Punjab And Haryana At Chandigarh · (2004) 2 ACC 108 : AIR 2004 P&H 162 : (2004) 2 CivCC 227 : (2004) 1 ILR (P&H) 327 : (2004) 136 PLR 440 : (2004) 2 RCR(Civil) 35

Railways Act, 1890 — Section 73, 74, 78

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High Courts05 Nov 2003Allowed

Pale Ram Vs Financial Commissioner, Haryana Civil Secretariat and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 185 : (2004) 1 RCR(Civil) 486

Punjab Security of Land Tenures Act, 1953 — Section 14A(1)Punjab Tenancy Act, 1887 — Section 84(3)

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High Courts05 Nov 2003Dismissed

ISA alias Hesa (Since Deceased) through LR's. Fajru and Others Vs Ahmad Khan

Punjab And Haryana At Chandigarh · (2004) 136 PLR 491 : (2004) 2 RCR(Civil) 636

Punjab Pre-emption Act, 1913 — Section 15(1)

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High Courts04 Nov 2003

Rakesh Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) 2 AICLR 991 : (2004) 1 CCJ 576 : (2004) 2 RCR(Criminal) 124

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High Courts04 Nov 2003Allowed

Wimco Limited Vs Horam and Others

Punjab And Haryana At Chandigarh · (2004) 1 CivCC 575 : (2004) 2 ILR (P&H) 194 : (2004) 136 PLR 276 : (2004) 1 RCR(Civil) 437

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts04 Nov 2003Allowed

Tarsem Singh Vs Bharat Sanchar Nigam Ltd. Etc.

Punjab And Haryana At Chandigarh · AIR 2004 P&H 156 : (2006) 2 CTLJ 93 : (2004) 1 ILR (P&H) 254 : (2004) 136 PLR 738 : (2004) 1 RCR(Civil) 302

Constitution of India, 1950 — Article 12, 14

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High Courts03 Nov 2003Dismissed

Surta Ram and Others Vs Kakkar and Others

Punjab And Haryana At Chandigarh · (2004) 2 CivCC 85 : (2004) 137 PLR 404 : (2004) 2 RCR(Civil) 198

Specific Relief Act, 1963 — Section 5, 7, 8

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High Courts03 Nov 2003Allowed

Kamal Kant Vs Rajinder Kumar

Punjab And Haryana At Chandigarh · (2004) 136 PLR 324 : (2004) 1 RCR(Civil) 372

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 21

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High Courts03 Nov 2003Dismissed

Paramjit Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 189

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts03 Nov 2003Allowed

Ram Chander and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 354

Haryana Municipal (Integration, Recruitment and Condition of Service) Rules, 1982 — Rule 11(2)

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High Courts03 Nov 2003Allowed

Kuldeep Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 9 CriminalCC 275 : (2004) 2 RCR(Criminal) 127

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201

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High Courts03 Nov 2003Dismissed

Paramjit Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 759 : (2004) 1 RCR(Criminal) 969

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34

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High Courts03 Nov 2003Dismissed

Niranjan Dass Vs Central Board of Direct Taxes Etc.

Punjab And Haryana At Chandigarh · (2004) 186 CTR 152 : (2004) 266 ITR 489 : (2004) 135 TAXMAN 422

Income Tax Act, 1961 — Section 119, 119(2), 239, 239(2)

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High Courts31 Oct 2003Allowed

Aggarwal Cotton Waste Company and Another Vs Shree Singhal Spinners Private Limited and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 781 : (2004) 2 RCR(Civil) 637

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A

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