Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Article 112, 149, 19, 57Patiala Recovery of State Dues (Repealing) Act, 1960 — Section 2

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High Courts08 Jul 1968Allowed

Bishan Singh and others Vs The State

Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0027

Penal Code, 1860 (IPC) — Section 149, 392

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High Courts08 Jul 1968

Shanker Iron and Steel Rolling Mills Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 50 : (1969) 1 ILR (P&H) 456

Central Excise Rules, 1944 — Rule 177, 178, 8(1)Central Excises and Salt Act, 1944 — Section 37Constitution of India, 1950 — Article 14

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High Courts04 Jul 1968Allowed

Municipal Committee Amritsar Vs Parkash Chand

Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0005

Criminal Procedure Code, 1898 (CrPC) — Section 417

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High Courts26 Jun 1968Dismissed

Municipal Committee Amritsar Vs Om Parkash

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 57

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)

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High Courts17 Jun 1968

Iqbal Miru Vs State

Punjab And Haryana At Chandigarh · (1969) CriLJ 1186

Penal Code, 1860 (IPC) — Section 302, 384

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High Courts17 Jun 1968

Mulkh Raj Des Raj Vs The State

Punjab And Haryana At Chandigarh · (1969) CriLJ 94

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302

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High Courts14 Jun 1968

Om Parkash Bansal Vs State

Punjab And Haryana At Chandigarh · (1969) CriLJ 1190 : (1969) 1 ILR (P&H) 593

Penal Code, 1860 (IPC) — Section 420

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High Courts12 Jun 1968Dismissed

Tilak Raj Vs The State

Punjab And Haryana At Chandigarh · (1968) 06 P&H CK 0006

Prevention of Food Adulteration Act, 1954 — Section 7

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High Courts24 May 1968

Dhan Devi and Another Vs Bakhshi Ram and Another

Punjab And Haryana At Chandigarh · AIR 1969 P&H 270 : (1969) 1 ILR (P&H) 274

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5), 2

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High Courts23 May 1968Allowed

Amrik Singh Vs The State

Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0029

Penal Code, 1860 (IPC) — Section 380

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High Courts23 May 1968Dismissed

Bharpai Vs Sudhan Singh and another

Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0001

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High Courts22 May 1968Dismissed

Shree Bhiwani Cotton Mills Ltd. Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 588

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 11(1)Central Sales Tax Act, 1956 — Section 6, 8(2), 9(2), 9(3)Punjab General Sales Tax Act, 1948 — Section 10(3), 5, 5(1), 5(2), 5(3)

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High Courts22 May 1968

Sawaraj Pal Vs Janak Raj

Punjab And Haryana At Chandigarh · AIR 1969 P&H 26 : (1969) 1 ILR (P&H) 440

East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 13(2)Transfer of Property Act, 1882 — Section 106

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High Courts21 May 1968Allowed

Jagjit Singh Marwaha Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 261

Constitution of India, 1950 — Article 226, 227Municipal Election Rules, 1952 — Rule 47, 47(2), 5Punjab Municipal Act, 1911 — Section 16, 16(1), 20, 20(1), 21

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