Constitution of India, 1950 — Article 19, 226Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 17, 17(7), 19(2), 24(10), 24(12)Punjab Agricultural Produce Markets Act, 1939 — Section 10, 13, 2, 43, 43(2)

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High Courts24 Apr 1963

Chhota Singh Hira Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1964 P&H 120 : (1964) CriLJ 350 : (1963) 2 ILR (P&H) 328

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 326, 34

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High Courts24 Apr 1963

Sona Ram Ranga Ram and Others Vs Central Government and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 510 : (1963) 2 ILR (P&H) 341

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226

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High Courts24 Apr 1963Dismissed

Messrs Gokal Chand Nathi Ram Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1963) 04 P&H CK 0007

Constitution of India, 1950 — Article 19, 226

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High Courts23 Apr 1963

Divisional Supdt. Delhi Division Northern Rly. Vs Satyender Nath Kapur Chand and Others

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 623

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227, 309, 310, 311, 313Government of India Act, 1935 — Section 241(2)

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High Courts23 Apr 1963Allowed

Puran Chand Vs The State

Punjab And Haryana At Chandigarh · (1963) 04 P&H CK 0001

Penal Code, 1860 (IPC) — Section 159, 160

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High Courts22 Apr 1963Allowed

Mam Chand Vs Chhotu Ram and Others

Punjab And Haryana At Chandigarh · (1963) 04 P&H CK 0031

Punjab Relief of Indebtedness Act, 1934 — Section 31

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High Courts22 Apr 1963Dismissed

Shrimati Shila Devi Vs Mohan Lal

Punjab And Haryana At Chandigarh · (1963) 04 P&H CK 0009

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11

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High Courts19 Apr 1963Allowed

Inder Vs Paras Ram and others

Punjab And Haryana At Chandigarh · (1963) 04 P&H CK 0032

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High Courts19 Apr 1963

Amdad Hussain Vs The State

Punjab And Haryana At Chandigarh · AIR 1964 P&H 75 : (1964) CriLJ 218

Arms Act, 1959 — Section 19Official Secrets Act, 1923 — Section 3Penal Code, 1860 (IPC) — Section 411, 414

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High Courts19 Apr 1963Allowed

Lajya Ram Kapur Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 405

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 9Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 27 , 36East Punjab Displaced Persons (Land Resettlement) Act, 1949 — Section 9

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High Courts19 Apr 1963Allowed