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Punjab And Haryana At Chandigarh judgments, 1979

405 judgments · page 16 of 21

High Courts19 Apr 1979

Milkha Singh and Another Vs Central Government and Others

Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 52

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(1), 33, 40, 40(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 104
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High Courts18 Apr 1979Allowed

Sahi Ram Vs Ram Avtar

Punjab And Haryana At Chandigarh · (1979) 2 RCR(Rent) 140

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(i)
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High Courts16 Apr 1979

Sukhdarshan Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1980 P&H 94 : (1979) 2 ILR (P&H) 247

Constitution of India, 1950 — Article 226, 32East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 41(1), 42Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32
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High Courts09 Apr 1979

Brij Nandan Vs State of Haryana

Punjab And Haryana At Chandigarh · AIR 1980 P&H 27

Land Acquisition Act, 1988 — Section 18, 30, 4Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3
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High Courts03 Apr 1979

Kesho Dass Vs Union of India and Another

Punjab And Haryana At Chandigarh · AIR 1979 P&H 231

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 68, 144, 145, 28, 48Easements Act, 1882 — Section 15Limitation Act, 1963 — Article 136, 182, 188, 31
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