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Punjab And Haryana At Chandigarh judgments, 1967

283 judgments · page 14 of 15

High Courts10 Feb 1967Dismissed

Municipal Committee Vs Dr. Des Raj and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 804

Limitation Act, 1877 — Article 89 , 90Limitation Act, 1908 — Article 2, 36, 40, 48, 49Punjab Municipal Act, 1911 — Section 46, 47, 47(3), 50, 54
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High Courts24 Jan 1967Allowed

Jai Singh Vs Mughla and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 658 : (1967) 69 PLR 475

Constitution of India, 1950 — Article 19, 19(1)Hindu Succession Act, 1956 — Section 14(1)
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High Courts12 Jan 1967Dismissed

Banarsi Dass Vs Devi Dayal and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 612 : (1967) 69 PLR 417

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 2, 2(1)Evidence Act, 1872 — Section 116
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High Courts12 Jan 1967Allowed

Sewaji and Another Vs Gurdial Kaur

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 627

Administration of Evacuee Property Act, 1950 — Section 41Constitution of India, 1950 — Article 19, 31(1), 31(2)Contract Act, 1872 — Section 23
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High Courts04 Jan 1967Allowed

Ganesh Cotton Company Vs The Market Committee and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 590

Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 14, 14(5), 18(1), 18(2), 29Punjab Agricultural Produce Markets Act, 1961 — Section 11, 12, 13, 13(1), 19
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