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Punjab And Haryana At Chandigarh judgments, 2005

1,359 judgments · page 4 of 68

High Courts12 Dec 2005Dismissed

Smt. Mohini Kapoor and Others Vs Deepak Uppal and Others

Punjab And Haryana At Chandigarh · (2006) 2 CivCC 160 : (2006) 142 PLR 584 : (2006) 1 RCR(Civil) 807

Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 230ASpecific Relief Act, 1963 — Section 10, 10(1), 14(1), 14(3), 22
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High Courts09 Dec 2005Allowed

Dinesh Kumar Vs Ram Singh and Others

Punjab And Haryana At Chandigarh · (2006) 2 CivCC 223 : (2006) 142 PLR 645 : (2006) 1 RCR(Rent) 182

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
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High Courts08 Dec 2005Dismissed

Om Parkash and Another Vs Ramji Lal and Others

Punjab And Haryana At Chandigarh · (2006) 2 CivCC 407 : (2006) 142 PLR 862 : (2006) 1 RCR(Civil) 754

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 114Punjab Land Revenue Act, 1887 — Section 44
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High Courts08 Dec 2005Allowed

Paro Bai Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 939

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25
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High Courts07 Dec 2005Allowed

Ajay Bansal Vs Nirmal Jain

Punjab And Haryana At Chandigarh · (2006) 3 BC 495 : (2006) 2 CivCC 156 : (2006) 1 RCR(Criminal) 849

Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 29Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143
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High Courts07 Dec 2005Allowed

Surinder Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 143 PLR 559

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 3Land Acquisition Act, 1894 — Section 4Limitation Act, 1963 — Section 18, 5
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