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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,823 of 4,620

High Courts07 May 2003

Shiv Shankar Lal through LRs. Vs Kishan Chand through L.Rs.

Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 565 : (2003) 134 PLR 651 : (2003) 1 RCR(Rent) 584

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)

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High Courts07 May 2003

State of Punjab Vs Sukhdev Raj

Punjab And Haryana At Chandigarh · (2004) 1 AICLR 113 : (2004) 1 Cri.CC 549 : (2003) 4 RCR(Criminal) 500

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High Courts07 May 2003Dismissed

Sat Parkash and Another Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 78 : (2004) 1 RCR(Civil) 95

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 2Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 3A, 67

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High Courts07 May 2003

Sajjan Singh and another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 AICLR 746 : (2003) 2 CCJ 361 : (2003) 3 RCR(Criminal) 182

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High Courts07 May 2003Dismissed

Punjab State Vs Sandhu Singh and Co. and Another

Punjab And Haryana At Chandigarh · (2004) 1 ARBLR 289 : (2004) 136 PLR 307 : (2003) 4 RCR(Civil) 177

Arbitration Act, 1940 — Section 11, 9

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High Courts07 May 2003Dismissed

Darshan Singh Vs Sohanjit Singh

Punjab And Haryana At Chandigarh · (2003) 135 PLR 74 : (2004) 1 RCR(Civil) 105

Evidence Act, 1872 — Section 33

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High Courts07 May 2003Dismissed

Ashwani Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 586 : (2003) 3 RCR(Criminal) 189

Penal Code, 1860 (IPC) — Section 120B, 420Probation of Offenders Act, 1958 — Section 4(1)

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High Courts07 May 2003Allowed

Buta Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 10 CriminalCC 577 : (2004) 3 RCR(Criminal) 848 : (2004) 3 RCR(Criminal) 914

Punjab Excise Act, 1914 — Section 61(1)(a)

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High Courts07 May 2003Dismissed

Dalip Chand Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2003) 134 PLR 711

Industrial Disputes Act, 1947 — Section 12(5)

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High Courts07 May 2003Dismissed

Hazari and Another Vs Dharamwati alias Santa and Another

Punjab And Haryana At Chandigarh · (2003) 135 PLR 75 : (2004) 1 RCR(Civil) 94

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 6 Rule 17

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High Courts07 May 2003Dismissed

Gurmukh Singh and Others Vs Budh Ram

Punjab And Haryana At Chandigarh · (2003) 135 PLR 496 : (2003) 2 RCR(Rent) 337

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)

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High Courts06 May 2003Dismissed

Balwan Singh and Others Vs Mange Ram and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 762 : (2003) 3 RCR(Civil) 590

Transfer of Property Act, 1882 — Section 41

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High Courts06 May 2003Allowed

Aad Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 34

Criminal Procedure Code, 1973 (CrPC) — Section 313Passports Act, 1967 — Section 3

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High Courts06 May 2003Dismissed

District Manager, Mark fed Vs Anokh Singh and Others

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 138 : (2003) 3 RCR(Civil) 549 : (2003) 3 RCR(Criminal) 653

Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 34, 406

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High Courts05 May 2003

Jaswinder Singh Vs Gurdeep Kaur

Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 205

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High Courts05 May 2003

Nachhattar Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 469

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High Courts05 May 2003Allowed

Gurmail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 43 : (2003) 3 RCR(Criminal) 781

Criminal Procedure Code, 1973 (CrPC) — Section 313Punjab Excise Act, 1914 — Section 61(1)(a)

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High Courts03 May 2003Dismissed

Maghar Singh Vs Gurmel Singh and Others

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 96 : (2003) 135 PLR 636 : (2003) 3 RCR(Civil) 546

Registration Act, 1908 — Section 17

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High Courts03 May 2003Dismissed

Sumer Singh Vs Haryana Khatriya Gramin Bank

Punjab And Haryana At Chandigarh · (2003) 135 PLR 686(2) : (2003) 3 RCR(Civil) 750

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66

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High Courts03 May 2003Allowed

Mukko Vs The Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 812 : (2003) 3 RCR(Civil) 499

Land Acquisition Act, 1894 — Section 28A

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