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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 2,987 of 4,612

High Courts08 Mar 2001

Manmohan Singh Vs M/s Amritsar Overseas

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 810

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 254(2), 311, 36Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
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High Courts08 Mar 2001

Kulwinder Kaur Vs Jagdish Singh

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 623 : (2001) 2 DMC 514 : (2001) 2 RCR(Civil) 650

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 23
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High Courts08 Mar 2001

Bhag Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) CriLJ 2997 : (2001) 2 RCR(Criminal) 834

Criminal Procedure Code, 1973 (CrPC) — Section 198, 200, 256, 302, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 148, 149, 354, 427, 452
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High Courts07 Mar 2001

Partap Singh Narwal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0179

Constitution of India, 1950 — Article 14, 16, 226, 309Haryana Industrial Training and Vocational Education Department (Group A) Service Rules, 1989 — Rule 13, 13(1), 9(1)
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High Courts07 Mar 2001

Mast Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0138

Haryana Development and Panchayat Department, Panchayati Raj Engineering (Group B) Services Rules, 1998 — Rule 9, 9(1)
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High Courts07 Mar 2001

Indrawati Vs Ramesh Kumar

Punjab And Haryana At Chandigarh · (2003) ACJ 344 : (2001) 2 RCR(Civil) 773

Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 166
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High Courts07 Mar 2001

Balbiro Vs Mejo

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 479 : (2001) 2 RCR(Civil) 354

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
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