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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,666 of 4,620

High Courts11 Jul 2005Dismissed

Bhupinder Singh Vs State

Punjab And Haryana At Chandigarh · (2005) 141 PLR 557 : (2006) 1 RCR(Criminal) 200

Penal Code, 1860 (IPC) — Section 408
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High Courts11 Jul 2005

Smt. Manju Devi Vs Bishan Sarup Gupta and Others

Punjab And Haryana At Chandigarh · AIR 2005 P&H 290 : (2005) 3 CivCC 465 : (2006) 1 CivCC 2 : (2006) 142 PLR 35 : (2005) 4 RCR(Civil) 144 : (2005) 2 RCR(Civil) 144

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 113Registration Act, 1908 — Section 17 , 17(1)
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High Courts08 Jul 2005

Ritu Gupta Vs Amit Kumar Garg and Another

Punjab And Haryana At Chandigarh · (2005) 141 PLR 593 : (2005) 3 RCR(Civil) 626

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 19
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High Courts08 Jul 2005Dismissed

Rattan Singh Vs Sagarmal

Punjab And Haryana At Chandigarh · AIR 2006 P&H 16 : (2006) 2 BC 51 : (2005) 3 CivCC 335 : (2005) 141 PLR 152 : (2005) 4 RCR(Civil) 87

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 34, 65
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High Courts08 Jul 2005Dismissed

Sham Sundar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) CriLJ 3869 : (2005) 3 RCR(Criminal) 975

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 313, 540Evidence Act, 1872 — Section 165, 73
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