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Punjab And Haryana At Chandigarh judgments, 2014

3,772 judgments · page 12 of 189

High Courts27 Nov 2014

Harinder Kumar Vs Deepika Bange

Punjab And Haryana At Chandigarh · (2015) 177 PLR 807 : (2015) 2 RCR(Civil) 964

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 24
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High Courts26 Nov 2014

Satbir Vs Rameshwar

Punjab And Haryana At Chandigarh · (2014) 11 P&H CK 0188

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(b), Order 41 Rule 27(c)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63
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High Courts26 Nov 2014

Meenakshi Devi Vs Baksar Devi

Punjab And Haryana At Chandigarh · (2014) 11 P&H CK 0187

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7, 7(iv)(c)
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High Courts26 Nov 2014

Jagat Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 837

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 1, 20, 41, 50
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High Courts26 Nov 2014

Virender Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 2 RCR(Criminal) 666

Arms Act, 1959 - Section 25 — Criminal Procedure Code, 1973 (CrPC) - Section 157, 161, 173, 313, 320 — Evidence Act, 1872 - Section 157 — Penal Code, 1860 (IPC) - Section 307, 323, 34, 452, 506
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High Courts26 Nov 2014

Surju Ram Vs Shitla Parshad and Others

Punjab And Haryana At Chandigarh · (2015) 177 PLR 808

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6CConstitution of India, 1950 — Article 227Haryana Housing Board Act, 1971 — Section 67
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