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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,010 of 4,612

High Courts20 Dec 2000

Rakesh Vij Vs Dr. Raminder Pal Singh Sethi

Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0075

Capital of Punjab (Development and Regulation) Act, 1952 — Section 2, 9Constitution of India, 1950 — Article 14East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15, 2
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High Courts19 Dec 2000

Harjit Singh Vs Gurdeep Kaur

Punjab And Haryana At Chandigarh · (2001) 2 DMC 280 : (2001) 1 RCR(Civil) 646

Criminal Procedure Code, 1973 (CrPC) — Section 125 , 156(3)Hindu Marriage Act, 1955 — Section 13 , 13(1)Penal Code, 1860 (IPC) — Section 406, 9
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High Courts19 Dec 2000

National Insurance Co. Vs Surjeet Kaur

Punjab And Haryana At Chandigarh · (2003) ACJ 1518 : (2001) 2 RCR(Civil) 248

Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 147(1), 149, 149(2), 154, 166
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High Courts19 Dec 2000

N.R. Garg Vs State of Punjab

Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0027

Constitution of India, 1950 — Article 226Punishment and Appeal Rules, 1970 — Rule 2.2, 8
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High Courts19 Dec 2000Allowed

Mandeep Kaur Vs Union of India

Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0011

Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 227(b)
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High Courts18 Dec 2000

Jai Dev Vs Prem Singh Sanini

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 561

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12A, 148Specific Relief Act, 1963 — Section 28
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High Courts18 Dec 2000

Gian Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 236

Criminal Procedure Code, 1973 (CrPC) — Section 433, 433A, 434, 435Penal Code, 1860 (IPC) — Section 302, 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 3(2)
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