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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 54 of 59

High Courts16 Jan 2017Allowed

Inderjit Vs Kamal Kishore

Punjab And Haryana At Chandigarh · (2017) 1 LAR 4 : (2017) 1 LawHerald 378 : (2017) 1 RentLR 280

East Punjab Urban Rent Restriction Act, 1949 - Section 13
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High Courts16 Jan 2017Disposed Off

H.L. Bishnoi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 3 SCT 49

Constitution of India, 1950 - Article 14, Article 16Haryana Civil Services (Punishment and Appeal) Rules, 1987 - Rule 7
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High Courts13 Jan 2017

Surender Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 01 P&H CK 0240

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
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High Courts13 Jan 2017

Sandeep Singh @ Deepa Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 01 P&H CK 0238

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
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High Courts13 Jan 2017Allowed

Ramesh Goel Vs Suman

Punjab And Haryana At Chandigarh · (2017) 1 LAR 12 : (2017) 1 LawHerald 394 : (2017) 1 RentLR 287

East Punjab Urban Rent Restriction Act, 1949 - Section 13
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High Courts13 Jan 2017Disposed Off

Meenu Vs Krishan Deshwal

Punjab And Haryana At Chandigarh · (2017) 1 RCRCivil 1012 : (2017) 2 RCRCriminal 68

Criminal Procedure Code, 1973 (CrPC) - Section 125
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High Courts13 Jan 2017Disposed Off

Master Ram Bahadur Vs Union of India

Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 556 : (2017) 2 PLR 536

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Railway Claims Tribunal Act, 1987 - Section 16
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