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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,337 of 4,611

High Courts10 Mar 1970Dismissed

Buta Singh Vs Chand Alis Chanda Singh

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 412

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(1), Order 41 Rule 2, Order 41 Rule 3, Order 41 Rule 5Limitation (Amendment) Act, 1961 — Section 14, 5Limitation Act, 1963 — Section 14
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High Courts09 Mar 1970Allowed

Janki Nath Khanna Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 405

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24(1)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 36Punjab Urban Immovable Property Tax Act, 1940 — Section 10, 10(2), 7, 7(2), 8
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High Courts05 Mar 1970Dismissed

Col. Kehar Singh Vs Chief Settlement Commissioner and Others

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 329

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 14(6)Constitution of India, 1950 — Article 136Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12, 19, 19(1), 26
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High Courts04 Mar 1970Dismissed

Faqir Chand Vs Gram Sabha

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 389

Administration of Evacuee Property Act, 1950 — Section 48, 48(1)Punjab Land Revenue Act, 1887 — Section 76, 98, 99Punjab Village Common Lands (Regulation) Act, 1961 — Section 10A, 10A(2), 10A(5), 12, 13
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