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Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 62 of 88

High Courts14 Mar 2003Dismissed

Narain Dev Dhablania Vs Income Tax Officer

Punjab And Haryana At Chandigarh · (2003) 184 CTR 254 : (2003) 262 ITR 206

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277
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High Courts14 Mar 2003Dismissed

The Indraprastha Colony Plot Holders Association (Regd) Vs The State of Haryana, The Haryana Urban Development Authority, Town and Country Planning, Chief Administrator, Faridabad Complex Administration, District Town Planner, Swatantra Land and Finance Pvt. Ltd., Shri V.K. Madan, Shri A.P. Nangia and Shri Ajay Madan

Punjab And Haryana At Chandigarh · (2003) 134 PLR 615 : (2003) 3 RCR(Civil) 663

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 227Haryana Development and Regulation of Urban Areas Act, 1975 — Section 15, 23, 8
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High Courts13 Mar 2003

Jai Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 382 : (2003) 134 PLR 658 : (2003) 2 RCR(Civil) 578

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 22Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 4Punjab Village Common Lands (Regulation) Haryana (Amendment) Act, 1992 — Section 2, 2(6), 7
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High Courts12 Mar 2003

Om Parkash Vs Paro

Punjab And Haryana At Chandigarh · (2004) 1 FJCC 364 : (2004) 1 LJR 335 : (2004) 1 Marr.LJ 700 : (2003) 4 RCR(Civil) 121

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