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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 2,949 of 4,612

High Courts20 Aug 2001Allowed

Ram Dhan Rikhi Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) CriLJ 453 : (2001) 4 RCR(Criminal) 529

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14, 19, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 12A, 14, 32
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High Courts20 Aug 2001Dismissed

Vijay Somani Vs Capt. Ajay Singh

Punjab And Haryana At Chandigarh · AIR 2002 P&H 215 : (2002) 1 ILR (P&H) 504

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the People Act, 1951 — Section 81, 81(3), 86(1)(5)
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High Courts20 Aug 2001Allowed

Hazura Singh Vs Tej Kaur and Others

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 425 : (2002) 2 ILR (P&H) 1 : (2003) 135 PLR 142 : (2002) 1 RCR(Civil) 517

Evidence Act, 1872 — Section 50Specific Relief Act, 1963 — Section 6
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High Courts20 Aug 2001Dismissed

Smt. Asha Yadav Vs Smt. Kanta Gupta

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 345 : (2001) 2 RCR(Rent) 284

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 5 Rule 2Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
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High Courts17 Aug 2001Dismissed

Harvinder Pal Singla Vs U.T. Chandigarh

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 272

Central Excises and Salt Act, 1944 — Section 1, 14, 6Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 161, 438
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High Courts17 Aug 2001Dismissed

Altaf Hussan Vs Hamid Hussain

Punjab And Haryana At Chandigarh · AIR 2002 P&H 29 : (2002) 1 ILR (P&H) 86 : (2001) 4 RCR(Civil) 842

Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 26, 33
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