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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,357 of 4,611

High Courts11 Mar 1969Allowed

Kanshi Ram Vs Tarlok Singh

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 640

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, Order 26 Rule 12, Order 26 Rule 16
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High Courts10 Mar 1969Allowed

Jagmohan Singh Dhillon Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 523

Constitution of India, 1950 — Article 14, 226, 227, 309, 311Punjab Educational Service (Provincialized Cadre) Class III, s, 1961 — Rule 6(3), 8(3)Punjab Police Rules, 1934 — Rule 13.1, 13.10(1), 13.12(1), 13.16(1), 13.16(2)
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High Courts01 Mar 1969Dismissed

Matu Ram Vs Kishan Parshad and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 457

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14Administration of Evacuee Property Act, 1950 — Section 11(2), 12, 12(1), 12(2), 13Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 19(1)
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High Courts25 Feb 1969

Puran Chand Hari Parshad Vs Mangal Nanak Saini

Punjab And Haryana At Chandigarh · AIR 1969 P&H 367 : (1970) 2 ILR (P&H) 347 : (1969) RCR(Rent) 290

Civil Procedure Code, 1908 (CPC) — Order 24 Rule 1, Order 24 Rule 3East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 9, 9(1)Punjab Relief of Indebtedness Act, 1934 — Section 31
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