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Punjab And Haryana At Chandigarh judgments, 2004

1,369 judgments · page 29 of 69

High Courts02 Aug 2004Allowed

Rajbir alias Fouji Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 130 : (2004) 4 RCR(Criminal) 436

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 376, 376(2)(f)
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High Courts02 Aug 2004Dismissed

Kundan Singh Vs Lal Singh

Punjab And Haryana At Chandigarh · (2005) 1 CivCC 775 : (2004) 138 PLR 530 : (2005) 1 RCR(Rent) 194

East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18A(8)
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High Courts02 Aug 2004Dismissed

Shubh Ishya Devi Vs Bihari Lal

Punjab And Haryana At Chandigarh · (2004) 138 PLR 528 : (2004) 2 RCR(Rent) 439

East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18(3), 18A(8), 19(2)(B)
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High Courts02 Aug 2004

Vijay Kumar Vs Mahesh Kumar

Punjab And Haryana At Chandigarh · AIR 2005 P&H 70 : (2004) 138 PLR 524 : (2004) 4 RCR(Civil) 691 : (2004) 2 RCR(Rent) 466 : (2004) 2 RCR(Rent) 467

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13Registration Act, 1908 — Section 17(1), 49
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High Courts30 Jul 2004Dismissed

P.G.F. Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (2005) 124 CompCas 201 : (2004) 4 CompLJ 288 : (2004) 55 SCL 165

Constitution of India, 1950 — Article 226, 248Securities and Exchange Board of India (Collective Investment Schemes) Regulations, 1999 — Regulation 73, 74Securities and Exchange Board of India Act, 1992 — Section 11AA, 11AA(2)
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