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Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 90 of 117

High Courts06 Apr 2006Allowed

Manjit Kaur Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2007) 1 CivCC 260 : (2006) CriLJ 3172 : (2006) 4 RCR(Criminal) 680

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 138BPenal Code, 1860 (IPC) — Section 420
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High Courts05 Apr 2006Dismissed

Mrs. Bimla Devi and Another Vs Rattan Singh

Punjab And Haryana At Chandigarh · (2006) 144 PLR 659 : (2006) 2 RCR(Rent) 202

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 25B(8)East Punjab Urban Rent Restriction Act, 1949 — Section 15, 15(5)
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High Courts05 Apr 2006Allowed

Rajinder Kumar Chhibbar Vs Aseem Bakshi

Punjab And Haryana At Chandigarh · (2006) 143 PLR 624 : (2006) 3 RCR(Criminal) 586

Criminal Procedure Code, 1973 (CrPC) — Section 172, 173, 174, 175, 176Penal Code, 1860 (IPC) — Section 120B, 182, 262, 263, 380
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High Courts05 Apr 2006

Jeet Ram Vs Ganga Phal and Others

Punjab And Haryana At Chandigarh · (2006) 3 CivCC 416 : (2006) 143 PLR 432 : (2006) 3 RCR(Civil) 407

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3(2), Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
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