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Punjab And Haryana At Chandigarh judgments, 1978

366 judgments · page 3 of 19

High Courts22 Nov 1978

Gurbax Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 187

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 166, 166(1)
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High Courts10 Nov 1978

Brij Kishore Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 111 : (1979) 81 PLR 214

Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 1(3), 27, 29B, 397, 399General Clauses Act, 1897 — Section 5
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High Courts10 Nov 1978

Brij Lal Puri and Another Vs Muni Tandon

Punjab And Haryana At Chandigarh · AIR 1979 P&H 132 : (1979) 2 ILR (P&H) 96 : (1979) 1 RCR(Rent) 190

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
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High Courts09 Nov 1978Allowed

Dharam Pal etc. Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 290

Capital of Punjab (Development and Regulation) Act, 1952 — Section 3, 7, 8, 8(1), 8(2)Constitution of India, 1950 — Article 14, 19(1)Punjab New Mandi Townships (Development and Regulation) Act, 1960 — Section 10, 11, 12, 13, 18
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High Courts09 Nov 1978

Kishori Lal Vs Beant Singh

Punjab And Haryana At Chandigarh · AIR 1979 P&H 160 : (1979) 2 ILR (P&H) 93

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