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Punjab And Haryana At Chandigarh judgments, 1950

172 judgments · page 5 of 9

High Courts05 Sept 1950

Des Raj Sharma Vs The State

Punjab And Haryana At Chandigarh · (1950) 09 P&H CK 0016

Criminal Procedure Code, 1898 (CrPC) — Section 342, 435Evidence Act, 1872 — Section 30, 8Penal Code, 1860 (IPC) — Section 109, 161
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High Courts28 Aug 1950

Abdur Rehman Khan and Others Vs Raghbir Singh and Others

Punjab And Haryana At Chandigarh · (1950) 08 P&H CK 0004

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(1), Order 20 Rule 4(2), Order 20 Rule 5, Order 41 Rule 22, Order 41 Rule 32Constitution of India, 1950 — Article 133Limitation Act, 1908 — Article 181
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High Courts21 Jul 1950Allowed

Inder Singh Vs The State

Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0003

Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3
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High Courts19 Jul 1950

Hari Singh Vs State

Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0013

Constitution Act — Section 59(2)Constitution of India, 1950 — Article 154, 166, 238, 372Criminal Procedure Code, 1898 (CrPC) — Section 491
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High Courts12 Jul 1950

Rajpal Vs Suraj Narain

Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0011

Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 14, 15, 7, 9(1)Delhi Rent Control Act, 1958 — Section 10, 11Delhi Rent Control Rules, 1959 — Rule 4, 5, 6, 7, 8
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