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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,596 of 4,620

High Courts25 May 2006Dismissed

Jang Singh Vs Gram Panchayat

Punjab And Haryana At Chandigarh · (2006) 144 PLR 263 : (2006) 3 RCR(Civil) 428

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
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High Courts25 May 2006Allowed

Smt. Sahib Kaur Vs Sukhbir Singh and Others

Punjab And Haryana At Chandigarh · (2006) 4 CivCC 51 : (2006) 144 PLR 561 : (2006) 3 RCR(Civil) 620

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6(1), Order 9 Rule 7Constitution of India, 1950 — Article 227
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High Courts24 May 2006Dismissed

S.P. Sethi Vs R.R. Gulati and Others

Punjab And Haryana At Chandigarh · (2006) 4 CivCC 250 : (2006) 144 PLR 93 : (2006) 3 RCR(Civil) 715 : (2006) 2 RCR(Rent) 205

East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts24 May 2006Allowed

Gulshan Kumar Vs Dr. Alka Arora and Another

Punjab And Haryana At Chandigarh · (2007) 1 ALD(Cri) 4 : (2007) 4 BC 62 : (2006) 4 CivCC 341 : (2006) 4 CivCC 445 : (2006) CriLJ 4248 : (2006) 3 RCR(Criminal) 892

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420
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High Courts24 May 2006Dismissed

Nagar Panchayat Vs Gallu Singh and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 175 : (2006) 4 RCR(Civil) 678 : (2006) 4 RCR(Criminal) 571

Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 482Punjab Municipal Act, 1911 — Section 189(1), 189(2), 195, 195A(1), 195A(2)
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