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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 2,989 of 4,612

High Courts02 Mar 2001

Raghbir Singh Vs Dina Nath

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 39 : (2001) 3 RCR(Civil) 186

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 6 , Order 16 Rule 7, Order 16 Rule 8, Order 16 Rule 9
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High Courts02 Mar 2001

Ranjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 813

Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
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High Courts02 Mar 2001

Sri Kant Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 746

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1)
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High Courts02 Mar 2001

Mohan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 664

Criminal Procedure Code, 1973 (CrPC) — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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High Courts02 Mar 2001

Lakhbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 808

Constitution of India, 1950 — Article 226Punjab Package Deal Properties (Disposal) Act, 1976 — Section 8
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High Courts01 Mar 2001Dismissed

Gram Panchayat, Kanehi Vs Ram Kumar

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 321 : (2001) 3 RCR(Civil) 648

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 23, 30, 6
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High Courts01 Mar 2001

Minakshi Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 3

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 34, 423(1)
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High Courts01 Mar 2001

Mam Kaur Vs Ram Sarup

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 60 : (2001) 2 DMC 255 : (2001) 2 RCR(Civil) 800

Hindu Marriage Act, 1955 — Section 13(1)
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