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Sukka Vs Neeraj Gupta

High Court Of Punjab And Haryana At Chandigarh Oct 22, 2013 Civil Revision No. 5097 of 2012 (O and M)

Dismissed

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Sunil Parshad Gaind Vs Vishwa Mittar and Others

High Court Of Punjab And Haryana At Chandigarh Dec 9, 2010 Civil Revision No. 8006 of 2010

Dismissed

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Union of India (UOI) Vs Pyare Lal and Sons and Another <BR> Pyare Lal and Sons Vs Union of India (UOI) and Another

High Court Of Punjab And Haryana At Chandigarh Oct 26, 2010 C.R. No''s. 1602 of 1999 and 918 of 2000

Hemant gupta, J.@mdashThis order shall dispose of C.R. No. 1602 of 1999 filed by the Union of India (hereinafter referred to as ''the Agency'')and C.R. No. 918 of 2000 filed by M/s Pyare Lal and sons (hereinafter referr…

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Parjapati Braham Kumari Ishuariya Vishwa Vidhyalaya and Another Vs Lachhman Dass

High Court Of Punjab And Haryana At Chandigarh Oct 27, 2010 Regular Second Appeal No. 4029 of 2009 (O and M)

L.N. Mittal, J.CM No. 12274.C of 20091. Allowed as prayed for.CM No. 12275.C of 20092. For reasons mentioned in the application which is accompanied by affidavit of counsel, delay of 13 days in refiling the appeal is co…

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Mahavir Singh Vs State of Haryana

High Court Of Punjab And Haryana At Chandigarh Jan 12, 2006 Criminal Miscellaneous No. 46239 of 2005 and Criminal Appeal No. 1442-SB of 2005

Virender Singh, J.Crl.Appeal No. 1442-SB of2005Admitted.Crl.Misc.No.46239 of 2005.Pursuant to notice State counsel has put in appearance.1. Heard.2. Sentence of fine shall remains suspended during the pendency of appeal…

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Lajwanti @ Bimla Vs State of Haryana and Others

High Court Of Punjab And Haryana At Chandigarh Nov 11, 2013 C.R.R. No. 2302 of 2009 (O and M)

Partly Allowed

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PRADEEP INDUSTRIES Vs Oriental Insurance Company Ltd.

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Aug 11, 2004

1. BY this complaint under Section 17 read with Section 12 of the Consumer Protection Act, 1986 (for short the "C.P. Act"), complainant-M/s. Pradeep Industries a partnership firm claims Rs. 13,03,625/- towards sum assur…

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