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Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 98 of 186

High Courts04 May 2016Allowed

Dinesh Chand Vs Union of India

Punjab And Haryana At Chandigarh · (2016) 05 P&H CK 0112

Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 - Rule 3(3)Railways Act, 1989 - Section 123(c)
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High Courts04 May 2016Dismissed

Baljit Kumar Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2016) AIR(Punjab) 140 : (2016) 5 ALLMR 59 : (2016) 3 DMC 162 : (2016) 2 HLR 768 : (2016) 3 KLT 67 : (2016) 2 LawHerald 1642 : (2016) 4 PLR 208 : (2016) 2 RCRCivil 1016

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 9Hindu Minority and Guardianship Act, 1956 — Section 6, 7Registration of Births and Deaths Act, 1969 — Section 15
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High Courts03 May 2016Dismissed

Sanjogata Rani Vs Sanjeev Kumar

Punjab And Haryana At Chandigarh · (2016) 168 AIC 567 : (2017) 1 CivCC 456 : (2016) 4 PLR 227

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11
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High Courts03 May 2016Allowed

Kanchan Vs Union of India

Punjab And Haryana At Chandigarh · (2017) ACJ 1369 : (2016) 4 PLR 197 : (2017) 1 RCRCivil 754

Railways Act, 1989 — Section 123 (c), 125
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High Courts03 May 2016Allowed

Meena Chhabra Vs Union of India

Punjab And Haryana At Chandigarh · (2016) 4 PLR 201

Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(1)Railways Act, 1989 — Section 123 (c), 125
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High Courts03 May 2016Dismissed

Parkash Saini Vs Bhupinder Singh Jolly

Punjab And Haryana At Chandigarh · (2016) ACD 828 : (2017) 1 AICLR 863 : (2017) 1 CriCC 60 : (2017) 1 JCC 21 : (2017) 1 NIJ 462 : (2016) 4 RCRCriminal 1008

Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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