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Punjab And Haryana At Chandigarh judgments, 1954

154 judgments · page 5 of 8

High Courts07 Jul 1954Dismissed

Des Raj Vs Ram Singh and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 92

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 13, 14Punjab Restitution of Mortgaged Lands Act, 1938 — Section 12, 2, 4
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High Courts02 Jul 1954Dismissed

S. Gursaran Singh and Others Vs Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 161

Constitution of India, 1950 — Article 14, 226, 31(2)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 15, 15(1), 19, 19(1)Land Acquisition Act, 1894 — Section 23(1)
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High Courts23 Jun 1954Dismissed

L. Ganga Ram Vs L. Radha Kishan

Punjab And Haryana At Chandigarh · AIR 1955 P&H 145

Arbitration Act, 1940 — Section 14, 14(1), 14(2), 17, 38Arbitration Rules, 1940 — Rule 10, 3Limitation Act, 1908 — Article 120 , 178
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High Courts15 Jun 1954Allowed

Mst. Santi Vs Sudh Ram and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 22

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 60(1)Court Fees Act, 1870 — Section 17Registration Act, 1908 — Section 17(1)
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