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Punjab And Haryana At Chandigarh judgments, 2013

4,505 judgments · page 189 of 226

High Courts09 Apr 2013Allowed

Pooja Jain Vs Akhil Jain

Punjab And Haryana At Chandigarh · (2013) 04 P&H CK 0116

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 506
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High Courts09 Apr 2013Disposed Off

Court on its own motion Vs State of Punjab Hemant Goswami and Another Vs Union of India and Others The National Commission for the Protection of Child Rights (NCPCR) Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2013) 3 RCR(Criminal) 298

Commission for Protection of Child Rights Act, 2005 — Section 12(3), 12(5), 12(6), 13, 14Constitution of India, 1950 — Article 1, 141, 21, 21A, 21AJuvenile Justice (Care and Protection of Children) Act, 2000 — Section 10, 14, 2, 2(k), 27
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High Courts09 Apr 2013Dismissed

Jaipal Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2013) 3 SCT 512

Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 33
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High Courts08 Apr 2013Dismissed

Dilbagh Singh Vs Umed Singh and Others

Punjab And Haryana At Chandigarh · (2013) 171 PLR 190

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2, 100, 151Limitation Act, 1963 — Section 5Registration Act, 1908 — Section 17
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