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Punjab And Haryana At Chandigarh judgments, 1966

371 judgments · page 7 of 19

High Courts03 Aug 1966Allowed

Nand Lal Vs The Estate Officer and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 728

Constitution of India, 1950 — Article 19, 19(1)Punjab New Capital (Periphery) Control Act, 1952 — Section 1(2), 11, 11(1), 12, 12(1)Talwara Township (Periphery) Control Act, 1961 — Section 12
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High Courts26 Jul 1966Dismissed

Ramji Dass Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 711

Capital of Punjab (Development and Regulation) Act, 1952 — Section 10, 10(4), 22(2), 3, 7Chandigarh (Sale of Sites) Rules, 1952 — Rule 11, 8Constitution of India, 1950 — Article 14, 226, 227
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High Courts26 Jul 1966Allowed

Ram Parshad Restogi Vs Jagdish Narain

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 719

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 193(1), 195(1), 476, 476B, 480
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High Courts22 Jul 1966

P.C. Jairath Vs Mrs. Amrit Jairath

Punjab And Haryana At Chandigarh · AIR 1967 P&H 148 : (1967) 1 ILR (P&H) 695

Civil Procedure Code, 1908 (CPC) — Section 10, 151Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 21
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High Courts20 Jul 1966Dismissed

Smt. Dr. Deep Kaur Vs The State of Punjab

Punjab And Haryana At Chandigarh · AIR 1967 P&H 213 : (1968) 1 LLJ 760

Constitution of India, 1950 — Article 309, 311, 311(2)Punjab Civil Medical Service Class II (Recruitment and Conditions of Service) Rules, 1943 — Rule 7, 7Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 9
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