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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 11 of 67

High Courts20 Oct 2022Allowed

Amandeep Kaur Vs Gurpreet Singh Khokhar

Punjab And Haryana At Chandigarh · (2022) 10 P&H CK 0104

Hindu Marriage Act, 1955 — Section 9, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts20 Oct 2022Allowed

Harjeet Kaur Vs Gurdeep Singh

Punjab And Haryana At Chandigarh · (2022) 10 P&H CK 0103

Hindu Marriage Act, 1955 — Section 9, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts20 Oct 2022Allowed

Abha Bansal Vs Amandeep

Punjab And Haryana At Chandigarh · (2022) 10 P&H CK 0102

Hindu Marriage Act, 1955 — Section 13(1)(ia)(ib), 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts19 Oct 2022Disposed Of

Anu Sehgal Vs Robin Kalra

Punjab And Haryana At Chandigarh · (2022) 10 P&H CK 0115

Hindu Marriage Act, 1955 — Section 13, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts19 Oct 2022Disposed Of

Sandeep Kaur Vs Bheem Singh

Punjab And Haryana At Chandigarh · (2022) 10 P&H CK 0114

Hindu Marriage Act, 1955 — Section 13(1)(ia)(ib), 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts19 Oct 2022Disposed Of

Baljinder Kaur Vs Nupinder Singh

Punjab And Haryana At Chandigarh · (2022) 10 P&H CK 0113

Hindu Marriage Act, 1955 — Section 9, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts19 Oct 2022Disposed Of

Kamaljeet Kaur Vs Jagmohan Singh

Punjab And Haryana At Chandigarh · (2022) 10 P&H CK 0112

Hindu Marriage Act, 1955 — Section 9, 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts18 Oct 2022Allowed

Kuldeep Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 10 P&H CK 0075

Code Of Criminal Procedure, 1973 — Section 437A, 438(2), 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 37
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