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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,305 of 4,611

High Courts25 Aug 1971Allowed

Munshi Singh Vs The State of Punjab, etc.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 107 : (1972) 74 PLR 495

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32BB, 32BB(1), 32BB(3), 32C, 32D
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High Courts25 Aug 1971Dismissed

Sat Dev Vs The Punjab State etc.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 93

Constitution of India, 1950 — Article 14, 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 3Patiala Municipal (Executive Officers) Act, 2003 — Section 1(2)
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High Courts19 Aug 1971Dismissed

Smt. Chhima Devi Vs Devi Dass

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 88 : (1971) 73 PLR 1000

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(i)
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High Courts19 Aug 1971Dismissed

Chhima Devi Vs Devi Dass

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 88 : (1971) 73 PLR 1000

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
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High Courts17 Aug 1971Allowed

Ram Kumar etc. Vs The State of Haryana etc.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 84

Constitution of India, 1950 — Article 226, 227Industrial Disputes (Punjab) Rules, 1958 — Rule 39, 57Industrial Disputes Act, 1947 — Section 3, 39
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