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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,760 of 4,611

High Courts19 Apr 1990

Roop Chand Chaudhari Vs Smt. Ranjit Kumari

Punjab And Haryana At Chandigarh · AIR 1991 P&H 212 : (1991) 2 ILR (P&H) 205

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 6 Rule 17, 115Specific Relief Act, 1877 — Section 35, 37Specific Relief Act, 1963 — Section 16, 29
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High Courts19 Apr 1990Allowed

Jug Lal Vs Naresh Kumar

Punjab And Haryana At Chandigarh · (1990) 04 P&H CK 0005

Haryana Urban (control of Rent and Eviction) Act, 1973 — Section 4
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High Courts11 Apr 1990Dismissed

S.S. Sodhi Vs Wing Commander Narinder Singh

Punjab And Haryana At Chandigarh · (1990) 98 PLR 261 : (1990) 98 PLR 260 : (1990) 2 RCR(Rent) 133

East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 18A(8)East Punjab Urban Rent Restriction Act, 1949 — Section 13A
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High Courts10 Apr 1990Allowed

Brij Pal Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 173

Armed Forces Tribunals Act, 2007 — Section 10(1)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 1(3), 2, 4, 5, 6Constitution of India, 1950 — Article 309, 311, 352
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High Courts10 Apr 1990Allowed

Mrs. Renuka Sekhon Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1990) 98 PLR 58

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1)Punjab Municipal Act, 1911 — Section 241
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