Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Haryana Affiliated Colleges (Security of Service) Act, 1979 — Section 7A

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High Courts14 Nov 1994

Ram Dass Vs Ranjit Kumar and Others

Punjab And Haryana At Chandigarh · (1995) 2 CivCC 332 : (1995) 109 PLR 452

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts14 Nov 1994Dismissed

Natha Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) CriLJ 2532

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 37, 61

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High Courts14 Nov 1994

Thakur Dass Vs Harijan Sudhar Samiti

Punjab And Haryana At Chandigarh · (1995) 1 CivCC 410 : (1995) 109 PLR 544

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 39 Rule 1, Order 39 Rule 2

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High Courts14 Nov 1994Dismissed

Ram Lal Vs Smt. Surinder Kaur

Punjab And Haryana At Chandigarh · (1995) 1 CivCC 528 : (1996) 1 DMC 191 : (1995) 2 ILR (P&H) 50 : (1995) 109 PLR 527

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 23, 24, 25

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High Courts14 Nov 1994

Kashmir Kaur and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (1996) 1 DMC 210

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts14 Nov 1994

Sukhdev Singh Vs Gurnam Singh

Punjab And Haryana At Chandigarh · (1995) 1 AICLR 689 : (1995) 3 RCR(Criminal) 35

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High Courts14 Nov 1994

Managing Society of the Dayananad Medical College and Hospital, Ludhiana Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1995 P&H 225 : (1995) 109 PLR 218 : (1995) 1 RCR(Civil) 412

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 141, 144, 226Evidence Act, 1872 — Section 115

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High Courts14 Nov 1994