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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,336 of 4,611

High Courts25 Mar 1970Dismissed

Prem Chand Ram Lal Vs The State of Punjab, etc.

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 639

Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 17 , 18, 18(1), 24, 29Punjab Agricultural Produce Markets Act, 1961 — Section 10, 2, 2(1), 23, 3
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High Courts19 Mar 1970Allowed

Chuharia Vs Gram Panchayat

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 523

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227, 32Punjab Gram Panchayat Act, 1952 — Section 108, 21, 23, 46, 51
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High Courts18 Mar 1970Allowed

State of Haryana Vs Rugha

Punjab And Haryana At Chandigarh · AIR 1970 P&H 502 : (1970) CriLJ 1565

Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 190(1), 537Essential Commodities Act, 1955 — Section 11
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High Courts11 Mar 1970Dismissed

Mohan Lal and Another Vs Bhagwati Parshad and Others

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 418

Municipal Election Rules, 1952 — Rule 11(2), 31(1), 40, 63(1), 69Punjab Municipal Act, 1911 — Section 255Representation of the People (Second Amendment) Act, 1956 — Section 55
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High Courts11 Mar 1970Dismissed

The Commissioner of Income Tax Vs Lalita Kapur

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 439

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 3 Rule 2, Order 3 Rule 3, Order 3 Rule 6, Order 5 Rule 12General Clauses Act, 1897 — Section 27Income Tax Act, 1922 — Section 18A(1), 18A(2), 18A(9), 63, 63(1)
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