Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 313Evidence Act, 1872 — Section 106, 114, 27Penal Code, 1860 (IPC) — Section 201, 302, 364A, 380, 457

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High Courts26 Oct 2009

Lt. Col. Suraj Parkash (Retd.) Vs Bhoop Singh Chaudhary

Punjab And Haryana At Chandigarh · (2010) 157 PLR 155 : (2009) 2 RCR(Rent) 470

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13A

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High Courts26 Oct 2009Dismissed

Hari Parkash and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 114

Punjab Panchayati Raj Act, 1994 — Section 2(ze)

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High Courts26 Oct 2009Dismissed

The New India Assurance Co. Ltd. Vs Mahender Singh and Others

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 934

Motor Vehicles Act, 1988 — Section 10, 2, 3, 75, 9

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High Courts24 Oct 2009

Amarjit Singh Vs Baldev Singh and Another

Punjab And Haryana At Chandigarh · (2010) 157 PLR 147

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13

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High Courts23 Oct 2009Allowed

Suresh Saggar Vs Vijay Saggar

Punjab And Haryana At Chandigarh · AIR 2009 P&H 104 : (2010) 1 RCR(Civil) 305

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 47 , 47(1)Specific Relief Act, 1963 — Section 6, 6(3), 6(4)

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High Courts23 Oct 2009

Surjeet Singh and Others|Jagar Singh and Others Vs Union of India|Union of India

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 528

Civil Procedure Code, 1908 (CPC) — Section 82Limitation Act, 1963 — Section 14

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High Courts23 Oct 2009Allowed

The Commissioner of Income Tax-I Vs Arora Alloys Ltd.

Punjab And Haryana At Chandigarh · (2009) 10 P&H CK 0052

Income Tax Act, 1961 — Section 153, 260A

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High Courts23 Oct 2009Dismissed

Subhash Chander Sharma and Others Vs Punjab and Haryana High Court and Others

Punjab And Haryana At Chandigarh · (2009) 10 P&H CK 0048

Constitution of India, 1950 — Article 229

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High Courts23 Oct 2009Allowed

Gurmeet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 324

Prevention of Corruption Act, 1988 — Section 13(2), 7

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