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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 41 of 59

High Courts09 Feb 2017

Prem Chand Vs Randhir Singh

Punjab And Haryana At Chandigarh · (2017) 02 P&H CK 0262

Code of Civil Procedure, 1908, Section 151, Order 26Rule 9, Order 21Rule 32 - Saving of Inherent powers of Court
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High Courts09 Feb 2017Disposed Off

Jain Hospital Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 1150

Constitution of India, 1950 - Article 226Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 - Section 18
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High Courts09 Feb 2017Dismissed

Basanti Tiwari Vs Union of India

Punjab And Haryana At Chandigarh · (2017) 2 RCRCivil 801

Railway Claims Tribunal (Procedure) Rules, 1989 - Rule 26Railways Act, 1989 - Section 123, Section 124A, Section 154
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High Courts09 Feb 2017Allowed

Alchemist Reality Ltd. Vs Punjab and Sind Bank

Punjab And Haryana At Chandigarh · (2017) AIRCC 1285

Contract Act, 1872 - Section 126, Section 6, Section 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2)
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High Courts09 Feb 2017Dismissed

Prem Chand Vs Randhir Singh

Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 167

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9Constitution of India, 1950 - Article 227
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High Courts08 Feb 2017Dismissed

Union of India Vs Smt. Sunita Rani

Punjab And Haryana At Chandigarh · (2017) 02 P&H CK 0273

Railways Act, 1989, Section 124A, Section 123(c)(2) - Compensation on account of untoward incidents - Definitions
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