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Punjab And Haryana At Chandigarh judgments, 2000

1,778 judgments · page 15 of 89

High Courts16 Nov 2000

Ram Niwas Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 3

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120
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High Courts16 Nov 2000

Devinder Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0111

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 292, 294Punjab Police Rules, 1934 — Rule 16.28
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High Courts16 Nov 2000

M/s. Shadi Ram Jai Bhagwa Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 763

Constitution of India, 1950 — Article 14, 19(1)Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000 — Rule 3, 3(1)Land Acquisition Act, 1894 — Section 4
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High Courts15 Nov 2000

Brij Lal Vs Sate of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 299

Haryana Ceiling on Land Holdings Act, 1972 — Section 9(1)Punjab Security of Land Tenures Act, 1953 — Section 10, 9
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High Courts15 Nov 2000

Bharat Petroleum Corporation Limited Vs Prem Chand

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 659 : (2001) 3 RCR(Civil) 80 : (2001) 1 RCR(Civil) 710

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 8Essential Commodities Act, 1955 — Section 7
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High Courts15 Nov 2000

Sanjay Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 657

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 363, 366
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High Courts15 Nov 2000

Jaspal Kaur Vs Mander Singh

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 394

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 9 Rule 13Limitation Act, 1963 — Article 123
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