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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,298 of 4,611

High Courts10 Dec 1971Allowed

Mangal Singh Vs The State of Punjab etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 119

Punjab Civil Services Rules — Rule 8.116, 8.119, 8.45, 8.46Punjab Reorganisation Act, 1966 — Section 79, 80, 80(1), 80(2), 80(20)Rent and Mortgage Interest Restrictions (Amendment) Act, 1933 — Section 3(1)
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High Courts07 Dec 1971Dismissed

Om Parkash Vs The Director, Postal Services and Others

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 72

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 18, 19Constitution of India, 1950 — Article 310, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 258(2), 306, 349, 562
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High Courts29 Nov 1971Dismissed

Nazar Singh Sarwan Singh Vs The State of Haryana, Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 46

Constitution of India, 1950 — Article 226, 227, 255, 304Punjab Passengers and Goods Taxation (Amendment) Act, 1952 — Section 2Punjab Passengers and Goods Taxation (Amendment) Ordinance, 1952 — Ordinance 2
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High Courts26 Nov 1971

Ude Singh Vs The State of Haryana, etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 29

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48(1)Constitution of India, 1950 — Article 12, 13(3), 19(1), 226, 298General Clauses Act, 1897 — Section 3(31)
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High Courts18 Nov 1971

Shiv Lal Vs Ishar Das

Punjab And Haryana At Chandigarh · AIR 1973 P&H 249

Arbitration Act, 1940 — Section 11Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9
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