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Punjab And Haryana At Chandigarh judgments, 1969

399 judgments · page 2 of 20

High Courts11 Dec 1969Dismissed

Hukam Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 387

Punjab Agricultural Produce Markets Act, 1961 — Section 14Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 103, 15(1), 5, 5(1), 5(2)
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High Courts10 Dec 1969

Pritam Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 377

Criminal Procedure Code, 1898 (CrPC) — Section 110, 197, 197(1), 367Penal Code, 1860 (IPC) — Section 19, 409, 477Punjab Gram Panchayat Act, 1952 — Section 102, 102(2), 6(5), 9, 95A
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High Courts09 Dec 1969Dismissed

Bikkar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 369

Arms Act, 1959 — Section 19, 29, 32Criminal Procedure Code, 1898 (CrPC) — Section 173, 190Punjab Excise Act, 1914 — Section 61(l), 75(2)
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High Courts01 Dec 1969Dismissed

Sehaj Ram and Others Vs Sorti and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 361

Punjab Village Common Lands (Regulation) Act, 1953 — Section 2, 2(3), 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3, 3(1), 3(2), 4(2)Specific Relief Act, 1963 — Section 42
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High Courts01 Dec 1969Allowed

Nazar Singh Vs Munshi Singh

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 292

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1), Order 21 Rule 2(3), 151
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High Courts27 Nov 1969Allowed

Ram Chand Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 184 : (1970) 72 PLR 231

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226 , 227Punjab Security of Land Tenures Act, 1953 — Section 24
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