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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,271 of 4,612

High Courts29 Sept 1997Allowed

Smt. Ralli and Others Vs Smt. Satinderjit Kaur

Punjab And Haryana At Chandigarh · (1998) 118 PLR 666 : (1998) 2 RCR(Civil) 114

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 22 Rule 4(2), 11Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16
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High Courts29 Sept 1997Dismissed

Baldev Singh and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1998) 118 PLR 579 : (1998) 1 RCR(Civil) 436

Constitution of India, 1950 — Article 226Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 4, 5, 6Punjab Town Improvement Act, 1922 — Section 24, 26, 27, 40, 40(1)
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High Courts29 Sept 1997Dismissed

S.K. Nayyar Vs C.K. Anand and Another

Punjab And Haryana At Chandigarh · (1998) 2 CivCC 51 : (1998) 118 PLR 694 : (1998) 2 RCR(Civil) 331

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1918 — Section 41(1)
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High Courts29 Sept 1997Dismissed

Balbir Singh Brar Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) CriLJ 2002 : (1998) 1 RCR(Criminal) 721

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 2, 24Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 380
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High Courts26 Sept 1997Dismissed

State of Punjab Vs Raman Kumar

Punjab And Haryana At Chandigarh · (1998) CriLJ 737 : (1997) 4 RCR(Criminal) 772

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 10(4), 10(6)Prevention of Food Adulteration Rules, 1955 — Rule 14, 16
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