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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,612 of 4,611

High Courts29 Sept 1992Allowed

Sukhdev Sharma etc. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1993) 103 PLR 107

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Land Acquisition Act, 1894 — Section 5A(2), 6
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High Courts28 Sept 1992Dismissed

Mukhtiar Singh Vs Arjun Singh

Punjab And Haryana At Chandigarh · (1992) 09 P&H CK 0118

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1A(1), Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1(m)Contract Act, 1872 — Section 19, 23, 96(3)
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High Courts28 Sept 1992Dismissed

Harbhajan Singh Etc. Vs Faquir Chand

Punjab And Haryana At Chandigarh · (1992) 102 PLR 728 : (1993) 1 RCR(Rent) 16

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Partnership Act, 1932 — Section 4
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High Courts28 Sept 1992Dismissed

Smt. Sarto Vs Dhan Ram

Punjab And Haryana At Chandigarh · (1993) 103 PLR 624

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
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High Courts28 Sept 1992Allowed

Shri K.S. Pandhi and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 149

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 6Central Reserve Police Force Act, 1949 — Section 1, 16, 17, 18, 18(2)Central Reserve Police Force Rules, 1955 — Rule 104, 2, 43, 5, 5(2)
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