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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,447 of 4,620

High Courts05 Nov 2007Dismissed

Punjab State and Others Vs Rajinder Singh

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Civil) 726

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14Forest (Conservation) Act, 1980 — Section 2
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High Courts05 Nov 2007Dismissed

Punjab Wakf Board Vs Murti Hanuman Jai

Punjab And Haryana At Chandigarh · (2009) 154 PLR 40 : (2008) 1 RCR(Civil) 736

Administration of Evacuee Property Act, 1950 — Section 11, 2Civil Procedure Code, 1908 (CPC) — Section 100, 96Waqf Act, 1995 — Section 3
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High Courts02 Nov 2007Allowed

Sukhdev Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 503

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 15Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 50
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High Courts02 Nov 2007Dismissed

Atma Tube Products Ltd. Vs Debt Recovery Appellate Tribunal and Another

Punjab And Haryana At Chandigarh · (2008) 149 PLR 221 : (2008) 2 RCR(Civil) 360

Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 36
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High Courts01 Nov 2007

Sukhdev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 11 P&H CK 0127

Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37
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