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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 35 of 94

High Courts20 Aug 2001Allowed

Hazura Singh Vs Tej Kaur and Others

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 425 : (2002) 2 ILR (P&H) 1 : (2003) 135 PLR 142 : (2002) 1 RCR(Civil) 517

Evidence Act, 1872 — Section 50Specific Relief Act, 1963 — Section 6
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High Courts20 Aug 2001Dismissed

Smt. Asha Yadav Vs Smt. Kanta Gupta

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 345 : (2001) 2 RCR(Rent) 284

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 5 Rule 2Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
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High Courts17 Aug 2001Dismissed

Harvinder Pal Singla Vs U.T. Chandigarh

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 272

Central Excises and Salt Act, 1944 — Section 1, 14, 6Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 161, 438
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High Courts17 Aug 2001Dismissed

Altaf Hussan Vs Hamid Hussain

Punjab And Haryana At Chandigarh · AIR 2002 P&H 29 : (2002) 1 ILR (P&H) 86 : (2001) 4 RCR(Civil) 842

Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 26, 33
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High Courts16 Aug 2001

Jai Kishan Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) CriLJ 412 : (2001) 4 RCR(Criminal) 250

Criminal Procedure Code, 1973 (CrPC) — Section 427, 428Penal Code, 1860 (IPC) — Section 382, 457
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High Courts16 Aug 2001

Smt. Shakti Bhakoo Vs M/s Raj Lakshmi Mills (Regd.)

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 447 : (2002) CriLJ 1994 : (2002) 1 ILR (P&H) 339 : (2001) 4 RCR(Criminal) 279

Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2), 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 378, 379, 420
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