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Punjab And Haryana At Chandigarh judgments, 2002

1,297 judgments · page 15 of 65

High Courts22 Oct 2002

Nachhattar Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 346 : (2003) 1 RCR(Criminal) 68

Arms Act, 1959 — Section 25, 30Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
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High Courts17 Oct 2002Dismissed

Chuni Vs Smt. Tulsi

Punjab And Haryana At Chandigarh · (2003) 133 PLR 353 : (2003) 1 RCR(Civil) 680

Civil Procedure Code, 1908 (CPC) — Section 115Redemption of Mortgages (Punjab) Act, 1913 — Section 12, 4
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High Courts17 Oct 2002Dismissed

Puran Singh Vs Nathu and Another

Punjab And Haryana At Chandigarh · (2003) 2 CivCC 74 : (2003) 133 PLR 287 : (2003) 1 RCR(Civil) 720

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 7 Rule 1, Order 7 Rule 1(J)
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High Courts16 Oct 2002Allowed

Mohan Lal Vs Jagan Nath

Punjab And Haryana At Chandigarh · (2003) 133 PLR 244 : (2002) 2 RCR(Rent) 670

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
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