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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 52 of 59

High Courts19 Jan 2017Dismissed

Manmohan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 2 SCT 250

Constitution of India, 1950 - Article 226Punjab Municipal Corporation Act, 1976 - Section 264, Section 274
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High Courts19 Jan 2017Allowed

Rajneesh Gandhi Vs Collector, Gurgaon

Punjab And Haryana At Chandigarh · (2017) 2 RCRCivil 261

Land Acquisition Act, 1894 - Section 16, Section 4, Section 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
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High Courts19 Jan 2017Dismissed

Padam Sain Vs Meena

Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 459 : (2017) 2 RCRCivil 696 : (2017) 1 RCRRent 423 : (2017) 1 RentLR 319

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 1Haryana Urban (Control of Rent and Eviction) Act, 1973 - Section 13
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High Courts18 Jan 2017Allowed

Resham Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 1 AICLR 919 : (2017) 1 LawHerald 319

Criminal Procedure Code, 1973 (CrPC) - Section 457Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15
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High Courts18 Jan 2017Dismissed

Hans Raj Vs Sukhdev Raj

Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 480 : (2017) 2 RCRCivil 693 : (2017) 1 RCRRent 420 : (2017) 1 RentLR 325

East Punjab Urban Rent Restriction Act, 1949 - Section 13
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High Courts18 Jan 2017Allowed

Jaipal Vs Hari Dass

Punjab And Haryana At Chandigarh · (2017) 2 ICC 483 : (2017) 1 LawHerald 539

Civil Procedure Code, 1908 (CPC) - Section 151
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