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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 63 of 94

High Courts27 Apr 2001Dismissed

Harnek Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 348

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 14, 226Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
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High Courts27 Apr 2001Allowed

Jagdev Singh Vs Paul Singh

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 670

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Specific Relief Act, 1963 — Section 6, 6(2)
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High Courts26 Apr 2001

Shyam Sunder Sharma Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0091

Constitution of India, 1950 — Article 14, 226, 311Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 5, 7Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 5
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High Courts26 Apr 2001

Jai Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 842

Criminal Procedure Code, 1973 (CrPC) — Section 433AHaryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 9Penal Code, 1860 (IPC) — Section 376
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High Courts26 Apr 2001

Tulsi Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 465

Constitution of India, 1950 — Article 226Punjab Police Service Rules, 1959 — Rule 14, 6(1), 6(2)
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High Courts26 Apr 2001Dismissed

Ravinder Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 DMC 609

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 304
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High Courts25 Apr 2001Dismissed

Chander Vs Rohtas

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 559 : (2001) 4 RCR(Civil) 571

Civil Procedure Code, 1908 (CPC) — Section 35
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