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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 101 of 196

High Courts20 Apr 2011Dismissed

Baldev Singh Vs R.P. Kumar

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 91

Civil Procedure Code Amendment Act, 2002 — Section 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts20 Apr 2011

Vishal Garg Vs Kanwaljit Kaur and others

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 47

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)Explosive Substances Act, 1908 — Section 2
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High Courts19 Apr 2011Dismissed

Jarnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 960

Conduct of Business Rules — Rule 18, 9Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1894 — Section 11, 4, 4(1), 5A, 6
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High Courts19 Apr 2011Allowed

Ibbar @ Ibrahim Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 ILR (P&H) 814 : (2011) 3 RCR(Criminal) 134

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Punjab Prohibition of Cow Slaughter Act, 1955 — Section 3, 5, 8
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High Courts19 Apr 2011Allowed

Surender Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 903

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 307, 323, 34, 506Registration of Births and Deaths Act, 1969 — Section 17
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High Courts19 Apr 2011Allowed

Rattan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0020

Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts18 Apr 2011Dismissed

Smt. Zehro Vs Balbir Singh

Punjab And Haryana At Chandigarh · (2011) 3 CivCC 853 : (2011) 163 PLR 164

Civil Procedure Code Amendment Act, 1976 — Section 100, 100(4), 100(5)Evidence Act, 1872 — Section 44Punjab Courts Act, 1918 — Section 100, 41
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