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Punjab And Haryana At Chandigarh judgments, 1961

330 judgments · page 5 of 17

High Courts10 Oct 1961Dismissed

Nand Singh Vs Punjab Kaur

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 766

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Pepsu Abolition of Biswedari Ordinance, 2006 — Section 9Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954 — Section 3, 6, 6(2)
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High Courts05 Oct 1961

P.A. Paul and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1962 P&H 280 : (1962) 1 ILR (P&H) 606 : (1962) 1 LLJ 592

Constitution of India, 1950 — Article 14, 15, 19, 19(1), 39Punjab Shops and Commercial Establishments Act, 1958 — Section 11, 12, 13, 14, 20(2)
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High Courts29 Sept 1961

Man Mohan Lal Vs B.D. Gupta

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 558

Civil Procedure Code, 1908 (CPC) — Section 115Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1), 35Delhi Rent Control Act, 1958 — Section 14, 14(11), 16(1), 54, 57(2)
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High Courts27 Sept 1961Dismissed

Sibhat Ullah Vs Sahib Ram

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 552

Slum Areas (Improvement and Clearance) Act, 1956 — Section 19, 2, 36
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High Courts27 Sept 1961

Beli Ram Malhotra Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 164

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33, 34, 34(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 30
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