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Punjab And Haryana At Chandigarh judgments, 1977

272 judgments · page 7 of 14

High Courts18 Aug 1977Allowed

Nawal Kishore Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 27 : (1978) 80 PLR 167 : (1977) 79 PLR 702

Civil Procedure Code, 1908 (CPC) — Section 151Constitution (Forty-Second Amendment) Act, 1976 — Section 58, 58(4)Constitution of India, 1950 — Article 226
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High Courts10 Aug 1977Dismissed

Sant Lal Vs Noria Mal

Punjab And Haryana At Chandigarh · (1977) 08 P&H CK 0038

Punjab Registration Money Lenders Act, 1938 — Section 2(9)
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High Courts10 Aug 1977Allowed

M.M. Pasricha Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 20 : (1978) 80 PLR 160

Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 253, 254, 254(1)Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 200
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High Courts09 Aug 1977Allowed

Madan Mohan Goel Vs State of Haryana

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 15

Constitution of India, 1950 — Article 226, 311Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 9
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High Courts08 Aug 1977

Manjit Kaur Vs Gurdial Singh Gangawala

Punjab And Haryana At Chandigarh · AIR 1978 P&H 150 : (1978) 1 ILR (P&H) 9 : (1977) 79 PLR 574

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 8, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 10, 13Marriage Laws (Amendment) Act, 1976 — Section 39, 7
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