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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,006 of 4,612

High Courts10 Jan 2001

Monika Matta Vs Union of India

Punjab And Haryana At Chandigarh · AIR 2001 P&H 191 : (2001) 2 RCR(Civil) 441

Constitution of India, 1950 — Article 14, 16Homoeopathy Central Council Act, 1973 — Section 13, 2, 32
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High Courts10 Jan 2001

Nidhi Vs Parshant Arora

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 267

Civil Procedure Code, 1908 (CPC) — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 164Hindu Marriage Act, 1955 — Section 11, 12, 2, 5, 5(1)
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High Courts09 Jan 2001

Phool Chand Vs Phool Chand

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 596 : (2001) 2 RCR(Civil) 301

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 22, 22(2)
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High Courts09 Jan 2001

Puran Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 583

Constitution of India, 1950 — Article 161, 226, 227, 72Criminal Procedure Code, 1973 (CrPC) — Section 433A, 482Penal Code, 1860 (IPC) — Section 148, 149, 161, 172, 302
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High Courts08 Jan 2001

Shiv Dayal Dabra Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0091

Constitution of India, 1950 — Article 14, 16, 226Haryana Excise and Taxation Department (Group B) Service Rules, 1988 — Rule 5, 6(2), 64, 64(3)
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High Courts08 Jan 2001

K.J. Khosla Vs Smt. Rajlakshmi

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 348 : (2001) 2 RCR(Civil) 270

Arbitration Act, 1940 — Section 14Registration Act, 1908 — Section 17, 17(1)
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