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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,277 of 4,612

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High Courts05 Sept 1997

Jagan Nath Suri Vs Babita

Punjab And Haryana At Chandigarh · (1997) 4 AICLR 477 : (1998) 1 RCR(Criminal) 70

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High Courts05 Sept 1997Allowed

Amar Nath Vs Naresh Kumar Aggarwal

Punjab And Haryana At Chandigarh · (1998) 1 CivCC 401

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts04 Sept 1997

Smt. Uma Mittal and Others Vs LN. Suresh Pawar and Another

Punjab And Haryana At Chandigarh · (1998) ACJ 1424 : (1997) 117 PLR 884 : (1998) 1 RCR(Civil) 649

Motor Vehicles Act, 1988 — Section 166
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High Courts04 Sept 1997

Swaranjit Singh and Another Vs State of Punjab, Deptt. of Education and Others

Punjab And Haryana At Chandigarh · AIR 1998 P&H 61 : (1997) 117 PLR 691 : (1997) 4 RCR(Civil) 511

Constitution of India, 1950 — Article 226
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High Courts04 Sept 1997

Manjit Kaur Jhanji Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 2 AICLR 98 : (1998) 1 RCR(Criminal) 62

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High Courts04 Sept 1997Allowed

Varinder Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1998 P&H 42 : (1998) 1 ILR (P&H) 39 : (1997) 117 PLR 494

Constitution of India, 1950 — Article 226, 254Evidence Act, 1872 — Section 115Homoeopathy Central Council Act, 1973 — Section 21(1), 21A
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High Courts04 Sept 1997

Nishan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 177

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High Courts04 Sept 1997

Mulakh Raj Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 43

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High Courts03 Sept 1997

Sarup Singh Vs State of Haryana .

Punjab And Haryana At Chandigarh · (1998) 3 LLR 422 : (1998) 1 PLJ 433 : (1998) 2 RCR(Civil) 89

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High Courts03 Sept 1997

Commissioner of Income Tax Vs Daulat Ram Chhog Mal

Punjab And Haryana At Chandigarh · (1998) 233 ITR 137

Income Tax Act, 1961 — Section 2(1A), 45
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High Courts03 Sept 1997

Kavita Vs Daya Nand Medical College and Hospital

Punjab And Haryana At Chandigarh · (1998) 120 PLR 413

Constitution of India, 1950 — Article 226
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High Courts02 Sept 1997

Akon Electronics India Pvt. Ltd. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 2 LLR 87 : (1998) 1 PLJ 3 : (1998) 2 PLR 64 : (1998) 1 RCR(Civil) 132

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High Courts02 Sept 1997

COMMISSIONER OF INCOME TAX Vs KULWANT SINGH and CO.

Punjab And Haryana At Chandigarh · (1998) 146 CTR 669 : (1998) 96 TAXMAN 397

Income Tax Act, 1961 — Section 143, 256
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High Courts02 Sept 1997

The State of Punjab Vs Mahavir Spinning Mills (P) Ltd.

Punjab And Haryana At Chandigarh · (1998) 2 ILR (P&H) 133

Central Sales Tax Act, 1956 — Section 21(3), 6, 8, 8(2), 8(2A)
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High Courts02 Sept 1997

State of Haryana Vs Mahabir Parshad

Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 77

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High Courts02 Sept 1997

Rakesh Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 177

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High Courts02 Sept 1997

Rajbir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 853

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High Courts02 Sept 1997Dismissed

Partap and Others Vs Bharat Petroleum Corporation Limited and Others

Punjab And Haryana At Chandigarh · (1998) 118 PLR 240 : (1997) 4 RCR(Civil) 291 : (1998) 1 RCR(Civil) 331

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High Courts02 Sept 1997Allowed

Akon Electronics India Pvt. Ltd. Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1998) 119 PLR 64

Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 12, 31
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High Courts01 Sept 1997Allowed

Sangrur Improvement Trust Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1998) 1 CivCC 615 : (1998) 118 PLR 97

Punjab Town Improvement Act, 1922 — Section 36, 38
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