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Punjab And Haryana At Chandigarh judgments, 1970

485 judgments · page 14 of 25

High Courts29 May 1970Dismissed

Market Committee Vs Punjab State and Others

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 469 : (1972) 2 ILR (P&H) 389

Constitution of India, 1950 — Article 14, 226, 227Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 10, 4Punjab Agricultural Produce Markets Act, 1961 — Section 15, 17, 20, 20(2), 3
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High Courts18 May 1970Dismissed

Hari Kishen Dass Jain Vs The Life Insurance Corporation of India and Others

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 380 : (1972) 2 ILR (P&H) 371 : (1972) 2 ILR (P&H) 367 : (1972) 2 ILR (P&H) 361 : (1972) 2 ILR (P&H) 359 : (1972) 2 ILR (P&H) 357 : (1972) 2 ILR (P&H) 354

Agricultural Produce (Development and Warehousing) Corporations Act, 1956 — Section 48, 49, 52, 53Constitution of India, 1950 — Article 14, 226, 227Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 27(1), 39(1)
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High Courts15 May 1970Dismissed

Lakhi Ram Vs Lakhi Ram

Punjab And Haryana At Chandigarh · (1970) RCR(Rent) 808

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
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High Courts15 May 1970Allowed

Malvinderjit Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 580

Constitution of India, 1950 — Article 124, 148, 218, 309, 310Criminal Procedure Code, 1898 (CrPC) — Section 173(4)Housing, Town Planning Act, 1909 — Section 17, 39
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High Courts13 May 1970Allowed

Lachhman Dass Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 280

Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14
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