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Punjab And Haryana At Chandigarh judgments, 1996

1,597 judgments · page 34 of 80

High Courts01 Aug 1996Allowed

Subhash Chander Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) CriLJ 563 : (1996) 3 RCR(Criminal) 227

Criminal Procedure Code, 1973 (CrPC) — Section 173, 244, 245, 482Prevention of Food Adulteration Act, 1954 — Section 14, 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
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High Courts01 Aug 1996

Chand Kaur Vs Raj Kaur (died) and others

Punjab And Haryana At Chandigarh · AIR 1997 P&H 155 : (1996) 2 CivCC 564 : (1996) 3 RCR(Civil) 512

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1A, Order 43 Rule 1A(2)Registration Act, 1908 — Section 17
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High Courts01 Aug 1996

Mohinder Singh Vs Gram Panchayat and Others

Punjab And Haryana At Chandigarh · (1997) 1 CivCC 700 : (1997) 115 PLR 237(1) : (1997) 2 RCR(Civil) 106

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
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High Courts31 Jul 1996Dismissed

Jagraj Singh Vs Baljit Singh and Others

Punjab And Haryana At Chandigarh · (1996) 2 CivCC 580 : (1996) 114 PLR 659 : (1996) 3 RCR(Civil) 474

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 227
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High Courts31 Jul 1996Dismissed

Malkiat Kaur Vs Jagmel Singh

Punjab And Haryana At Chandigarh · (1997) 1 CivCC 70 : (1997) 1 DMC 27 : (1996) 3 RCR(Criminal) 652

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
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