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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,594 of 4,620

High Courts05 Jun 2006Dismissed

Raj Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 246

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
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High Courts31 May 2006Allowed

Ravinder Paul Mohindra Vs Gurbachan Singh and Others

Punjab And Haryana At Chandigarh · AIR 2007 P&H 31 : (2006) 144 PLR 182 : (2006) 3 RCR(Civil) 708 : (2006) 2 RCR(Rent) 211

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 13B(1), 13B(2), 13B(3), 15(5)
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High Courts31 May 2006Allowed

Arun Kumar Arora and Another Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 2006 P&H 211 : (2006) 144 PLR 1 : (2006) 3 RCR(Civil) 259 : (2007) 74 SCL 237

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18, 7Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(4), 17, 17(1), 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17(1)
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High Courts31 May 2006Allowed

Shri M.P. Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 133 CompCas 17 : (2006) 143 PLR 766 : (2006) 4 RCR(Criminal) 146

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 482Essential Commodities Act, 1955 — Section 12, 7Fertiliser (Control) Order, 1985 — Section 19, 24
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High Courts31 May 2006

Yash Pal Sharma Vs Ajit Singh and Others

Punjab And Haryana At Chandigarh · (2006) 4 CivCC 207 : (2006) 144 PLR 6 : (2006) 3 RCR(Civil) 614

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, Order 9 Rule 13, Order 9 Rule 9, 47Limitation Act, 1963 — Article 136, 5
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High Courts31 May 2006Dismissed

Raj Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 990

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 188
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High Courts30 May 2006Allowed

National Insurance Company Vs Annie Varkey and Others

Punjab And Haryana At Chandigarh · (2007) 1 ACC 256 : (2007) ACJ 1827 : (2006) 144 PLR 412 : (2006) 3 RCR(Civil) 816 : (2007) 1 RCR(Civil) 391

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 163A, 166
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