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Punjab And Haryana At Chandigarh judgments, 1959

244 judgments · page 11 of 13

High Courts11 Mar 1959

G.D. Soni Vs S.N. Bhalla

Punjab And Haryana At Chandigarh · AIR 1959 P&H 381

Constitution of India, 1950 — Article 14Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7(2), 7A
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High Courts06 Mar 1959Dismissed

Tilakram Rambaksh Vs Bank of Patiala and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 440

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 19(1), 295, 298, 299Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 4
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High Courts17 Feb 1959

Abdul Wahab Vs Phiraya Lal

Punjab And Haryana At Chandigarh · AIR 1959 P&H 586

Civil Procedure Code, 1908 (CPC) — Section 99Delhi and Ajmer Rent Control Act, 1952 — Section 34(1)Punjab Courts Act, 1918 — Section 37, 39(3)
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High Courts16 Feb 1959Allowed

Ghaki Mal Hukam Chand and Others Vs Punjab National Bank Ltd.

Punjab And Haryana At Chandigarh · AIR 1961 P&H 91

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3 , Order 30 Rule 1, Order 30 Rule 4, Order 41 Rule 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 11, 15, 17, 2(9), 21Evidence Act, 1872 — Section 114
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