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Punjab And Haryana At Chandigarh judgments, 2000

1,778 judgments · page 19 of 89

High Courts07 Nov 2000

Gurmeet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 12

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13(2), 7
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High Courts07 Nov 2000

P.R.T.C. Vs Dhani Ram

Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 331 : (2001) 2 LLJ 677

Constitution of India, 1950 — Article 14, 226, 311Electricity (Supply) Act, 1948 — Section 10(1)Industrial Disputes Act, 1947 — Section 10(1)(C)
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High Courts07 Nov 2000Dismissed

Rai Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 18

Constitution of India, 1950 — Article 226Haryana Canal and Drainage Act, 1974 — Section 17, 20
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High Courts06 Nov 2000Allowed

Swaran Kaur Vs Union of India

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0263

Central Civil Services (Pension) Rules, 1972 — Rule 54(14), 54(4)Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 6.17
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High Courts06 Nov 2000Dismissed

Ram Avtar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 34

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 6, 9
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High Courts03 Nov 2000

State of Punjab Vs Charanjit Singh

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0207

Civil Procedure Code, 1908 (CPC) — Section 80Punjab Police Act, 1861 — Section 7Punjab Police Rules, 1934 — Rule 16.21, 16.24(1)
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