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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,797 of 4,620

High Courts28 Aug 2003Dismissed

Dr. B. Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 581 : (2003) 4 RCR(Civil) 646

Constitution of India, 1950 — Article 131Haryana Development and Regulation of Urban Areas Act, 1975 — Section 10, 11, 2(3), 21, 3Punjab New Capital (Periphery) Control Act, 1952 — Section 4
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High Courts27 Aug 2003Dismissed

The State of Punjab Vs Subhash Chander

Punjab And Haryana At Chandigarh · (2004) CriLJ 416 : (2003) 4 RCR(Criminal) 653 : (2003) 4 RCR(Criminal) 477

Criminal Procedure Code, 1973 (CrPC) — Section 16A, 260Prevention of Food Adulteration Act, 1954 — Section 16(1)
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High Courts27 Aug 2003

State Vs Dev Raj

Punjab And Haryana At Chandigarh · (2004) 1 AICLR 458 : (2004) 2 Cri.CC 5 : (2003) 4 RCR(Criminal) 763

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High Courts27 Aug 2003Allowed

Hans Raj (Dead) through L.Rs. Vs Karmi and Others

Punjab And Haryana At Chandigarh · AIR 2004 P&H 315 : (2004) 2 CivCC 17 : (2004) 2 ILR (P&H) 93 : (2004) 136 PLR 862 : (2004) 1 RCR(Civil) 473

Hindu Succession Act, 1956 — Section 10, 14Punjab Municipal Act, 1911 — Section 188Transfer of Property Act, 1882 — Section 51
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