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Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 92 of 117

High Courts31 Mar 2006Allowed

Rajinder Lal Vs Gopal Krishan

Punjab And Haryana At Chandigarh · (2006) 143 PLR 124 : (2006) 1 RCR(Rent) 438

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(1), 13(2), 13ATransfer of Property Act, 1882 — Section 114
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High Courts30 Mar 2006

In Re: Motorla India Private Limited

Punjab And Haryana At Chandigarh · (2007) 141 CompCas 26 : (2008) 2 CompLJ 100 : (2006) 143 PLR 191

Companies Act, 1956 — Section 171, 171(1), 391, 391(2), 392General Clauses Act, 1897 — Section 27
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High Courts30 Mar 2006Dismissed

Adishwar Jain Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (2006) CriLJ 3193 : (2006) 2 RCR(Criminal) 561

Civil Procedure Code, 1908 (CPC) — Section 100AConservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3), 5A, 7(1)Constitution of India, 1950 — Article 22, 22(5), 226
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High Courts30 Mar 2006Dismissed

Darshan Singh Vs Devinder Singh and Another

Punjab And Haryana At Chandigarh · (2007) 2 ACC 766 : (2006) 144 PLR 306 : (2006) 4 RCR(Civil) 749

Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 158(6), 166, 166(3), 173
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High Courts29 Mar 2006

State of Haryana Vs Madan

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 768

Criminal Procedure Code, 1973 (CrPC) — Section 395Wild Life (Protection) Act, 1972 — Section 9
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High Courts29 Mar 2006

Anoop Singh and etc. Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) CriLJ 3077 : (2007) 1 DMC 273 : (2006) 2 RCR(Criminal) 824

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
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