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Punjab And Haryana At Chandigarh judgments, 1957

188 judgments · page 8 of 10

High Courts19 Feb 1957Allowed

Bakhshish Singh and Others Vs Hazara Singh and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 155

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 19(3)Administration of Evacuee Property Act, 1950 — Section 12, 26, 27, 56Constitution of India, 1950 — Article 226
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High Courts18 Feb 1957Dismissed

Mansha Ram Vs Tej Bhan

Punjab And Haryana At Chandigarh · AIR 1958 P&H 5

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2English Partnership Act, 1890 — Section 34(1)Partnership Act, 1932 — Section 13, 37, 54
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High Courts12 Feb 1957Allowed

State of Punjab Vs S. Sukhbans Singh

Punjab And Haryana At Chandigarh · AIR 1957 P&H 191

Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 226, 309, 311, 320, 372Fundamental Rules — Rule 12A, 14A, 15, 97
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High Courts07 Feb 1957Dismissed

Chanan Ram Vs Kahan Singh etc.

Punjab And Haryana At Chandigarh · AIR 1958 P&H 81

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100General Clauses Act, 1897 — Section 3, 3(28)Stamp Rules, 1925 — Rule 3
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