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Punjab And Haryana At Chandigarh judgments, 1960

269 judgments · page 3 of 14

High Courts26 Oct 1960Dismissed

Ruldu Vs Umar Din

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 779

Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 38East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15(5)
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High Courts26 Oct 1960

Deepo Vs Kehar Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 183 : (1961) 1 ILR (P&H) 764

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9
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High Courts26 Oct 1960

Uttam Chand Vs Chief Settlement Commissioner and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 163 : (1961) 1 ILR (P&H) 785

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 4, 7, 8Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 65, 65(1)
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High Courts10 Oct 1960

Lilu and Others Vs Karam Chand and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 1

Constitution of India, 1950 — Article 226, 227East Punjab Utilization of Lands (Amendment) Act, 1953 — Section 7(1)East Punjab Utilization of Lands Act, 1949 — Section 14, 14(1), 3, 4, 5
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High Courts07 Oct 1960Dismissed

Ram Rattan Kapur Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 387

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33, 34Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 22(2), 23
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