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Punjab And Haryana At Chandigarh judgments, 1996

1,597 judgments · page 57 of 80

High Courts17 Apr 1996Allowed

Om Prakash Beej and etc. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) CriLJ 698 : (1996) 2 RCR(Criminal) 551

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 22, 24Prevention of Food Adulteration Act, 1954 — Section 13(2)
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High Courts17 Apr 1996

Mohinder Singh and another Vs Pirthipal Singh and others

Punjab And Haryana At Chandigarh · AIR 1997 P&H 13 : (1996) 2 CivCC 410 : (1996) 2 ILR (P&H) 513 : (1996) 3 RCR(Civil) 95

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 22 Rule 1(3), Order 22 Rule 2, 35(A)Punjab Village Common Lands (Regulation) Act, 1961 — Section 13Specific Relief Act, 1963 — Section 34, 38
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High Courts17 Apr 1996Dismissed

Baljit Singh Vs Harinder Kaur

Punjab And Haryana At Chandigarh · (1997) 1 CivCC 94 : (1996) 3 RCR(Civil) 545

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 23, 24, 9
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High Courts16 Apr 1996Dismissed

Ajaib Singh Vs Bimla Devi and Another

Punjab And Haryana At Chandigarh · (1997) 1 DMC 36 : (1996) 3 RCR(Criminal) 180

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B
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