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Punjab And Haryana At Chandigarh judgments, 1963

477 judgments · page 20 of 24

High Courts19 Mar 1963Allowed

Phuman and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 442

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(2), Order 41 Rule 20, Order 41 Rule 3, 113Income Tax Act, 1961 — Section 66(1)Land Acquisition Act, 1894 — Section 11 , 18, 20, 21, 23
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High Courts19 Mar 1963Dismissed

Dwarka Devi and Others Vs Hans Raj

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 458 : (1963) 65 PLR 705

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7East Punjab Urban Rent Restriction Act, 1949 — Section 16
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High Courts18 Mar 1963Dismissed

Rajinder Singh Vs The Director of Panchayats and Others

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 587 : (1963) 65 PLR 1085

Constitution of India, 1950 — Article 226Pepsu Panchayat Raj Act, 2008 — Section 123, 123(1)Punjab Gram Panchayat Act, 1952 — Section 102, 102(1), 102(2), 6(5), 95(2)
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High Courts15 Mar 1963Allowed

Sewak Hotel Vs The Assessing Authority and Another

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 454

Constitution of India, 1950 — Article 226Punjab General Sales Tax (Amendment) Act, 1962 — Section 1(2), 3Punjab General Sales Tax Act, 1948 — Section 11(4), 11(5), 6, 6(1)
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High Courts14 Mar 1963Dismissed

The State Vs Dharam Pal

Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0013

Penal Code, 1860 (IPC) — Section 302, 324, 34Reformatory Schools Act, 1897 — Section 11, 12, 15, 16, 4
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High Courts08 Mar 1963Dismissed

Amdad Hussain Vs The State

Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0037

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