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Punjab And Haryana At Chandigarh judgments, 1956

144 judgments · page 6 of 8

High Courts08 Mar 1956Allowed

The State Vs Ishar Das

Punjab And Haryana At Chandigarh · AIR 1956 P&H 160 : (1956) CriLJ 918

Criminal Procedure Code, 1898 (CrPC) — Section 263, 264Punjab Pure Food Act, 1929 — Section 13Punjab Pure Food Rules, 1930 — Rule 3
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High Courts05 Mar 1956Dismissed

Mani Ram Bagri Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1956 P&H 169 : (1956) CriLJ 1015

Constitution of India, 1950 — Article 246, 254Contempt of Courts Act, 1971 — Section 3, 4Punjab Security of Land Tenures Act, 1953 — Section 9
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High Courts27 Feb 1956

Siri Bhan Vs Jit Singh and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 77

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90, Order 21 Rule 92(3)
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High Courts13 Feb 1956

Mst. Mohan Kaur Vs Custodian MEP and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 58

Administration of Evacuee Property Act, 1950 — Section 17, 17(2), 3, 8, 9Constitution of India, 1950 — Article 14, 19(1), 31, 31(2)General Clauses Act, 1897 — Section 6
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High Courts02 Feb 1956Allowed

Sujraj Kumari Vs Dr. D.C. Chtani and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 157

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 13, 226, 227Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7A
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