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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,674 of 4,620

High Courts11 May 2005Allowed

Makhan Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2005) 141 PLR 123 : (2005) 3 RCR(Civil) 512

Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Rules, 1956 — Rule 6, 6(7)Punjab Tenancy Act, 1887 — Section 90, 90(2)
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High Courts10 May 2005

Avtar Singh Vs Faqir Singh

Punjab And Haryana At Chandigarh · (2005) 140 PLR 685

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
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High Courts10 May 2005Dismissed

Shoban Lal and Co. and Another Vs L.R. Sharma and Others

Punjab And Haryana At Chandigarh · (2005) 3 CivCC 72 : (2005) 140 PLR 686 : (2005) 3 RCR(Civil) 833

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10 , 151Constitution of India, 1950 — Article 227Limitation (Amendment) Act, 1963 — Section 4
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High Courts07 May 2005Dismissed

Jaswant Singh Vs Ralla Singh and Others

Punjab And Haryana At Chandigarh · (2005) 3 CivCC 262 : (2005) 140 PLR 681 : (2005) 3 RCR(Civil) 109

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 97(2)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
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