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Punjab And Haryana At Chandigarh judgments, 2000

1,778 judgments · page 2 of 89

High Courts21 Dec 2000

Smt. Manjit Indira Vs State of U.T. Chandigarh

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 665

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
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High Courts20 Dec 2000

Ajit Singh Vs Union of India

Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0163

Capital of Punjab (Development and Regulation) Act, 1952 — Section 10(4)Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12, 12(3)Constitution of India, 1950 — Article 226
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High Courts20 Dec 2000

Rakesh Vij Vs Dr. Raminder Pal Singh Sethi

Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0075

Capital of Punjab (Development and Regulation) Act, 1952 — Section 2, 9Constitution of India, 1950 — Article 14East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15, 2
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High Courts19 Dec 2000

Harjit Singh Vs Gurdeep Kaur

Punjab And Haryana At Chandigarh · (2001) 2 DMC 280 : (2001) 1 RCR(Civil) 646

Criminal Procedure Code, 1973 (CrPC) — Section 125 , 156(3)Hindu Marriage Act, 1955 — Section 13 , 13(1)Penal Code, 1860 (IPC) — Section 406, 9
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High Courts19 Dec 2000

National Insurance Co. Vs Surjeet Kaur

Punjab And Haryana At Chandigarh · (2003) ACJ 1518 : (2001) 2 RCR(Civil) 248

Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 147(1), 149, 149(2), 154, 166
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