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Punjab And Haryana At Chandigarh judgments, 1963

477 judgments · page 16 of 24

High Courts09 May 1963Dismissed

Sunder Vs Surjan Singh

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 701

Civil Procedure Code, 1908 (CPC) — Section 144, 151Punjab Tenancy Act, 1887 — Section 50, 84, 85Punjab Tenancy Rules — Rule 10
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High Courts08 May 1963

The State Vs Sulekh Chand

Punjab And Haryana At Chandigarh · AIR 1964 P&H 83 : (1964) CriLJ 220 : (1963) 2 ILR (P&H) 678

Penal Code, 1860 (IPC) — Section 361, 363, 366
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High Courts08 May 1963

Atma Singh Vs Chief Settlement Commissioner and Others

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 685 : (1963) 65 PLR 746

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 30, 31
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High Courts07 May 1963

Jagir Singh and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1964 P&H 90 : (1963) 2 ILR (P&H) 773 : (1963) 65 PLR 754

Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 19, 19(1), 19(6), 226, 31East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 14(1), 14(2), 15, 18
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High Courts03 May 1963

Lal Chand Vs Gopi Chand

Punjab And Haryana At Chandigarh · AIR 1964 P&H 61 : (1963) 2 ILR (P&H) 613 : (1963) 65 PLR 809

Arbitration Act, 1940 — Section 30 , 33Limitation Act, 1963 — Article 158 , 181
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