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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,281 of 4,611

High Courts24 Oct 1972

Mangal Sein Vs Sri Kishan Dass and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 456

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Limitation Act, 1963 — Section 29(2)Representation of the People Act, 1951 — Section 100, 123(1), 123(6), 15, 30
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High Courts20 Oct 1972Allowed

Nobat Ram Vs Mangal Singh

Punjab And Haryana At Chandigarh · (1973) RCR(Rent) 147 : (1973) RCR(Rent) 208

East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts18 Oct 1972

Dev Raj Vs The Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1974 P&H 65 : (1973) 1 ILR (P&H) 192

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 22, 24, 3, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 19, 19(2), 22, 24, 25
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High Courts10 Oct 1972Dismissed

Bakshi Amrik Singh Vs The Union of India (UOI)

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 163

Constitution of India, 1950 — Article 162, 300(1), 352, 53, 73Government of India Act, 1858 — Section 65Government of India Act, 1915 — Section 32
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High Courts10 Oct 1972Dismissed

Baxi Amrik Singh Vs The Union of India (UOI)

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 163

Constitution of India, 1950 — Article 162, 300, 300(1), 352, 53Government of India Act, 1858 — Section 65Government of India Act, 1915 — Section 32
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