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Punjab And Haryana At Chandigarh judgments, 1999

1,562 judgments · page 77 of 79

High Courts14 Jan 1999Allowed

Joginder Singh Vs Darshan Singh

Punjab And Haryana At Chandigarh · (1999) 3 CivCC 495 : (1999) 123 PLR 73 : (2000) 1 RCR(Civil) 79

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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High Courts14 Jan 1999Dismissed

Narain Dass Mahen Vs Union Territory and Others

Punjab And Haryana At Chandigarh · (2000) 126 PLR 1

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 21AConstitution of India, 1950 — Article 14, 19
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High Courts14 Jan 1999

Thapar Milk Product Vs Bharat Diary Udyog

Punjab And Haryana At Chandigarh · (1999) Supp CivCC 462 : (1999) 4 CivCC 462 : (2001) 1 RCR(Criminal) 351

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts14 Jan 1999Dismissed

Bimal Malhotra Vs Gian Kaur

Punjab And Haryana At Chandigarh · (1999) 2 CivCC 494 : (2000) 3 CivCC 239 : (1999) 121 PLR 723 : (1999) 4 RCR(Civil) 241

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
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High Courts14 Jan 1999Allowed

Faquira and Others Vs Khem Chand and Others

Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 196 : (1999) 122 PLR 65 : (1999) 2 RCR(Civil) 143

Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 14APunjab Tenancy Act, 1887 — Section 77
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High Courts12 Jan 1999Dismissed

Ram Lal Jassi Vs Chaudhary Jagjit Singh

Punjab And Haryana At Chandigarh · (1999) 123 PLR 179 : (1999) 3 RCR(Civil) 274

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 11Representation of the People Act, 1951 — Section 80 , 81(1)
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