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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,343 of 4,611

High Courts18 Dec 1969Dismissed

Parma Nand Vs Sarup Singh

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 483

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 29, 29(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 90(14), 92
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High Courts18 Dec 1969Allowed

Baldev Kishan Vs Bir Bhan and Another

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 415 : (1970) RCR(Rent) 249

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3), 14, 15(5), 9Punjab Municipal Act, 1911 — Section 61Transfer of Property Act, 1882 — Section 105
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High Courts11 Dec 1969Dismissed

Hukam Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 387

Punjab Agricultural Produce Markets Act, 1961 — Section 14Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 103, 15(1), 5, 5(1), 5(2)
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High Courts10 Dec 1969

Pritam Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 377

Criminal Procedure Code, 1898 (CrPC) — Section 110, 197, 197(1), 367Penal Code, 1860 (IPC) — Section 19, 409, 477Punjab Gram Panchayat Act, 1952 — Section 102, 102(2), 6(5), 9, 95A
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High Courts09 Dec 1969Dismissed

Bikkar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 369

Arms Act, 1959 — Section 19, 29, 32Criminal Procedure Code, 1898 (CrPC) — Section 173, 190Punjab Excise Act, 1914 — Section 61(l), 75(2)
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