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Punjab And Haryana At Chandigarh judgments, 1969

399 judgments · page 16 of 20

High Courts18 Mar 1969Allowed

Umrao Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 538

Constitution of India, 1950 — Article 226, 227Payment of Bonus Act, 1965 — Section 37Punjab Co-operative Societies Act, 1961 — Section 15, 23, 23(1), 24, 25
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High Courts14 Mar 1969Allowed

Kartar Singh Vs Hari Singh and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 694

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18, Order 26 Rule 18(1), Order 26 Rule 18(2), 115Constitution of India, 1950 — Article 227
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High Courts14 Mar 1969Allowed

Gulab Rai Vs The Union of India (UOI) Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 22

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, Order 8 Rule 5, 80Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 25F
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High Courts13 Mar 1969Dismissed

Pritpal Singh Sanghera Vs The Secretary to Government, Punjab and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 673

Constitution of India, 1950 — Article 14, 16, 226, 311, 311(1)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Service of Engineers (Class I) Public Works Department (Buildings and Roads Branch) Rules, 1960 — Rule 15, 5, 6, 8, 9
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High Courts11 Mar 1969Allowed

Kanshi Ram Vs Tarlok Singh

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 640

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, Order 26 Rule 12, Order 26 Rule 16
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High Courts10 Mar 1969Allowed

Jagmohan Singh Dhillon Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 523

Constitution of India, 1950 — Article 14, 226, 227, 309, 311Punjab Educational Service (Provincialized Cadre) Class III, s, 1961 — Rule 6(3), 8(3)Punjab Police Rules, 1934 — Rule 13.1, 13.10(1), 13.12(1), 13.16(1), 13.16(2)
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High Courts07 Mar 1969Dismissed

Lakshbir Vs Anant Ram and Others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 1

Constitution of India, 1950 — Article 226, 227Pepsu Agricultural Tenants (Temporary Protection and Disability) Ordinance, 1954 — Ordinance 6Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 20, 22, 32B, 4
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