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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,176 of 4,611

High Courts01 Jan 1980Dismissed

Puran Vs Kapoora and Others

Punjab And Haryana At Chandigarh · (1981) 2 ILR (P&H) 149

Criminal Procedure Code, 1898 (CrPC) — Section 146(1B)Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146, 146(1)
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High Courts01 Jan 1980Dismissed

Gurbachan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 319

Childrens Act, 1960 — Section 361Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1), 360(10), 361, 562General Clauses Act, 1897 — Section 8(1)
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High Courts01 Jan 1980Dismissed

Major Singh Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 359

Constitution of India, 1950 — Article 14, 143, 154, 155, 16Criminal Procedure Code, 1973 (CrPC) — Section 401, 401, 401(4A), 401(5), 402(3)General Clauses Act, 1897 — Section 3(60), 3(8)
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High Courts01 Jan 1980Dismissed

Mohinder Singh Vs Siri Chand

Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 55

East Punjab Urban Rent Restriction Act, 1949 — Section 20East Punjab Urban Rent Restriction Rules, 1949 — Rule 10Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(1), 13(2), 24, 24(2)
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High Courts01 Jan 1980

Israil Vs Husain Khan and Another

Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 115

Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 13B, 13C, 13VRepresentation of the People Act, 1951 — Section 97
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High Courts01 Jan 1980Dismissed

Baldev Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1981) 1 ILR (P&H) 273

Constitution of India, 1950 — Article 311Forest Service (Initial Recruitment) Regulations Rules, 1966 — Regulation 3, 4, 5, 6Recruitment Rules — Rule 4(1), 4(2), 4(3A)
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High Courts01 Jan 1980Allowed

Malkiat Singh Vs Executive Engineer

Punjab And Haryana At Chandigarh · (1981) 1 ILR (P&H) 528

Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 10, 17(1), 17(2), 17AMunicipal Act — Section 61
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High Courts01 Jan 1980Dismissed

J.S. Chopra and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 474

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 2(1), 2(3), 5, 5(1), 5(2)Administrative Service (Recruitment) Rules, 1954 — Rule 4, 8, 9Constitution of India, 1950 — Article 16, 311, 318, 320
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