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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 121 of 146

High Courts07 Feb 2019Partly Allowed

UNION Of India Vs M/S H.S. Tuli & Sons Builders (P) Ltd.

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0016

Companies Amendment Act, 2006 — Section 266ACompanies Act, 2013 — Section 147, 148, 149, 150, 151, 152(3), 152, 153, 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 164(1)(h), 164, 165, 166, 167, 168, 169, 170, 171, 172, 174Companies (Appointment and Qualification of Directors) Rules, 2014 — Rule 2(1)(d)
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High Courts06 Feb 2019Partly Allowed

Shakeel Vs Mehboob Khan @ Jakir And Ors

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0214

Haryana Panchayati Raj Act, 1994 — Section 173(2), 176, 176(4), 176 (5), 176(4)(b), 176 (4)(aa), 176(4)(a)(ii), 176(4)(a)(iii)
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High Courts06 Feb 2019Allowed

Murti Shree Neelkanth Mahadev Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0054

Land Acquisition Act, 1894 — Section 4, 11, 18Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(b)Code Of Civil Procedure, 1908 — Order 6 Rule 17
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High Courts06 Feb 2019Dismissed

Gurcharan Vir Singh Vs Ravneet Kaur

Punjab And Haryana At Chandigarh · (2019) 02 P&H CK 0029

Code Of Criminal Procedure, 1973 — Section 125, 482Muslim Women (Protection Of Rights on Divorce) Act, 1996 — Section 3
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