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Punjab And Haryana At Chandigarh judgments, 1963

477 judgments · page 7 of 24

High Courts21 Oct 1963Dismissed

Puran Singh Vs Bhartu and Another

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 706

Constitution of India, 1950 — Article 226, 227Punjab General Clauses Act, 1898 — Section 8Punjab Gram Panchayat (Amendment) Act, 1962 — Section 13B, 13C, 13C(1), 13E, 13O(1)
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High Courts18 Oct 1963Dismissed

Mam Chand Vs Chhotu Ram and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 626

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 9Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935 — Rule 5, 7Punjab Relief of Indebtedness Act, 1934 — Section 31, 32
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High Courts18 Oct 1963Allowed

Thakar Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 651 : (1964) 66 PLR 1135

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Second Amendment and Validation Act, 1962 — Section 21(4)
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High Courts18 Oct 1963

Giani Zail Singh Vs Election Tribunal II and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 105 : (1964) 1 ILR (P&H) 646 : (1964) 66 PLR 297

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 23 Rule 1, Order 6 Rule 17Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 112, 113, 114, 115, 116
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High Courts18 Oct 1963Allowed

Ravi Kanta Vs The Punjab State

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 311 : (1964) 66 PLR 919

East Punjab Requisitioning of Immovable Property (Temporary Powers) Act, 1948 — Section 25, 5Land Acquisition Act, 1894 — Section 23Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8, 8(1), 8(2), 8(3)
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