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Punjab And Haryana At Chandigarh judgments, 1966

371 judgments · page 9 of 19

High Courts17 May 1966Dismissed

Hari Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 577

Constitution of India, 1950 — Article 14, 226, 227, 265East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 14(2), 19(1), 20(3), 21East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 14
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High Courts13 May 1966Allowed

Gurbachan Kaur and Another Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 570

Constitution of India, 1950 — Article 226, 227East Punjab Refugee Rehabilitation (Buildings and Building Sites) Act, 1948 — Section 11, 12, 12(1), 13, 5East Punjab Refugee Rehabilitation (Buildings and Building Sites) Rules, 1948 — Rule 4
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High Courts12 May 1966Dismissed

Nanak Chand and Another Vs Nanga

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 564

Civil Procedure Code, 1908 (CPC) — Section 115, 38, 39, 39(1), 39(2)Punjab Gram Panchayat Act, 1952 — Section 24, 55, 64, 64(3)
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High Courts12 May 1966Allowed

Ratti Ram Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 555

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 20, 21(1), 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
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