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Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 56 of 59

High Courts11 Jan 2017Allowed

Hari Ram Vs Madan Lal

Punjab And Haryana At Chandigarh · (2017) AIR(Punjab) 69

Hindu Succession Act, 1956 - Section 16Registration Act, 1908 - Section 17Specific Relief Act, 1963 - Section 34
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High Courts11 Jan 2017Dismissed

Karan Singh Vs Bhagwani

Punjab And Haryana At Chandigarh · (2017) AIRCC 1148 : (2017) 2 PLR 553

Civil Procedure Code, 1908 (CPC) - Section 100Hindu Marriage Act, 1955 - Section 5
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High Courts11 Jan 2017Dismissed

Nanak Chand Vs Mahender

Punjab And Haryana At Chandigarh · (2017) 2 ICC 286 : (2017) 1 LawHerald 402

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9
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High Courts11 Jan 2017Allowed

Shri Behari Lal Charitable Trust, Ambala Cantt Vs Shiv Batra

Punjab And Haryana At Chandigarh · (2017) 1 LAR 128 : (2017) 1 LawHerald 386 : (2017) 2 PLR 334 : (2017) 2 RCRCivil 137 : (2017) 1 RCRRent 257 : (2017) 1 RentLR 285

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 - Section 13
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High Courts11 Jan 2017Allowed

Onkar Nath Vs Karnail Singh

Punjab And Haryana At Chandigarh · (2017) 1 LAR 10 : (2017) 1 LawHerald 381 : (2017) 1 RentLR 283

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 - Section 13
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High Courts11 Jan 2017Partly Allowed

Jasrath Vs Assam

Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 350

Motor Vehicles Act, 1988 - Section 166
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High Courts11 Jan 2017Allowed

Harwinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 324

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 34, Section 379, Section 380, Section 447, Section 457, Section 511
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High Courts11 Jan 2017Dismissed

Kuldeep @ Balkar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 258

Arms Act, 1959 - Section 25Penal Code, 1860 (IPC) - Section 148, Section 149, Section 302, Section 307, Section 323, Section 324, Section 395, Section 447
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