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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,623 of 4,620

High Courts15 Feb 2006Allowed

DCM Shriram Consolidated Ltd. Vs Jai Singh

Punjab And Haryana At Chandigarh · AIR 2007 P&H 17 : (2006) 2 CivCC 106 : (2006) 143 PLR 389 : (2006) 2 RCR(Civil) 118

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
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High Courts15 Feb 2006Dismissed

Ram Kishan Vs Moti Ram and Another

Punjab And Haryana At Chandigarh · (2006) 2 CivCC 363 : (2006) 142 PLR 864 : (2006) 1 RCR(Rent) 395

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 14, 15(6)
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High Courts15 Feb 2006Dismissed

Rakesh Goyal Vs Deepika Goyal

Punjab And Haryana At Chandigarh · (2006) 2 CivCC 538 : (2007) 1 DMC 457 : (2006) 143 PLR 156 : (2006) 2 RCR(Civil) 362

Hindu Marriage Act, 1955 — Section 13
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High Courts14 Feb 2006Allowed

Veeran Rani and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) CriLJ 1716 : (2006) 2 RCR(Criminal) 348

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 406, 498A, 506
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High Courts14 Feb 2006Dismissed

Balbir Kaur and Others Vs Pushpa Widge and Others

Punjab And Haryana At Chandigarh · (2006) 143 PLR 365

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 9, 151Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts14 Feb 2006Dismissed

Monica Christy Chikwa Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2006) CriLJ 2661 : (2006) 2 RCR(Criminal) 290

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23Penal Code, 1860 (IPC) — Section 64
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