Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106

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High Courts12 Jan 1972

Chhotu Mauju Vs Gurbhajan Singh

Punjab And Haryana At Chandigarh · AIR 1972 P&H 265

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(1), Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 9

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High Courts12 Jan 1972

Sarbjit Singh and Another Vs Nankana Sahib Transport Company (P.) Ltd. and Others

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 264 : (1972) 2 LLJ 341

Industrial Disputes Act, 1947 — Section 10A, 17, 17A, 20, 33

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High Courts12 Jan 1972

Brij Bhushan Lal Vs Chief Engineer, North Western Zone (Central Government) and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 266 : (1974) 2 ILR (P&H) 148

Arbitration Act, 1940 — Section 20, 8

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High Courts10 Jan 1972

Brij Mohan and Others Vs Jag Mohan and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 317

Delhi Rent Control Act, 1958 — Section 141, 54, 57

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High Courts07 Jan 1972Dismissed

State of Punjab and others Vs Mehta Harbans Singh

Punjab And Haryana At Chandigarh · (1972) 01 P&H CK 0032

Punjab Land Revenue Act, 1887 — Section 48B

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High Courts06 Jan 1972

Mewa Singh and Others Vs Brahma Nand and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 321

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts06 Jan 1972

Didar Singh Vs Sarbjit Singh and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 319

Criminal Procedure Code, 1898 (CrPC) — Section 479

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High Courts06 Jan 1972

Shanti Devi Vs Ram Nath

Punjab And Haryana At Chandigarh · AIR 1972 P&H 270 : (1974) 2 ILR (P&H) 143

Hindu Marriage Act, 1955 — Section 12, 13, 13(1)

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High Courts06 Jan 1972

Ram Sarup Bawa Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 281 : (1974) 2 ILR (P&H) 256

Punjab Municipal Act, 1911 — Section 236

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High Courts06 Jan 1972

Chanchal Kumari Vs Kewal Krishan

Punjab And Haryana At Chandigarh · AIR 1972 P&H 474 : (1974) 2 ILR (P&H) 251

Hindu Marriage Act, 1955 — Section 12(1)

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High Courts05 Jan 1972Allowed

S.K.C. Mohan and others Vs Union of India and others

Punjab And Haryana At Chandigarh · (1972) 01 P&H CK 0038

Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 61

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High Courts05 Jan 1972

Sewak Parshad Vs Gram Panchayat Raipur Rani

Punjab And Haryana At Chandigarh · AIR 1972 P&H 272 : (1972) RCR(Rent) 211

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 115Punjab Courts Act, 1918 — Section 44

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High Courts05 Jan 1972Allowed

Chandra Industries Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1972) 29 STC 558

Central Sales Tax Act, 1956 — Section 7Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11, 16, 2, 23, 3

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High Courts05 Jan 1972Allowed

Municipal Committee, Samana Vs Krishan Murari and another

Punjab And Haryana At Chandigarh · (1972) RCR(Rent) 426

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts04 Jan 1972

Takan Ram and Others Vs Narain Das and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 477

Limitation Act, 1908 — Section 19

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