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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,083 of 4,612

High Courts16 Mar 2000

Ram Parkash Vs State of Haryana

Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 732

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 218, 420, 471
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High Courts14 Mar 2000Allowed

Bhag Singh Vs Amar Singh

Punjab And Haryana At Chandigarh · (2000) 126 PLR 436 : (2000) 3 RCR(Civil) 170

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36
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High Courts14 Mar 2000Allowed

Baldev Singh Vs Waryam Singh

Punjab And Haryana At Chandigarh · (2000) 125 PLR 728 : (2000) 1 RCR(Rent) 592

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
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High Courts14 Mar 2000Allowed

Chaman Lal Vs Ram Dev

Punjab And Haryana At Chandigarh · (2000) 125 PLR 620 : (2000) 1 RCR(Rent) 470

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
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High Courts14 Mar 2000

Uday Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 1 DMC 685 : (2001) 1 RCR(Criminal) 354

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 406 , 498A
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High Courts13 Mar 2000

Sukhdev Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 770

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 173(8)Penal Code, 1860 (IPC) — Section 143, 149, 302, 307
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High Courts10 Mar 2000

Shashi Kumar Khanna Vs Romila

Punjab And Haryana At Chandigarh · (2001) 2 DMC 612 : (2000) 4 RCR(Civil) 324

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), 11Hindu Marriage Act, 1955 — Section 13
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