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Punjab And Haryana At Chandigarh judgments, 1950

172 judgments · page 2 of 9

High Courts28 Nov 1950

Tara Singh Gopi Chand Vs The State

Punjab And Haryana At Chandigarh · AIR 1951 P&H 27 : (1951) CriLJ 449

Constitution of India, 1950 — Article 19, 226, 228, 372, 395Penal Code, 1860 (IPC) — Section 124A, 153A
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High Courts23 Nov 1950

Mangal Sain Vs Ajit Parshad and Another

Punjab And Haryana At Chandigarh · AIR 1951 P&H 355

Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15, 15(1), 15(4)Punjab Courts Act, 1918 — Section 21(2)
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High Courts22 Nov 1950

Piyara Singh Vs Bhagwan Das

Punjab And Haryana At Chandigarh · (1950) 11 P&H CK 0025

Civil Procedure Code, 1882 — Section 17Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 17, 20Contract Act, 1872 — Section 49
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High Courts22 Nov 1950

Parkash Lal Vs Sant Singh

Punjab And Haryana At Chandigarh · AIR 1951 P&H 415

East Punjab Urban Rent Restriction Act, 1949 — Section 10, 12, 13, 15, 15(4)Punjab Courts Act, 1918 — Section 18, 19, 20, 21, 21(2)
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High Courts20 Nov 1950

Om Parkash Vs The State

Punjab And Haryana At Chandigarh · AIR 1951 P&H 387 : (1951) CriLJ 661

Evidence Act, 1872 — Section 25Police Act, 1861 — Section 1
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High Courts16 Nov 1950

Ram Murti and Others Vs Bank of Patiala

Punjab And Haryana At Chandigarh · (1950) 11 P&H CK 0010

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 7 Rule 11, 107, 149Constitution of India, 1950 — Article 133Court Fees Act, 1870 — Section 28
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