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Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 53 of 108

High Courts27 May 2008

Hardev Singh Vs Surjit Kaur

Punjab And Haryana At Chandigarh · (2008) 151 PLR 477 : (2008) 3 RCR(Civil) 631 : (2008) 2 RCR(Rent) 51

East Punjab Urban Rent Restriction Act, 1949 — Section 13B
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High Courts27 May 2008

Dr. Surinder Singh Dahiya and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 138 : (2009) 2 SLR 149

Chaudhary Charan Singh, Haryana Agricultural University, Hissar Employees Conduct Rules, 1967 — Rule 4Constitution of India, 1950 — Article 14, 16(1), 226Haryana State Seed Certification Agency Service Rules, 1979 — Rule 21, 33, 5, 7, 7
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High Courts26 May 2008

Ram Singh and another Vs Amar Kaur

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 264

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 494
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High Courts26 May 2008Dismissed

Sonu Vs Ruhi Joshi

Punjab And Haryana At Chandigarh · (2009) 2 CivCC 656 : (2008) 152 PLR 398 : (2008) 4 RCR(Civil) 296

Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 25
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High Courts26 May 2008Dismissed

Sahun Vs Smt. Asgari and Others

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 636 : (2008) 152 PLR 455 : (2008) 4 RCR(Civil) 263 : (2008) 4 RCR(Criminal) 217

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4
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High Courts26 May 2008

Sektu Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 364

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(a)(i), 20AA
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