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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 38 of 94

High Courts09 Aug 2001Allowed

Achhar Singh Vs Gurdev Kaur

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 488

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 54
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High Courts09 Aug 2001Allowed

Rajinder Kaur Vs Sukhbir Singh

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 125 : (2002) 1 CivCC 125 : (2001) 4 RCR(Civil) 639

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ALimitation Act, 1963 — Section 13, 14, 3, 5
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High Courts09 Aug 2001

Ram Mehar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 3 LJR 662 : (2002) 2 LLR 493 : (2002) 1 PLJ 221 : (2002) 1 PLR 683 : (2001) 3 PLR 496 : (2002) 1 RCR(Civil) 133

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High Courts08 Aug 2001

Jagir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 646

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 324, 326, 34
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High Courts08 Aug 2001

Karnail Singh Vs Parveen Kumar Kalia

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 402 : (2002) 2 RCR(Criminal) 467

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contempt of Courts Act, 1971 — Section 12
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High Courts07 Aug 2001Allowed

Satish Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 143

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 27, 3, 50
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High Courts07 Aug 2001Dismissed

Satish Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0094

Civil Procedure Code, 1908 (CPC) — Section 80Punjab Police Rules, 1934 — Rule 16.2(1), 16.3(1)
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