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Punjab And Haryana At Chandigarh judgments, 2022

1,322 judgments · page 52 of 67

High Courts08 Apr 2022Disposed Of

Banwari Lal Vs Mool Chand And Others

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0058

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 89, 90Court Fee Act, 1870 — Section 16
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High Courts08 Apr 2022Allowed

Devesh Yadav Vs Meenal

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0061

Hindu Marriage Act, 1955 — Section 13Indian Penal Code, 1860 — Section 182, 313, 323, 406, 498A, 506
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High Courts08 Apr 2022Allowed

Satgur Singh @ Satguru Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0037

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c)Indian Penal Code, 1860 — Section 269Disaster Management Act, 2005 — Section 51B
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High Courts06 Apr 2022Allowed

Amrik Singh Vs DCB Bank Ltd. And Another

Punjab And Haryana At Chandigarh · (2022) 04 P&H CK 0056

Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 3, 4, 5, 9, 9(2), 12A, 12B, 13(2), 13(4), 17, 17(1), 17(2)Banking Regulation Act, 1949 — Section 21, 21(3), 35A
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