Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 10A, 18, 18(1), 18(2), 18(4)Punjab Security of Land Tenures Rules, 1953 — Rule 21, 5

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High Courts04 Oct 1966Dismissed

Sewa Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 89

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(2), 21(3), 21(4), 42, 46(2)Income Tax Act, 1961 — Section 34

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High Courts04 Oct 1966Allowed

Hari Krishan Sharma Vs The Sub-divisional Officer (Licensing Authority) and Another

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 82

Constitution of India, 1950 — Article 19(1), 226, 39Punjab Cinemas (Regulation) Act, 1952 — Section 5, 5(1), 5(2), 5(3)Punjab Cinemas (Regulation) Rules, 1952 — Rule 3

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High Courts28 Sept 1966Dismissed

K.K. Jaggia Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1968 P&H 97 : (1967) 1 ILR (P&H) 95

Constitution of India, 1950 — Article 226, 309Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 7.2, 7.2(1), 7.2(2), 7.5

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High Courts28 Sept 1966Allowed

The Delhi Cloth and General Mills Company Ltd. Vs The Municipal Corporation of Delhi and Another

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 936

Delhi Municipal Corporation Act, 1957 — Section 178(1)

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High Courts27 Sept 1966Dismissed

Gurdit Singh and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 73

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 3(1), 32A, 32DDPunjab Land Revenue Act, 1887 — Section 15, 15(1)

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High Courts26 Sept 1966

Delhi Beopar Mandal Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · AIR 1967 P&H 255

Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 28(1)Partnership Act, 1932 — Section 4

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High Courts26 Sept 1966Allowed

Chanan Dass Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 41

Civil Procedure Code, 1908 (CPC) — Section 107 , 115Constitution of India, 1950 — Article 226 , 227Delhi and Ajmer Rent Control Act, 1952 — Section 35 , 35(1)

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High Courts23 Sept 1966Dismissed

Kali Ram Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 44

Constitution of India, 1950 — Article 226, 32Punjab Municipal Act, 1911 — Section 16, 20Punjab Resumption of Jagirs Act, 1957 — Section 2(3), 3, 4, 5, 5(1)

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High Courts20 Sept 1966Allowed

Roshan Lal Sharma Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 47

Constitution of India, 1950 — Article 14, 16, 162, 309Punjab Civil Secretariat (State Service Class — II) Rules, 1963 — Rule 1, 2, 3, 8States Reorganisation Act, 1956 — Section 115(7), 117

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High Courts19 Sept 1966