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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 86 of 94

High Courts29 Jan 2001Allowed

Jangir Singh Vs Smt. Maya Devi

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 787

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20Hindu Succession Act, 1956 — Section 15 , 16
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High Courts25 Jan 2001Dismissed

Ram Bhagat Vs Naveen Khurania

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 494

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 9, Order 26 Rule 9Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
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High Courts25 Jan 2001

Harpreet Kaur Vs Rajwant Singh

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 294 : (2001) 2 CivCC 294 : (2002) 1 DMC 17 : (2001) 1 RCR(Civil) 663

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 21Penal Code, 1860 (IPC) — Section 406, 498
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High Courts25 Jan 2001Dismissed

Taresh Chand Jain Vs Smt. Tarawati

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 168

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 115 , 151Transfer of Property Act, 1882 — Section 53A
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High Courts25 Jan 2001

Hari Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 786

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Penal Code, 1860 (IPC) — Section 323, 326, 34
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High Courts25 Jan 2001

Smt. Rama alias Sarita Vs Ashok Kumar

Punjab And Haryana At Chandigarh · (2002) 1 DMC 373 : (2001) 3 RCR(Civil) 424

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage (Amendment) Act, 1995 — Section 13, 21A
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High Courts25 Jan 2001Allowed

Sarwan Singh Vs Municipal Council, Kapurthala

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 492

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 151East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A
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High Courts24 Jan 2001

State of Haryana Vs Chander Mohan and another

Punjab And Haryana At Chandigarh · (2001) CriLJ 2105 : (2001) 2 ILR (P&H) 149 : (2001) 2 RCR(Criminal) 63

Criminal Procedure Code, 1973 (CrPC) — Section 239, 397(3), 401, 482Punjab Excise Act, 1914 — Section 61, 80
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High Courts24 Jan 2001

N.K. Gupta Vs Vijay Kumar Madan

Punjab And Haryana At Chandigarh · (2001) 1 ALD(Cri) 771 : (2001) 1 CivCC 626 : (2001) 2 RCR(Criminal) 185 : (2001) 1 RCR(Criminal) 783

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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