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Punjab And Haryana At Chandigarh judgments, 1998

1,652 judgments · page 43 of 83

High Courts06 Jul 1998Allowed

Mandeep Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1999) 1 DMC 688 : (1998) 4 RCR(Criminal) 339

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A
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High Courts06 Jul 1998

Jarnail Singh Vs Kaur Singh

Punjab And Haryana At Chandigarh · (1999) 1 ACC 702 : (2000) ACJ 1272 : (1999) 121 PLR 764 : (1999) 1 RCR(Civil) 176

Motor Vehicles Act, 1988 — Section 166
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High Courts03 Jul 1998Dismissed

Usha Devi Vs Parshadi Lal and Another

Punjab And Haryana At Chandigarh · (1999) 1 CivCC 110 : (1998) 120 PLR 692 : (1998) 4 RCR(Civil) 644

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104
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High Courts03 Jul 1998Dismissed

Ashwani Kumar Gupta Vs Shri Siri Pal Jain

Punjab And Haryana At Chandigarh · (1998) 120 PLR 170 : (1998) 2 RCR(Rent) 222

East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13A(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)Limitation Act, 1963 — Section 5
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High Courts01 Jul 1998Allowed

Gurcharan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1999) 1 ACR 873

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
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