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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,385 of 4,611

High Courts17 May 1996Dismissed

Harbhajan Singh Vs Balwant Singh

Punjab And Haryana At Chandigarh · (1996) 2 CivCC 335 : (1996) 114 PLR 146

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AEast Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts16 May 1996

Dr. A.P. Sanwaria Vs Union of India and others

Punjab And Haryana At Chandigarh · AIR 1997 P&H 283 : (1997) 1 ILR (P&H) 78

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 9Constitution of India, 1950 — Article 14, 19, 21
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High Courts16 May 1996

Dalip Singh Vs Faquir Singh and another

Punjab And Haryana At Chandigarh · AIR 1997 P&H 19 : (1996) 3 RCR(Civil) 493

Constitution of India, 1950 — Article 2, 226Criminal Procedure Code, 1973 (CrPC) — Section 110Punjab General Clauses Act, 1898 — Section 2(30)
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High Courts16 May 1996Allowed

Ravinder Kaur Vs Raj Birender Singh

Punjab And Haryana At Chandigarh · (1997) 1 DMC 544 : (1996) 3 RCR(Civil) 255

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13(1)
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High Courts16 May 1996Dismissed

Pushp Lata Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1997) 1 ILR (P&H) 169

Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 4Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 8
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High Courts14 May 1996Allowed

Ram Narain Vs Om Parkash and Others

Punjab And Haryana At Chandigarh · (1997) 2 DMC 133

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 34
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