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Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 171 of 196

High Courts03 Feb 2011Dismissed

Raminder Singh Vs Kirna Devi and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 620 : (2011) 5 RCR(Civil) 659

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 73
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High Courts03 Feb 2011Allowed

Dilbagh Singh Vs Harjit Singh and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 626 : (2011) 5 RCR(Civil) 650

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4 , Order 10 Rule 4(2)Constitution of India, 1950 — Article 227
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High Courts03 Feb 2011Dismissed

Jalandhar Improvement Trust, Jalandhar and Another Vs Kuldip Kaur

Punjab And Haryana At Chandigarh · (2011) 162 PLR 629 : (2011) 5 RCR(Civil) 640

Improvement Trust Rules, 1975 — Rule 2, 7(2)Jalandhar Improvement Trusts, Land Disposal Rules, 1954 — Rule 2APunjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 2, 4(2)
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High Courts02 Feb 2011Allowed

Manpreet Kaur Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 91 : (2011) 3 RCR(Civil) 438

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 9Punjab Panchayati Raj Act, 1994 — Section 19, 19(1), 19(2)
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High Courts02 Feb 2011Allowed

Rajesh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 830

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1), 9Penal Code, 1860 (IPC) — Section 302, 304B, 34, 406
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High Courts02 Feb 2011Allowed

Gurdev Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 688

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(1), 190, 190(1)Prevention of Corruption Act, 1988 — Section 13(2), 19, 4, 5, 7
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High Courts02 Feb 2011

Dharampal Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0219

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 4(1)Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 — Rule 4(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts02 Feb 2011Dismissed

Satbir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 621

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1)Penal Code, 1860 (IPC) — Section 201, 302, 34
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