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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 160 of 186

High Courts29 Jan 2016Disposed off

Vinod Kumar Vs Gurdev Singh and Others

Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1853 : (2016) 2 PLJ 347 : (2016) 2 PLR 329 : (2016) 2 RCRRent 103

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1(3), Order 23 Rule 1(3), Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 - Section 13-B
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High Courts29 Jan 2016Disposed off

Satwant Singh Vs Gurdev Singh and Others

Punjab And Haryana At Chandigarh · (2016) 3 ICC 72 : (2016) 2 LAR 396 : (2016) 2 LawHerald 1079 : (2016) 2 PLR 185 : (2016) 3 RCRCivil 24 : (2016) 1 RCRRent 421

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1(3), Order 23 Rule 1(3), Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 - Section 13-B
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High Courts29 Jan 2016Disposed off

Ajit Singh Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2016) AIRCC 1150 : (2016) 2 PLR 222 : (2016) 2 RCRCivil 143

Works of the Defence Act, 1903 - Section 12, Section 13, Section 16, Section 2(f), Section 23, Section 24, Section 3, Section 34, Section 39, Section 4, Section 5, Section 6, Section 7, Section 8, Section 9
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High Courts29 Jan 2016Disposed off

Surjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0332

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 427, Section 436
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High Courts29 Jan 2016Dismissed

Chanchal Mehta Vs Supriya Mehta

Punjab And Haryana At Chandigarh · (2016) 4 JCC 2772 : (2016) 3 LAR 490 : (2016) 3 RCRCivil 846 : (2016) 3 RCRCriminal 728

Constitution of India, 1950 - Article 15(3), Article 39Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 125(1)(a)
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High Courts29 Jan 2016Dismissed

Balwant Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0170

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, Section 15 (e), Section 20, Section 20(b), Section 35, Section 42, Section 50
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High Courts29 Jan 2016Disposed Off

Hoshiar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 2 RCRCriminal 8

Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
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