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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,300 of 4,611

High Courts08 Nov 1971Dismissed

Surinder Singh Vs Rajinder Kaur

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 654

Criminal Procedure Code, 1898 (CrPC) — Section 179, 181(2)Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 403
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High Courts03 Nov 1971

S. Iqbal Singh Vs S. Gurdas Singh Badal and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 163 : (1972) 1 ILR (P&H) 554

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 , Order 1 Rule 10(2), Order 6 Rule 17Constitution of India, 1950 — Article 226, 227, 245(1), 246(1), 327Parliamentary Elections Act, 1868 — Section 51
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High Courts03 Nov 1971Allowed

Samdu etc. Vs Subhan Khan etc.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 639

Administration of Evacuee Property Act, 1950 — Section 2, 46, 7, 8, 8(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 80East Punjab Evacuee Property (Administration) Ordinance, 1949 — Section 7
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High Courts21 Oct 1971

Gian Chand Vs Tirath Ram Gupta

Punjab And Haryana At Chandigarh · AIR 1973 P&H 210

Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1
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