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Punjab And Haryana At Chandigarh judgments, 1962

389 judgments · page 3 of 20

High Courts06 Dec 1962

S. Balwant Singh and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 231 : (1964) 1 ILR (P&H) 177 : (1963) 65 PLR 990

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33, 8Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 22(1), 22(2), 23, 24
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High Courts03 Dec 1962Dismissed

Asa Nand Vs The Central Govenrment of India and Others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 439 : (1963) 65 PLR 214

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 30
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High Courts03 Dec 1962Dismissed

Shiv Datt and Others Vs Mst. Sardar Begum and Others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 566 : (1963) 65 PLR 566

Administration of Evacuee Property Act, 1950 — Section 16, 16(3), 4(2)Delhi and Ajmer Rent Control Act, 1952 — Section 8Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29
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High Courts28 Nov 1962Dismissed

Rattan Chand Vs Hans Raj and Others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 557

Civil Procedure Code, 1908 (CPC) — Section 100(1)Provincial Insolvency Act, 1920 — Section 22, 28(2), 4, 68, 75
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