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Punjab And Haryana At Chandigarh judgments, 1969

399 judgments · page 7 of 20

High Courts25 Sept 1969Dismissed

Sohan Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 322 : (1970) 1 ILR (P&H) 468

Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 101, 102, 103, 104Punjab Civil Services Rules — Rule 10.2
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High Courts24 Sept 1969Dismissed

Johari Mal Vs Surjan Singh and Others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 674

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 21 Rule 58, Order 21 Rule 63, Order 23 Rule 1, Order 23 Rule 2Limitation Act, 1963 — Section 14, 14(1), 14(2), 14(3), 15(3)
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High Courts23 Sept 1969Dismissed

Sarwan Singh Vs Kaur Chand and Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 625 : (1969) RCR(Rent) 961

East Punjab Urban Rent Restriction Act, 1949 — Section 2Transfer of Property Act, 1882 — Section 13
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High Courts23 Sept 1969Dismissed

Nand Kishore Vs Des Raj Chopra and Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 660 : (1970) RCR(Rent) 974

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33East Punjab Urban Rent Restriction Act, 1949 — Section 15(1), 15(3), 15(4), 15(5), 4
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High Courts22 Sept 1969Allowed

Kishan Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 615

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 36, 42Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32B, 32BB(1), 32BB(3), 32C, 32D(1)
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High Courts19 Sept 1969Dismissed

Anokh Singh Vs Surinder Singh and Others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 585

Arbitration Act, 1940 — Section 20Prevention of Corruption Act, 1947 — Section 5(2)Representation of the People (Amendment) Act, 1958 — Section 15
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High Courts18 Sept 1969

Om Pati Vs Kartar Singh

Punjab And Haryana At Chandigarh · AIR 1971 P&H 35

Evidence Act, 1872 — Section 101Hindu Marriage Act, 1955 — Section 10, 9
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High Courts16 Sept 1969Dismissed

Raj Kumar Vs The Vice-Chancellor and Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 579

Civil Procedure Code, 1908 (CPC) — Section 151Punjabi University Calendar Ordinance — Ordinance 28, Ordinance 29, Ordinance 3, Ordinance 4, Ordinance 5
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