Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 452, Section 482Penal Code, 1860 (IPC) - Section 279, Section 336, Section 379, Section 411Prevention of Cruelty to Animals Act, 1960 - Section 11, Section 29, Section 3

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High Courts01 Mar 2016Dismissed

Joginder Singh Vs Executive Engineer, PWD

Punjab And Haryana At Chandigarh · (2016) 151 FLR 200 : (2016) 3 LLJ 477

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High Courts01 Mar 2016Allowed

Ajit Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2016) 341 ELT 41 : (2016) 3 PLR 22

Constitution of India, 1950 - Article 226

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High Courts01 Mar 2016Dismissed

M/s Mahashiv Promotoers Private Limited Vs Haryana State Roads and Bridges Development Corporation Limited and another

Punjab And Haryana At Chandigarh · (2016) 4 CivilLJ 451 : (2016) 3 PLR 41

Arbitration and Conciliation Act, 1996 - Section 8

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High Courts01 Mar 2016Dismissed

Balwant Bhatia Vs Appellate Authority (The Board of Directors) Sutlej Gramin Bank and Another

Punjab And Haryana At Chandigarh · (2016) 3 PLR 30

Constitution of India, 1950 - Article 226

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High Courts01 Mar 2016Disposed Off

Piccadilly Infrastructure Pvt. Ltd. Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2016) 3 PLR 23

Punjab Municipal Act, 1911 - Section 237

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High Courts01 Mar 2016Disposed Off

Balvir Chand Vs District Collector cum Deputy Commissioner, Fazilka and others

Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1597

Punjab Chowkidara Rules - Rule 6, 7, 8

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High Courts01 Mar 2016Partly Allowed

Chaman Lal Goyal Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2016) 3 RSJ 566 : (2016) 2 SCT 356

Civil Procedure Code, 1908 (CPC) - Section 80Constitution of India, 1950 - Article 226, Article 315, Article 320Evidence Act, 1872 - Section 123

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High Courts01 Mar 2016Dismissed

Gurcharan Singh Syal and Others Vs Sonica Malhotra and Others

Punjab And Haryana At Chandigarh · (2016) 4 CivilLJ 837 : (2016) 1 LawHerald 878 : (2016) 3 PLR 17

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32Constitution of India, 1950 - Article 21

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High Courts01 Mar 2016Dismissed

Rattan Singh and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2016) 3 RCRCivil 353

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 5A, 6

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