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Punjab And Haryana At Chandigarh judgments, 1998

1,652 judgments · page 45 of 83

High Courts11 Jun 1998

Bharti Telecom Ltd. Vs Altos India Ltd. (No. 1)

Punjab And Haryana At Chandigarh · (1998) 94 CompCas 536

COMPANIES ACT, 1956 — Section 433, 434, 439Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
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High Courts02 Jun 1998Allowed

Madhu Vs State of Punjab

Punjab And Haryana At Chandigarh · (1999) 1 DMC 611 : (1998) 4 RCR(Criminal) 2

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 304B
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High Courts28 May 1998

Lal Chand Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1999 P&H 1 : (1998) 2 ILR (P&H) 290 : (1998) 119 PLR 640 : (1998) 3 RCR(Civil) 255

Constitution of India, 1950 — Article 226, 227, 243O, 243ZG, 32Haryana Municipal Corporation Election Rules, 1994 — Rule 77Haryana Panchayati Raj Act, 1994 — Section 176(5)
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High Courts28 May 1998

Anand Singh Vs Prahlad Singh

Punjab And Haryana At Chandigarh · (1998) 3 CivCC 576 : (1998) 3 CivCC 576 : (1998) 3 ICC 329 : (1999) 1 PLJ 169 : (1998) 2 PLR 797 : (1998) 3 RCR(Civil) 675

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High Courts28 May 1998Dismissed

Inder Kumar Johar Vs Kailash Devi

Punjab And Haryana At Chandigarh · AIR 1999 P&H 65 : (1999) 2 CivCC 118 : (1998) 2 ILR (P&H) 357 : (1998) 119 PLR 795 : (1999) 3 RCR(Civil) 180 : (1998) 2 RCR(Rent) 94

East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 53A
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