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Punjab And Haryana At Chandigarh judgments, 2002

1,297 judgments · page 11 of 65

High Courts13 Nov 2002Dismissed

Gian Chand Vs Ganeshi Lal

Punjab And Haryana At Chandigarh · (2004) 136 PLR 801 : (2004) 1 RCR(Rent) 472

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
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High Courts13 Nov 2002Allowed

Mam Raj Vs Suresh Chand and Another

Punjab And Haryana At Chandigarh · (2003) 133 PLR 447 : (2003) 1 RCR(Civil) 122 : (2002) 2 RCR(Rent) 667

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
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High Courts12 Nov 2002Allowed

Gram Panchayat Vs Budha Ram and Others

Punjab And Haryana At Chandigarh · (2003) 133 PLR 518 : (2003) 1 RCR(Civil) 565

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, Order 48 Rule 1Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
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High Courts12 Nov 2002Allowed

Gian Parkash Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 402 : (2003) 1 RCR(Criminal) 301

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 319, 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25
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High Courts12 Nov 2002Dismissed

Ami Chand Vs Partapa

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 52 : (2003) 133 PLR 282 : (2003) 1 RCR(Civil) 616

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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High Courts07 Nov 2002Dismissed

Gurdev Kaur Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) CriLJ 3016

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 21, 41(2), 42
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High Courts01 Nov 2002

Jaswinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 6 CriminalCC 587 : (2003) 4 RCR(Criminal) 568

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 109, 304B, 34
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