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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,766 of 4,611

High Courts28 Feb 1990

Gurwinder Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1991) CriLJ 1588 : (1990) 1 RCR(Criminal) 746

Constitution of India, 1950 — Article 22(5)Explosive Substances Act, 1908 — Section 4, 5National Security Act, 1980 — Section 3, 3(2), 3(3), 5A
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High Courts27 Feb 1990

Amir Chand Vs Chuni Lal and another

Punjab And Haryana At Chandigarh · AIR 1990 P&H 345 : (1990) 97 PLR 610

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, 144Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 4
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High Courts27 Feb 1990Dismissed

Chuni Lal Vs Amir Chand

Punjab And Haryana At Chandigarh · (1990) 02 P&H CK 0004

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 39 Rule 1
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High Courts22 Feb 1990

Gurdeep Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1990) 98 PLR 393

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80(2)Constitution of India, 1950 — Article 226, 32Specific Relief Act, 1963 — Section 38, 39, 40, 41, 42
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