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Punjab And Haryana At Chandigarh judgments

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High Courts21 Jul 2006Dismissed

Dhanvir Singh Vs Gurinder Pal Singh

Punjab And Haryana At Chandigarh · (2007) 1 CivCC 36 : (2006) 144 PLR 749 : (2006) 4 RCR(Civil) 100

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 106, 2(1), 21Constitution of India, 1950 — Article 227Northern India Canal and Drainage Act, 1873 — Section 30
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High Courts21 Jul 2006

Commr. of C. Ex. Vs Illpea Paramount Pvt. Ltd.

Punjab And Haryana At Chandigarh · (2006) 204 ELT 22 : (2006) 4 STR 416

Central Excise Rules, 1944 — Rule 173Q, 96ZQ(5)Central Excises and Salt Act, 1944 — Section 11A(2), 11AB, 11ACConstitution of India, 1950 — Article 14, 19, 19(1), 21
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High Courts21 Jul 2006Dismissed

Narinder Singh Vs Kirpa Singh and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 597 : (2006) 3 RCR(Civil) 732 : (2006) 2 RCR(Rent) 218

East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13B, 13B(1), 13B(2), 13B(3)
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High Courts20 Jul 2006Allowed

Smt. Kamla and Others Vs C.P. Bhardwaj

Punjab And Haryana At Chandigarh · (2007) 3 BC 233 : (2006) 4 CivCC 135 : (2006) 144 PLR 174 : (2006) 4 RCR(Civil) 799 : (2006) 4 RCR(Criminal) 869

Criminal Procedure Code, 1973 (CrPC) — Section 256, 377, 378, 394, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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