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Punjab And Haryana At Chandigarh judgments, 1959

244 judgments · page 2 of 13

High Courts23 Nov 1959

B.M. Bhalla Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 387

Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 10(2)Constitution of India, 1950 — Article 226
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High Courts19 Nov 1959

Shaukat Ali Khan Vs The State of Punjab

Punjab And Haryana At Chandigarh · AIR 1960 P&H 565 : (1960) CriLJ 1491

Constitution of India, 1950 — Article 13, 143, 291, 362, 363Criminal Procedure Code, 1898 (CrPC) — Section 503Penal Code, 1860 (IPC) — Section 408
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High Courts10 Nov 1959

Gurcharan Singh Vs Smt. Waryam Kaur

Punjab And Haryana At Chandigarh · (1959) 11 P&H CK 0001

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 10, 10(1), 12, 13, 13(1)
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High Courts04 Nov 1959

Pearl Insurance Co. Vs Atma Ram

Punjab And Haryana At Chandigarh · AIR 1960 P&H 236

Contract Act, 1872 — Section 28Displaced Persons (Debts Adjustment) Act, 1951 — Section 36Limitation Act, 1908 — Article 86, 28, 3
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High Courts03 Nov 1959Allowed

Mst. Bhagwanti Vs Sadhu Ram

Punjab And Haryana At Chandigarh · AIR 1961 P&H 181

Civil Procedure Code, 1908 (CPC) — Section 107Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13(1), 14
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