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Punjab And Haryana At Chandigarh judgments, 1997

1,683 judgments · page 30 of 85

High Courts04 Aug 1997Dismissed

Mrs. Chandra Tewatia Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1998) 118 PLR 324 : (1998) 1 RCR(Civil) 39

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Haryana Development and Regulation of Urban Areas Act, 1975 — Section 15, 5
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High Courts01 Aug 1997Dismissed

Hazura Singh Vs Dina Nath and Others

Punjab And Haryana At Chandigarh · (1997) 2 CivCC 439 : (1997) 117 PLR 290 : (1997) 4 RCR(Civil) 678

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Punjab Courts Act, 1918 — Section 44
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High Courts01 Aug 1997Allowed

Kishori Lal Vs Pawan Kumar

Punjab And Haryana At Chandigarh · (1998) 1 CivCC 657

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
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High Courts31 Jul 1997Allowed

Gurjant Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1998) CriLJ 588 : (1997) 4 RCR(Criminal) 132 : (1997) 3 RCR(Criminal) 132

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 173Penal Code, 1860 (IPC) — Section 148, 149, 382, 384, 386
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