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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,233 of 4,612

High Courts19 Mar 1998

State of Punjab Vs Bhola Singh

Punjab And Haryana At Chandigarh · (1999) 1 ACR 889

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
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High Courts19 Mar 1998Dismissed

Mam Raj Vs Smt. Sabiri Devi and Others

Punjab And Haryana At Chandigarh · AIR 1999 P&H 96 : (1998) 3 CivCC 23 : (2000) 2 CivCC 109 : (1998) 119 PLR 321 : (1998) 2 RCR(Civil) 636

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 12(4), Order 18 Rule 17A, Order 18 Rule 2, Order 23 Rule 3, 151
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High Courts19 Mar 1998Dismissed

Ram Dass Vs Ram Lubhaya

Punjab And Haryana At Chandigarh · AIR 1998 P&H 233 : (1998) 2 CivCC 686 : (1998) 2 ILR (P&H) 103 : (1998) 119 PLR 326 : (1998) 2 RCR(Civil) 642 : (1998) 2 RCR(Civil) 660

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2Specific Relief Act, 1963 — Section 20
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High Courts19 Mar 1998Allowed

Subhash Chand Vs Hari Ram

Punjab And Haryana At Chandigarh · (1998) 120 PLR 322 : (1998) 2 RCR(Civil) 236

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
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High Courts19 Mar 1998

Surjit Kaur Vs Amarjit Singh

Punjab And Haryana At Chandigarh · (1998) 2 CivCC 614 : (1999) 1 CivCC 642 : (1998) 119 PLR 338 : (1998) 3 RCR(Civil) 92

Hindu Marriage (Amendment) Act, 1956 — Section 24Hindu Marriage Act, 1955 — Section 24
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