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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,386 of 4,611

High Courts01 Sept 1967

Jugal Kishore Vs Doctor Baldev Parkash

Punjab And Haryana At Chandigarh · AIR 1968 P&H 152 : (1967) 2 ILR (P&H) 830

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Representation of the People Act, 1951 — Section 109 , 110, 110(1), 110(2), 112
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High Courts31 Aug 1967Dismissed

Budha Mal Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 460

Punjab Municipal Act, 1911 — Section 254, 255Punjab Municipal Election Rules, 1952 — Rule 11(2), 31, 31(1), 31(2), 40Representation of the People (Amendment) Act, 1956 — Section 47, 55
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High Courts25 Aug 1967Allowed

Maghar Singh Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 388 : (1967) 69 PLR 944

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32NNPepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 5
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High Courts10 Aug 1967Dismissed

Kesho Ram Vs Harbhagwan Singh and Another

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 452

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 100(1), 101, 117, 80
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High Courts03 Aug 1967Dismissed

Jagan Nath Vs Sohan Singh Basi and Another

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 439

Constitution of India, 1950 — Article 102Representation of the People (Amendment) Act, 1958 — Section 7Representation of the People Act, 1951 — Section 10, 123, 123(1), 4, 9A
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High Courts01 Aug 1967Allowed

Rama Vanti Vs Bal Kaur

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 665 : (1968) 70 PLR 357

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17(2), Order 41 Rule 18, Order 41 Rule 19, Order 41 Rule 8
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