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Punjab And Haryana At Chandigarh judgments, 1966

371 judgments · page 5 of 19

High Courts14 Sept 1966Allowed

S. Gopal Vs The State

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 900

Central Provinces Tenancy Act, 1920 — Section 40Companies Act, 1956 — Section 282Criminal Procedure (Amendment) Act, 1955 — Section 269, 342A, 558
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High Courts13 Sept 1966Dismissed

Neogy and Sons Vs The Union of India (UOI)

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 327

Mineral Concession Rules, 1949 — Rule 28(1A), 57, 57(2), 67Mineral Concession Rules, 1960 — Rule 24, 24(1), 24(3), 25, 28Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 30
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High Courts02 Sept 1966Allowed

Chuni Lal Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 11

Constitution of India, 1950 — Article 14Punjab Gram Panchayat Act, 1952 — Section 102, 102(2)Punjab Municipal Act, 1911 — Section 14, 16
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High Courts02 Sept 1966Allowed

Mst. Shugni Vs Baldev Singh

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 861

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 28Punjab Tenancy Act, 1887 — Section 3, 59, 59(4), 9
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High Courts31 Aug 1966Dismissed

Hugh Vs Sukha Singh

Punjab And Haryana At Chandigarh · (1966) 08 P&H CK 0034

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
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High Courts25 Aug 1966

Kishore Chand Vs Dharam Pal

Punjab And Haryana At Chandigarh · AIR 1968 P&H 385 : (1967) 1 ILR (P&H) 838

Contract Act, 1872 — Section 10Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 105
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High Courts24 Aug 1966Allowed

Din Dayal Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 827

Constitution of India, 1950 — Article 226, 227Municipal Election Rules, 1952 — Rule 17Punjab Gram Panchayat Act, 1952 — Section 102, 102(2), 6(5), 95, 95(1)
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