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Punjab And Haryana At Chandigarh judgments, 2009

2,510 judgments · page 8 of 126

High Courts01 Dec 2009

Ashok Kumar Mahajan and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 31 CriminalCC 881 : (2010) 1 RCR(Criminal) 385

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 438(2)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts01 Dec 2009

Dalipa @ Dhakkar Shah Vs Punjab Wakf Board

Punjab And Haryana At Chandigarh · (2009) 12 P&H CK 0071

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
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High Courts01 Dec 2009

Sat Paul Kagra Vs Union of India

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 100 : (2010) 1 SCT 302

Constitution of India, 1950 — Article 14Judges (Protection) Act, 1985 — Section 3Penal Code, 1860 (IPC) — Section 219
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High Courts01 Dec 2009Allowed

Sukhdev Kaur Vs Sh. Harjinder Singh

Punjab And Haryana At Chandigarh · (2011) 1 DMC 505 : (2010) 158 PLR 137 : (2010) 5 RCR(Civil) 814 : (2010) 5 RCR(Civil) 37302

Hindu Marriage Act, 1955 — Section 24, 25
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High Courts30 Nov 2009

Kulwant Singh Vs Jodh Singh

Punjab And Haryana At Chandigarh · (2010) 3 CivCC 257 : (2010) 2 PLR 286 : (2010) 5 RCR(Civil) 1 : (2010) 1 RCR(Rent) 524

Easements Act, 1882 — Section 15
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High Courts27 Nov 2009Disposed Off

Seema Vs Rajinder Singh

Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0201

Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 18, Section 19, Section 20, Section 22, Section 23
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