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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,552 of 4,611

High Courts07 Oct 1993Dismissed

Charanji Lal Vs Dalip Singh

Punjab And Haryana At Chandigarh · (1994) 106 PLR 299 : (1994) 1 RCR(Rent) 490 : (1994) 1 RCR(Rent) 289

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
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High Courts07 Oct 1993Allowed

K.D. Sales Vs The Morinda Co-opertive Sugar Mills

Punjab And Haryana At Chandigarh · (1994) 1 CivCC 436 : (1994) 1 CivCC 436 : (1994) 1 CivCC 148 : (1994) 1 RCR(Criminal) 138

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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High Courts07 Oct 1993Allowed

Krishan Kumar Vs Smt. Devki Rani

Punjab And Haryana At Chandigarh · (1994) 106 PLR 295

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 2 , 21
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High Courts06 Oct 1993Dismissed

Mohar Chand and Another Vs Daljit Kaur

Punjab And Haryana At Chandigarh · (1994) 106 PLR 143 : (1994) 1 RCR(Rent) 409 : (1994) 1 RCR(Rent) 291

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts06 Oct 1993

Hardip Singh Vs Sh. Kanwaljit Singh Monga

Punjab And Haryana At Chandigarh · (1993) 105 PLR 720 : (1994) 1 RCR(Rent) 162

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A(8)
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High Courts05 Oct 1993Dismissed

Mehar Din Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (1994) 106 PLR 184

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
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