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Punjab And Haryana At Chandigarh judgments, 1983

915 judgments · page 2 of 46

High Courts14 Dec 1983

Vijay Kumar Vs Income Tax Officer

Punjab And Haryana At Chandigarh · (1984) 17 TAXMAN 202

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 271, 273A, 276C, 277, 279(1A)Penal Code, 1860 (IPC) — Section 193, 196
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High Courts13 Dec 1983

Ajit Singh Vs Sham Lal and Others

Punjab And Haryana At Chandigarh · AIR 1984 P&H 223 : (1986) 59 CompCas 946

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 110, 95, 95(2), 96, 96(1)
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High Courts08 Dec 1983Dismissed

Madan Mohan Vs Arun Kumar and Others

Punjab And Haryana At Chandigarh · (1984) 2 ILR (P&H) 259

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Criminal Procedure Code, 1973 (CrPC) — Section 145
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High Courts07 Dec 1983

Phuli and Others Vs Bhag Singh and Others

Punjab And Haryana At Chandigarh · AIR 1984 P&H 310

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Punjab Restitution of Mortgaged Lands Act, 1938 — Section 10, 10A, 11, 12, 13
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