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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 81 of 94

High Courts13 Feb 2001Dismissed

Bagrawat Vs Mehar Chand

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 12 : (2001) 4 RCR(Civil) 94

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Court Fees Act, 1870 — Section 7
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High Courts12 Feb 2001Dismissed

Hansa Metallics Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (2001) 133 ELT 543

Central Excise Rules, 1944 — Rule 124, 173, 174, 226, 33Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
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High Courts12 Feb 2001

M/s Subhash Oil Company Vs Balwant Rai Tayal

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 376 : (2001) 3 CivCC 376 : (2001) 3 RCR(Civil) 657

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 2, Order 30 Rule 3, Order 30 Rule 4, Order 30 Rule 4(2)Contract Act, 1872 — Section 45Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(2)
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High Courts12 Feb 2001

Rajnish Kumar Sharma Vs Union of India

Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 407

Administrative Tribunals Act, 1985 — Section 14, 19, 19(1), 21, 22Civil Procedure Code, 1908 (CPC) — Section 2(9)Constitution of India, 1950 — Article 14, 15, 16, 226, 227
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High Courts12 Feb 2001

Banta Singh Vs Khajan Singh

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 350 : (2001) 2 RCR(Civil) 326

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 4, 122Limitation Act, 1963 — Article 120
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