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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 57 of 146

High Courts13 Aug 2019Dismissed

Sukhdev Singh And Others Vs Union Of India And Others

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0114

Land Acquisition Act, 1894 — Section 4, 6, 28ARequisitioning And Acquisition Of Immovable Property Act, 1952 — Section 8(1), 8(b), 8(a)(1), 8(b)(1)Constitution Of India, 1950 — Article 136, 226, 227
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High Courts13 Aug 2019Dismissed

Surjit Kaur Vs Union Of India And Others

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0113

Land Acquisition Act, 1894 — Section 4, 6, 28ARequisitioning And Acquisition Of Immovable Property Act, 1952 — Section 8(a)(1), 8(b)(1), 8(b)Constitution Of India, 1950 — Article 136, 226, 227
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High Courts09 Aug 2019Disposed Off

Vinay Vs Mamta

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0111

Hindu Marriage Act, 1955 — Section 13, 13B, 24Code Of Criminal Procedure, 1973 — Section 125
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High Courts09 Aug 2019Allowed

Harbhajan Singh And Another Vs Shilpi Jain And Others

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0051

Motor Vehicles Act, 1988 — Section 2(21), 2(41), 10(2), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h), 66(1), 66(3), 163A, 166, 171Indian Penal Code, 1860 — Section 279, 304A, 337, 338, 427Code of Civil Procedure, 1908 — Section 34
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High Courts09 Aug 2019Allowed

Sukhjinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 08 P&H CK 0020

Code Of Criminal Procedure, 1973 — Section 311, 313Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22Indian Penal Code, 1860 — Section 302
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