Monia Vs Sohan Singh Dhesi and another
attributed any over act to the respondents and has also not levelled any allegations of demand of dowry or mis-appropriation
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Surinder Mohan Vs Baldev Singh and Others
Whether the suit is bad for mis-joinder of the parties and the non-joinder of necessary parties?
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Deepak Kumar Sharma Vs State of Punjab and Another
The statement of imputation of mis-conduct against father of the petitioner as contained in the charge-sheet
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Court of its own motion Vs State of Haryana
been made accused (without which the framing of charge would be defective or that it might lead to mis-carriage
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M/s. Dhaliwal Agro Centre, Ludhiana Vs State of Punjab
though it has been stated that the petitioner has distributed the insecticide which was found to be mis-branded
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Manmohan Lal Vs Shanti Parkash Jain
respondent-landlord, on the other hand, has claimed that neither in the pleadings nor in evidence, there is any mis-statement
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M/s. Guru Nanak Pesticides, Nabha and Others Vs State of Punjab
However, on analysis the sample was found mis-branded.
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Harbans Singh Vs Harmail Singh
certain preliminary objections of, maintainability, the suit is barred by the principle of res-judicata, mis-joinder
Sushil Kumar Vs State of Punjab
further stated that they also refused to hand over the dowry articles, entrusted to them and thus, mis-appropriated
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Raman Kumar and Another Vs Punjab Wakf Board
took some preliminary objections, inter alia, that the suit is barred by limitation; suit is bad for mis-joinder