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Punjab And Haryana At Chandigarh judgments, 1966

371 judgments · page 8 of 19

High Courts19 May 1966Allowed

Abdul Salam Vs Ahmad Din

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 604

Civil Procedure Code, 1908 (CPC) — Section 139Criminal Procedure Code, 1898 (CrPC) — Section 145, 510, 526(4), 539, 539AOaths Act, 1969 — Section 4
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High Courts19 May 1966Dismissed

Jot Ram Vs A.L. Fletcher and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 597

Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 10A, 10B, 16, 18, 18(1)
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High Courts19 May 1966Allowed

Ahmad Din Vs Abdul Salem

Punjab And Haryana At Chandigarh · AIR 1966 P&H 528 : (1966) CriLJ 1479

Civil Procedure Code, 1908 (CPC) — Section 139Criminal Procedure Code, 1898 (CrPC) — Section 145, 510A, 539AAOaths Act, 1873 — Section 4
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