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Punjab And Haryana At Chandigarh judgments, 1968

382 judgments · page 14 of 20

High Courts24 Apr 1968Allowed

Banwari Lal Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 1

Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1963 — Rule 19(3), 2(6), 21Punjab Agricultural Produce Markets Act, 1961 — Section 10, 12(2), 12(3)
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High Courts23 Apr 1968Dismissed

Ram Singh and Others Vs The Chief Settlement Commissioner (Rural) and Others

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 554

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12, 23, 24, 24(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 104, 24, 25, 56, 62East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
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High Courts19 Apr 1968

Sat Parkash Vs Sarbh Dayal

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 401 : (1968) 70 PLR 634

East Punjab Urban Rent Restriction Act, 1949 — Section 13(4), 4, 4(2), 4(3), 5
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High Courts17 Apr 1968Dismissed

Jagjit Singh Vs Mohinder Kaur

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 538 : (1968) 70 PLR 838

Criminal Procedure Code, 1898 (CrPC) — Section 107Hindu Marriage Act, 1955 — Section 13, 2(1), 29(2), 4
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High Courts08 Apr 1968

Dolit Singh Piara Singh Vs Shamsher Kaur

Punjab And Haryana At Chandigarh · AIR 1969 P&H 69 : (1969) 1 ILR (P&H) 393

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 33, 62(2), 62(9)Hindu Marriage Act, 1955 — Section 10(1), 12, 23, 28
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