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Punjab And Haryana At Chandigarh judgments, 1961

330 judgments · page 11 of 17

High Courts09 May 1961

Sardha Ram Bhola Nath Vs Paras Ram Mohan Lal

Punjab And Haryana At Chandigarh · AIR 1962 P&H 147 : (1962) 1 ILR (P&H) 58

Civil Procedure Code, 1908 (CPC) — Section 11, 47Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29East Punjab Urban Rent Restriction Act, 1949 — Section 13(1)
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High Courts01 May 1961

Vimla Vs The State

Punjab And Haryana At Chandigarh · AIR 1962 P&H 347 : (1962) 1 ILR (P&H) 89

Criminal Procedure Code, 1898 (CrPC) — Section 155Medical Degrees Act, 1916 — Section 6
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High Courts24 Apr 1961Dismissed

Abdul Majid Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 45

Constitution of India, 1950 — Article 212, 226Gram Panchayat Act, 1952 — Section 101(1), 101(2), 5(3), 8 , 8(2)Gram Panchayat Election Rules, 1960 — Rule 171A, 2, 3, 3(2), 48
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High Courts21 Apr 1961Dismissed

Raghunath Singh Vs Gian Chand

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 85

Civil Procedure Code, 1908 (CPC) — Section 48Constitution by the Adaptation of Laws (Third Amendment) Order, 1951 — Article 372Punjab Debtors Protection Act, 1936 — Section 11(1)
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High Courts21 Apr 1961

Harbans Singh Vs The State

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 6

Criminal Procedure Code, 1898 (CrPC) — Section 238(2)Penal Code, 1860 (IPC) — Section 307, 337
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