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Punjab And Haryana At Chandigarh judgments, 1967

283 judgments · page 12 of 15

High Courts04 Apr 1967

Prithvi Chand Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1969 P&H 376 : (1968) 1 ILR (P&H) 146

Constitution of India, 1950 — Article 226, 245Defence of India Act, 1962 — Section 29, 29(1), 29(3), 40(1), 44Evidence Act, 1872 — Section 114
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High Courts03 Apr 1967

S. Sher Singh Vs Raghu Pati Kapur and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 217 : (1968) CriLJ 775 : (1967) 2 ILR (P&H) 254

Constitution of India, 1950 — Article 14, 19(1), 19(2), 215Contempt of Courts Act, 1971 — Section 1, 2, 3Criminal Procedure Code, 1898 (CrPC) — Section 194(2)
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High Courts24 Mar 1967Dismissed

Keso and Others Vs Gopal Singh

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 73 : (1967) 69 PLR 454

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
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High Courts22 Mar 1967

Chhotta Singh and Others Vs Pritam Singh and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 435 : (1969) CriLJ 1529 : (1969) 2 ILR (P&H) 249

Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 3Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 39
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