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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,299 of 4,611

High Courts11 Nov 1971Dismissed

Sadhu Singh Vs Devi Dayal Kohli

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 10

Criminal Procedure (Amendment) Act, 1955 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 407, 417, 417(3), 494Penal Code, 1860 (IPC) — Section 379, 406, 509
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High Courts09 Nov 1971Dismissed

Ranjit Kaur Vs Sukhdev Singh

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 670 : (1972) 74 PLR 430

Hindu Marriage (Amendment) Act, 1964 — Section 13(1), 13(1A)Hindu Marriage Act, 1955 — Section 10, 13, 13(1A), 23, 23(1)Penal Code, 1860 (IPC) — Section 323, 342, 392
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High Courts09 Nov 1971

Dayal Singh Vs Bhajan Kaur

Punjab And Haryana At Chandigarh · AIR 1973 P&H 44 : (1974) 2 ILR (P&H) 1

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 11, 12, 13, 16, 23(1)
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High Courts08 Nov 1971Allowed

Dilbagh Rai Vs Brahm Datt and Others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 666

Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1963 — Rule 19, 19(3), 3, 5Punjab Agricultural Produce Markets Act, 1961 — Section 10, 12(2)
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