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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,216 of 4,611

High Courts12 Oct 1977Allowed

Piare Lal Vs Gobind Ram

Punjab And Haryana At Chandigarh · (1978) 1 RCR(Rent) 201

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
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High Courts10 Oct 1977Dismissed

Sant Lal etc. Vs The State of Haryana etc.

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 163

Constitution of India, 1950 — Article 233(2)Prevention of Food Adulteration Act, 1954 — Section 23(1), 9, 9(1)Prevention of Food Adulteration Rules, 1955 — Rule 6, 8, 8(5)
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High Courts10 Oct 1977

Manphool and Others Vs Surja Ram and Others

Punjab And Haryana At Chandigarh · AIR 1978 P&H 216

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 17 Rule 2, Order 9 Rule 8Limitation Act, 1963 — Section 21Punjab Custom (Power to Contest) Act, 1920 — Section 7
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High Courts06 Oct 1977Dismissed

Tejinder Kaur Vs Balbir Singh

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 87

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 126, 127(3), 128
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High Courts03 Oct 1977

Bhagwan Singh Vs Shiromani Gurdwara Parbandhak Committee

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 280

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 6 Rule 17, 115, 87Constitution of India, 1950 — Article 133, 133(1), 136Sikh Gurdwaras Act, 1925 — Section 10, 12, 12(11), 12(9), 14(1)
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High Courts03 Oct 1977Allowed

Municipal Committee Vs Karnail Singh

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 369

Criminal Procedure Code, 1973 (CrPC) — Section 103, 342Evidence Act, 1872 — Section 68Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1)
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