Punjab And Haryana At Chandigarh Judgments 1969

High Courts24 Dec 1969Dismissed

Sh. Bal Mukand Vs Joint Hindu Family Firm known as Munna Lal Ramji Lal and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 516

Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 4

High Courts24 Dec 1969Dismissed

Saral Beopar Association Limited Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 513

Criminal Procedure Code, 1898 (CrPC) — Section 154, 154, 155, 156, 157Forward Contracts (Regulation) Act, 1952 — Section 17, 20, 21, 5APenal Code, 1860 (IPC) — Section 109, 114, 120B, 415, 417

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High Courts22 Dec 1969Dismissed

Charan Singh Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 498

Constitution of India, 1950 — Article 226, 227

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High Courts22 Dec 1969Dismissed

Lachhman Singh Vs Pritam Chand and Another

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 359

Punjab Pre-emption Act, 1913 — Section 15(1)

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High Courts19 Dec 1969Allowed

Oriental Fire and General Insurance Co. Ltd. Vs Moola Singh and others

Punjab And Haryana At Chandigarh · (1969) 12 P&H CK 0035

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts19 Dec 1969Allowed

Oriental Fire and General Ins. Co. Ltd. Vs Moola Singh and Others

Punjab And Haryana At Chandigarh · (1969) 12 P&H CK 0027

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts19 Dec 1969Dismissed

Kirpal Singh and Others Vs Surjan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 519

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 115Limitation Act, 1908 — Article 10

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High Courts19 Dec 1969Allowed

Asa Ram and Others Vs Central Government and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 452

Constitution of India, 1950 — Article 14, 19(1), 226, 31(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20A, 20B

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High Courts18 Dec 1969Allowed

Lal Singh and others Vs The State Of Punjab and others

Punjab And Haryana At Chandigarh · (1969) 12 P&H CK 0036

Constitution of India, 1950 — Article 226

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High Courts18 Dec 1969Allowed

Baldev Kishan Vs Bir Bhan and another

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 415

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

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High Courts18 Dec 1969Dismissed

Parma Nand Vs Sarup Singh

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 483

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 29, 29(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 90(14), 92

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High Courts18 Dec 1969Allowed

Baldev Kishan Vs Bir Bhan and Another

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 415 : (1970) RCR(Rent) 249

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3), 14, 15(5), 9Punjab Municipal Act, 1911 — Section 61Transfer of Property Act, 1882 — Section 105

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High Courts18 Dec 1969Allowed