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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 28 of 59

High Courts22 Mar 2017Dismissed

Baldev Singh Vs Shree Sanatan Dharam Sabha

Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 1054 : (2017) 1 RCRRent 519

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11East Punjab Urban Rent Restriction Act, 1949 - Section 13Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997 - Section 12, Section 2(d)
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High Courts22 Mar 2017Dismissed

Shashi Sharma Vs Vimmi

Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 1045 : (2017) 1 RCRRent 521

East Punjab Urban Rent Restriction Act, 1949 - Section 13-B, Section 18A
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High Courts20 Mar 2017

Kamal Kishore Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 03 P&H CK 0145

Constitution of India, Article 14, Article 226, Article 227 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
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High Courts20 Mar 2017Dismissed

Pushpa Devi Vs Ranbir Singh

Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 321

Motor Vehicles Act, 1988 - Section 10, Section 149(2), Section 166, Section 2(10), Section 2(21), Section 2(9), Section 3
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High Courts17 Mar 2017Dismissed

V.K. Jain Vs Naresh Kumar Juneja

Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 1057

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 - Section 13
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