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Punjab And Haryana At Chandigarh judgments, 1970

485 judgments · page 13 of 25

High Courts07 Aug 1970Dismissed

Telu Ram Vs Om Parkash Garg

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 528 : (1970) RCR(Rent) 843

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(b)
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High Courts07 Aug 1970

Boota Singh and Others Vs Roshan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 269 : (1972) 2 ILR (P&H) 543 : (1970) RCR(Rent) 895

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
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High Courts03 Aug 1970Allowed

Hardial Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 507

Constitution of India, 1950 — Article 14, 226, 309Punjab Co-operative Societies Act, 1961 — Section 24, 26, 77Punjab District Service Rules — Rule 16
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High Courts27 Jul 1970

Jarnail Singh Vs Union Territory of Chandigarh and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 181 : (1971) CriLJ 781 : (1972) 2 ILR (P&H) 498

East Punjab Essential Services Maintenance Act, 1947 — Section 7(3), 7(4)General Clauses Act, 1897 — Section 3(58), 7, 7(3), 7(4)Punjab Reorganisation Act, 1966 — Section 88, 89
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High Courts22 Jul 1970Dismissed

Chaman Lal Vs Mohinder Devi

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 481

Hindu Marriage (Amendment) Act, 1964 — Section 23(1)Hindu Marriage Act, 1955 — Section 13(1A), 9
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