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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,017 of 4,612

High Courts30 Nov 2000Allowed

Dev Bala Sehgal Vs Devinder Pal Sehgal

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 32 : (2001) 4 RCR(Civil) 757

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 151Limitation Act, 1963 — Article 122, 3 , 5
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High Courts29 Nov 2000

Nahar Singh Vs Haryana State

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0224

Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 6.24
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High Courts29 Nov 2000

Ramji Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 538

Criminal Procedure Code, 1973 (CrPC) — Section 29, 437Penal Code, 1860 (IPC) — Section 120
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High Courts29 Nov 2000

Kulwinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0070

Constitution of India, 1950 — Article 14, 16, 226Punjab Private Managed Recognised School employees (Security of Service) Rules, 1981 — Rule 6Punjab Privately Managed Recongnised Schools Employees (Security of Service) Act, 1979 — Section 4, 8(3)
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High Courts29 Nov 2000Dismissed

Truck Operators Union Vs State of Haryana

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0054

Constitution of India, 1950 — Article 226Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 5, 7, 9
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High Courts28 Nov 2000

Murti Devi Vs Suresh Kumar

Punjab And Haryana At Chandigarh · (2002) ACJ 1089 : (2001) 1 RCR(Civil) 760

Motor Vehicles Act, 1988 — Section 140, 160, 166, 170Penal Code, 1860 (IPC) — Section 297, 304
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