Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Haryana Ceiling on Land Holdings Act, 1972 — Section 12, 5, 8Punjab Security of Land Tenures Act, 1953 — Section 10

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High Courts24 Nov 1989

Kamlesh Kumari Chadha Vs State of Haryana and ors.

Punjab And Haryana At Chandigarh · (1990) PLJ 80 : (1990) 2 RRR 323

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High Courts24 Nov 1989Allowed

Veena Rani alias Ramesh Rani Vs Dharam Pal alias Khem Chand

Punjab And Haryana At Chandigarh · (1990) 1 DMC 440 : (1990) 97 PLR 146

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 9

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High Courts24 Nov 1989Dismissed

Kashmir Kaur Vs Prem Singh

Punjab And Haryana At Chandigarh · (1990) 1 DMC 594

Hindu Marriage Act, 1955 — Section 13

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High Courts24 Nov 1989Allowed

Veena Rani Vs Dharam Pal

Punjab And Haryana At Chandigarh · (1990) 2 DMC 135

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)

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High Courts24 Nov 1989Allowed

Shri Prithvi Lal Executive Officer, Class II, Municipal Committee Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1990) 97 PLR 243

Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 38

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High Courts24 Nov 1989Allowed

The Saraswati Industrial Syndicate Limited Vs The Chairman Sugar Mill, Machinery Purchase Committee and Another

Punjab And Haryana At Chandigarh · (1990) 97 PLR 286

Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts24 Nov 1989Allowed

Piara Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 97 PLR 220

Constitution of India, 1950 — Article 226, 227

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High Courts24 Nov 1989Allowed

Surjit Singh Vs Additional Director, Consolidation of Holdings and Others

Punjab And Haryana At Chandigarh · (1990) 97 PLR 627

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42(3)

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High Courts24 Nov 1989Dismissed

Major Prem Nath Sehgal Vs Jagat Mohan

Punjab And Haryana At Chandigarh · (1990) ACJ 962

Motor Vehicles Act, 1939 — Section 110A

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High Courts24 Nov 1989Allowed

Jeet Singh Khurana Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1990) 97 PLR 273

Constitution of India, 1950 — Article 226, 227

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High Courts24 Nov 1989

Hem Chand and Others Vs Ram Kishore and Others

Punjab And Haryana At Chandigarh · (1990) 2 ACC 183 : (1990) ACJ 970 : (1990) 98 PLR 602

Motor Vehicles Act, 1939 — Section 110A

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High Courts23 Nov 1989

Chaman Lal and Another Vs Rikhi Ram and Another

Punjab And Haryana At Chandigarh · (1990) 97 PLR 327 : (1990) 1 RCR(Rent) 373

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)

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High Courts23 Nov 1989Allowed

Smt. Ishro Vs Sarmukh Singh and Others

Punjab And Haryana At Chandigarh · (1990) CivCC 330 : (1990) 97 PLR 324 : (1990) 1 RCR(Rent) 650

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1A), 115

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High Courts22 Nov 1989Dismissed

Tara Chand Vs Piara Lal and Others

Punjab And Haryana At Chandigarh · (1991) 99 PLR 72

Haryana Gram Panchayat Election Rules, 1971 — Rule 43Punjab Gram Panchayat Act, 1952 — Section 13B

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