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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,199 of 4,611

High Courts09 Nov 1978Allowed

Dharam Pal etc. Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 290

Capital of Punjab (Development and Regulation) Act, 1952 — Section 3, 7, 8, 8(1), 8(2)Constitution of India, 1950 — Article 14, 19(1)Punjab New Mandi Townships (Development and Regulation) Act, 1960 — Section 10, 11, 12, 13, 18
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High Courts09 Nov 1978

Kishori Lal Vs Beant Singh

Punjab And Haryana At Chandigarh · AIR 1979 P&H 160 : (1979) 2 ILR (P&H) 93

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
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High Courts07 Nov 1978

Darshan Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1979 P&H 102

Constitution of India, 1950 — Article 14, 19, 245, 246, 252Government of India Act, 1935 — Section 103, 293Punjab Excise Act, 1914 — Section 3(14)
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High Courts03 Nov 1978

Balbir Singh Vs Darshana Kumari

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 265

Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 482Penal Code, 1860 (IPC) — Section 109, 120B, 365, 394, 420
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High Courts02 Nov 1978

Balbir Kaur Vs Dhir Dass

Punjab And Haryana At Chandigarh · AIR 1979 P&H 162

Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Marriage Act, 1955 — Section 13(1)
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High Courts27 Oct 1978

Darsan Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 46

Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 2, 482Dowry Prohibition Act, 1961 — Section 3, 4, 4A, 4B, 6Penal Code, 1860 (IPC) — Section 182, 323, 406
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