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Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 75 of 117

High Courts26 May 2006

Mehar Singh Rathi and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 349

Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 7(3), 9Constitution of India, 1950 — Article 252(1), 300AEvidence Act, 1872 — Section 114
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High Courts26 May 2006Dismissed

Vikram Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) CriLJ 1077

Criminal Procedure Code, 1973 (CrPC) — Section 174, 175Penal Code, 1860 (IPC) — Section 302, 34, 376, 392, 397
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High Courts26 May 2006Dismissed

Trishul Industries Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (2006) 144 PLR 222 : (2006) 4 RCR(Civil) 367

Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 28(1), 34(2)Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9, 9(1)Constitution of India, 1950 — Article 12, 14, 16, 162, 19
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High Courts25 May 2006Dismissed

Jang Singh Vs Gram Panchayat

Punjab And Haryana At Chandigarh · (2006) 144 PLR 263 : (2006) 3 RCR(Civil) 428

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
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High Courts25 May 2006Allowed

Smt. Sahib Kaur Vs Sukhbir Singh and Others

Punjab And Haryana At Chandigarh · (2006) 4 CivCC 51 : (2006) 144 PLR 561 : (2006) 3 RCR(Civil) 620

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6(1), Order 9 Rule 7Constitution of India, 1950 — Article 227
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