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Punjab And Haryana At Chandigarh judgments, 1950

172 judgments · page 7 of 9

High Courts07 Jun 1950

Jagan Nath Vs Moti Ram and Others

Punjab And Haryana At Chandigarh · (1950) 06 P&H CK 0009

Limitation Act, 1908 — Section 10(2)Punjab Courts Act, 1918 — Section 41Soldiers (Litigation) Act, 1925 — Section 11, 3
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High Courts26 May 1950

Lal Singh and Another Vs State

Punjab And Haryana At Chandigarh · (1950) 05 P&H CK 0008

Criminal Procedure Code, 1898 (CrPC) — Section 31Penal Code, 1860 (IPC) — Section 302, 324, 326, 34Pepsu Judicature Ordinance, 2005 — Section 51, 54, 68
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High Courts26 May 1950

Santu and Another Vs Sohan Lal and Others

Punjab And Haryana At Chandigarh · (1950) 05 P&H CK 0001

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1), 60(2), 60(4), 60(6)Constitution of India, 1950 — Article 141, 216, 217, 219, 221Patiala Relief of Indebtedness Act, 1999 — Section 34
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High Courts03 May 1950

Lala Som Nath Vs L.D. Desai and Others

Punjab And Haryana At Chandigarh · (1950) 05 P&H CK 0010

Court fees Act, 1870 — Section 7East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2Transfer of Property Act, 1882 — Section 111, 60, 83, 84
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