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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,314 of 4,611

High Courts17 Mar 1971Allowed

Union of India (UOI) Vs Market Area Committee

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 180

Limitation Act, 1908 — Section 23Limitation Act, 1963 — Section 2, 22Punjab Agricultural Procedure Markets Act, 1961 — Section 31, 31(1), 31(2)
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High Courts10 Mar 1971Dismissed

Behari Lal etc. Vs Shmt. Kaushalya Devi

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 167 : (1971) RCR(Rent) 439

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 42 Rule 1, 141 , 151Punjab High Court Rules and Orders — Rule 7
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High Courts10 Mar 1971Dismissed

Kartar Singh Vs Jagat Singh and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 110

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 5 Rule 20, Order 9 Rule 13, 35AConstitution of India, 1950 — Article 226 , 227
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High Courts09 Mar 1971

Kehr Singh Vs Satbir, etc.

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 162

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(3), Order 17 Rule 3, Order 23 Rule 1(3), Order 23 Rule 3
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High Courts08 Mar 1971Allowed

Usha Vs Sudhir Kumar

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 248

Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 10, 24, 26, 28, 36
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High Courts08 Mar 1971Dismissed

Amir Chand Vs The Punjab State etc.

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 156

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 24
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High Courts02 Mar 1971

Amar Chand Vs Harji and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 1 : (1971) 2 ILR (P&H) 304

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Evidence Act, 1872 — Section 115
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