF PUNJAB
LAWS(SC)-2008-11-198
SUPREME COURT OF INDIA
Decided on
November 11,2008
HARDEEP SINGH
Appellant
VERSUS
STATE OF PUNJAB
Respondents
Referred Judgements :-
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]JOOINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SURINDER MOHAN [REFERRED TO]
MICHAEL MACHADO VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
RAKESH VS. STATE OF HARYANA [REFERRED TO]
SHASHIKANT SINGH VS. TARKESHWAR SINGH [REFERRED TO]
KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MOHD SHAFI VS. MOHD RAFIQ [REFERRED TO]
GURIYA ALIAS TABASSUM TAUQUIR VS. STATE OF BIHAR [REFERRED TO]
BHOLU RAM VS. STATE OF PUNJAB [REFERRED TO]
Cited Judgements :-
KOLISHETTY VENKATESWARLU VS. BANDARU VENKAT REDDY [LAWS(APH)-2009-11-41] [REFERRED TO]JUDGEMENT
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(1.)Leave granted.
(2.)Both the parties in the High Court have filed present appeals against the judgment and order passed by the High Court of Punjab & Haryana, dated October 23, 2006 in Criminal Revision Nos. 773 of 2006 and 1648 of 2006.
(3.)To appreciate the contentions raised by the parties, it would be appropriate to narrate few facts.
(2.)Both the parties in the High Court have filed present appeals against the judgment and order passed by the High Court of Punjab & Haryana, dated October 23, 2006 in Criminal Revision Nos. 773 of 2006 and 1648 of 2006.
(3.)To appreciate the contentions raised by the parties, it would be appropriate to narrate few facts.
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