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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 70 of 94

High Courts16 Mar 2001Allowed

Krishna Engineering Works Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (2001) 134 ELT 14

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excise Rules, 1944 — Rule 173G, 173G(1), 47, 49, 49(1)
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High Courts16 Mar 2001

Vinod Kumar Gambhir Vs Veena Gambhir

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 243 : (2001) 3 RCR(Civil) 502

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Hindu Marriage Act, 1955 — Section 10, 13(1), 23(1)
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High Courts16 Mar 2001

State of Haryana Vs Mani Ram

Punjab And Haryana At Chandigarh · (2001) 2 LLJ 1489

Constitution of India, 1950 — Article 14, 16, 226, 227Industrial Disputes Act, 1947 — Section 25
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High Courts16 Mar 2001

Mohinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) CriLJ 2329 : (2001) 2 RCR(Criminal) 473

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120
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High Courts16 Mar 2001Dismissed

Jagdish Vs Sukhdev

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 520

Motor Vehicles Act, 1988 — Section 166
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High Courts15 Mar 2001

Kulwant Kaur alias Preeti Vs Prem Nath

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 498 : (2002) 1 DMC 565 : (2001) 3 RCR(Civil) 768

Constitution of India, 1950 — Article 227Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 20, 20(2)
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High Courts15 Mar 2001

M/s Thakar Chemicals Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 772

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24
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High Courts15 Mar 2001

Krishna Devi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0109

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 16
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High Courts15 Mar 2001

Chander Bhan Vs Banwari Lal

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 786

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 23 Rule 3Specific Relief Act, 1963 — Section 2 , 22
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