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Punjab And Haryana At Chandigarh judgments, 1974

283 judgments · page 10 of 15

High Courts03 Apr 1974Dismissed

Shri Shanti Swarupa Vs The State of Punjab, etc.

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 304

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 30Northern India Canal and Drainage Act, 1873 — Section 59Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 22, 23(2), 23(3), 26, 26(1)
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High Courts03 Apr 1974Dismissed

The State of Haryana Vs Phula Ram

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 678

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200East Punjab Essential Services Maintenance Act, 1947 — Section 3, 5, 7, 7(1), 7(3)Evidence Act, 1872 — Section 56, 57
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High Courts03 Apr 1974Dismissed

Makhan Singh and Others Vs Gopal Singh and Others

Punjab And Haryana At Chandigarh · (1974) ACJ 407

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Motor Vehicles Act, 1939 — Section 110A, 110A(3), 110DPunjab Motor Accidents Claims Tribunal Rules, 1964 — Rule 4, 5
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High Courts03 Apr 1974

Satnam Singh Vs Zila Parishad

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 303

Constitution of India, 1950 — Article 14, 309, 310, 311, 311(1)Contract Act, 1872 — Section 23District Board Rules, 1926 — Rule 1, 1(1), 3A
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High Courts03 Apr 1974

The Commissioner of Income Tax Vs Vidya Sagar

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 339

Civil Procedure Code, 1908 (CPC) — Section 115, 24Income Tax Act, 1922 — Section 66, 66(1)Income Tax Act, 1961 — Section 139(1), 139(2), 139(5), 141, 184(7)
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High Courts28 Mar 1974Dismissed

Union of India (UOI) Vs Burma Nand

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 268

Chancery Procedure Act, 1852 — Section 50Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 7, 115, 115, 9Constitution of India, 1950 — Article 227, 311
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