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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,224 of 4,612

High Courts05 May 1998

Davinder Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (1998) CriLJ 3787 : (1998) 2 RCR(Criminal) 782

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156Penal Code, 1860 (IPC) — Section 182Punjab Police Rules, 1934 — Rule 24.1
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High Courts05 May 1998

Haryana Urban Development Authority Vs Smt. Raj Dulhari and Others

Punjab And Haryana At Chandigarh · AIR 1998 P&H 283 : (1998) 2 ILR (P&H) 184 : (1998) 119 PLR 757 : (1998) 2 RCR(Civil) 689

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 2Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 1
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High Courts04 May 1998Allowed

Amar Singh and Another Vs The Punjab National Bank

Punjab And Haryana At Chandigarh · (1999) 2 CivCC 47 : (1998) 120 PLR 253 : (1998) 4 RCR(Civil) 118

Civil Procedure Code, 1908 (CPC) — Section 47Haryana Agriculture Credit Operations and Miscellaneous Provisions (Banks) Act, 1973 — Section 8(1)
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High Courts01 May 1998

Raj Mal Vs Rattan Singh and another

Punjab And Haryana At Chandigarh · (1998) CriLJ 3922 : (1998) 2 RCR(Criminal) 791

Criminal Procedure Code, 1973 (CrPC) — Section 201Penal Code, 1860 (IPC) — Section 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2, 3
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