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Kanhiya Lal & Others Vs. State Of Haryana

Punjab & Haryana High Court CRA-S-2368-SB-2004

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Case Background

Bench

Applied Acts & Sections

Section 1 – The Aligarh Muslim University Act, 1920
Section 2 – The Aligarh Muslim University Act, 1920
Section 3 – The Aligarh Muslim University Act, 1920
Section 4 – The Aligarh Muslim University Act, 1920
Section 5 – The Aligarh Muslim University Act, 1920
Section 6 – The Aligarh Muslim University Act, 1920
Section 7 – The Aligarh Muslim University Act, 1920
Section 8 – The Aligarh Muslim University Act, 1920
Section 9 – The Aligarh Muslim University Act, 1920
Section 10 – The Aligarh Muslim University Act, 1920
Section 11 – The Aligarh Muslim University Act, 1920
Section 12 – The Aligarh Muslim University Act, 1920
Section 12A – The Aligarh Muslim University Act, 1920
Section 13 – The Aligarh Muslim University Act, 1920
Section 14 – The Aligarh Muslim University Act, 1920
Section 15 – The Aligarh Muslim University Act, 1920
Section 16 – The Aligarh Muslim University Act, 1920
Section 17 – The Aligarh Muslim University Act, 1920
Section 18 – The Aligarh Muslim University Act, 1920
Section 19 – The Aligarh Muslim University Act, 1920
Section 20 – The Aligarh Muslim University Act, 1920
Section 20A – The Aligarh Muslim University Act, 1920
Section 20B – The Aligarh Muslim University Act, 1920
Section 20C – The Aligarh Muslim University Act, 1920
Section 21 – The Aligarh Muslim University Act, 1920
Section 22 – The Aligarh Muslim University Act, 1920
Section 23 – The Aligarh Muslim University Act, 1920
Section 24 – The Aligarh Muslim University Act, 1920
Section 25 – The Aligarh Muslim University Act, 1920
Section 26 – The Aligarh Muslim University Act, 1920
Section 26A – The Aligarh Muslim University Act, 1920
Section 27 – The Aligarh Muslim University Act, 1920
Section 28 – The Aligarh Muslim University Act, 1920
Section 29 – The Aligarh Muslim University Act, 1920
Section 31 – The Aligarh Muslim University Act, 1920
Section 32 – The Aligarh Muslim University Act, 1920
Section 33 – The Aligarh Muslim University Act, 1920
Section 34 – The Aligarh Muslim University Act, 1920
Section 35 – The Aligarh Muslim University Act, 1920
Section 36 – The Aligarh Muslim University Act, 1920
Section 36A – The Aligarh Muslim University Act, 1920
Section 36B – The Aligarh Muslim University Act, 1920
Section 37 – The Aligarh Muslim University Act, 1920
Section 38 – The Aligarh Muslim University Act, 1920
Section 39 – The Aligarh Muslim University Act, 1920
Section 40 – The Aligarh Muslim University Act, 1920
Section 41 – The Aligarh Muslim University Act, 1920
Section 15 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
Section 52A – The Narcotic Drugs and Psychotropic Substances, Act, 1985
Section 57 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
Article 21 – The Constitution of India 1950
Section 114 – The Indian Evidence Act, 1872

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Legal Notes

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