Constitution of India, 1950 — Article 12, 14, 19, 19(1), 226Punjab Agricultural Produce Markets Act, 1961 — Section 1, 19, 2, 3, 3(14)Punjab Municipal Act, 1911 — Section 236

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High Courts30 Mar 1972

Ram Saran Dass Vs The Commissioner, Ambala and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 11 : (1974) 2 ILR (P&H) 643

Punjab Village Common Lands (Regulation) Act, 1961 — Section 10, 5, 5(1), 6Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 12Transfer of Property Act, 1882 — Section 54

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High Courts30 Mar 1972

Sukhdev Raj Vs District Magistrate and Others

Punjab And Haryana At Chandigarh · (1973) CriLJ 1074

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 324, 326

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High Courts30 Mar 1972

Chanan Singh Vs Khushal Kaur

Punjab And Haryana At Chandigarh · AIR 1972 P&H 376

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2

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High Courts30 Mar 1972Allowed

Didar Sin Gh alias Dari Vs The District Magistrate and Others

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 639

Constitution of India, 1950 — Article 22, 22(5)Maintenance of Internal Security Act, 1971 — Section 12(1), 3(2)

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High Courts29 Mar 1972Allowed

Gian Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0052

Penal Code, 1860 (IPC) — Section 302

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High Courts29 Mar 1972Allowed

Hazari Lal and others Vs Falku and another

Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0040

Punjab Pre-emption Act, 1913 — Section 15(2)

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High Courts29 Mar 1972

Bakhshish Singh Vs The Guru Nanak University and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 121 : (1974) 2 ILR (P&H) 636

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High Courts29 Mar 1972

Malook Singh Tarlok Singh Vs State

Punjab And Haryana At Chandigarh · (1972) CriLJ 1384

Penal Code, 1860 (IPC) — Section 380, 411, 457

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High Courts28 Mar 1972Allowed

East India Cotton Manufacturing Company Private Limited Vs The Assessing Auhority-Cum-Excise and Taxation Officer and Another

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 616 : (1973) 30 STC 489

Central Excises and Salt Act, 1944 — Section 2(f)Central Sales Tax Act, 1956 — Section 10, 10A, 13, 2, 6Constitution of India, 1950 — Article 226, 227

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High Courts28 Mar 1972