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Punjab And Haryana At Chandigarh judgments, 1994

1,069 judgments · page 42 of 54

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High Courts22 Feb 1994Allowed

Mangal Singh Vs Didar Singh Desh Bhagat and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 149

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
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High Courts22 Feb 1994Dismissed

Sukhdev Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 139

Land Acquisition Act, 1894 — Section 17(1)
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High Courts21 Feb 1994

Tilak Raj Sood Vs Sudesh Sood

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 407

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High Courts21 Feb 1994Dismissed

Punjab State Co-operative Supply and Marketing Federation Ltd. Vs Shri B.S. Aulak and Others

Punjab And Haryana At Chandigarh · (1994) 108 PLR 165

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High Courts18 Feb 1994

Hari Ram Singla Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1994) 107 PLR 223

Constitution of India, 1950 — Article 14, 226, 227
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High Courts18 Feb 1994Allowed

Sanyogata Devi Vs Lalit Kumar Khurana

Punjab And Haryana At Chandigarh · (1995) 1 DMC 151 : (1994) 107 PLR 412

Hindu Marriage Act, 1955 — Section 23, 23A, 9
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High Courts18 Feb 1994Allowed

Sanyogata Devi Vs Lalit Kumar

Punjab And Haryana At Chandigarh · (1994) 2 DMC 189

Hindu Marriage Act, 1955 — Section 23
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High Courts18 Feb 1994

Jagat Ram Vs State of Punjab and Anr.

Punjab And Haryana At Chandigarh · (1994) 3 AICLR 523 : (1994) 2 RCR(Criminal) 433

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High Courts18 Feb 1994

Vikas Gupta Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 365

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High Courts18 Feb 1994

Ashok Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 386

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High Courts18 Feb 1994Allowed

Rameshwar Dass Vs Sardha Ram

Punjab And Haryana At Chandigarh · (1995) 1 CivCC 52 : (1994) 108 PLR 327

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High Courts18 Feb 1994Dismissed

Raunki Ram Bir Chand and Another Vs Aggarwal Textiles

Punjab And Haryana At Chandigarh · (1994) 107 PLR 180

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2), 115
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High Courts18 Feb 1994Dismissed

Krishan Lal Verma and Another Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1995) CriLJ 2740

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500, 501
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High Courts17 Feb 1994Allowed

Pali Ram and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 107 PLR 184

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 18A
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High Courts17 Feb 1994Dismissed

Surjan and Another Vs Hari Singh and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 339

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17
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High Courts17 Feb 1994

Kuldeep Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1994 P&H 242 : (1994) 108 PLR 468 : (1994) 3 RCR(Civil) 15

Constitution of India, 1950 — Article 226, 329Penal Code, 1860 (IPC) — Section 300
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High Courts17 Feb 1994

Keshwa Nand Vs Bhag Singh

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 453

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High Courts17 Feb 1994

Mahabir Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 590

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High Courts17 Feb 1994

Jagir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 350

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High Courts17 Feb 1994

Malik Sushil Kumar Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1994) 108 PLR 723

Land Acquisition Act, 1894 — Section 30(2)
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