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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,404 of 4,611

High Courts23 Mar 1966Allowed

Nirbhai Singh and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 348

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 17, 2, 3(1), 3(2)Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 7, 7A, 7A(1), 7A(2), 7A(3)
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High Courts22 Mar 1966Allowed

Yogesh Chander Bahree Vs The Registrar, Punjab University

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 242

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11, Order 47 Rule 1, Order 47 Rule 3, Order 47 Rule 4Constitution of India, 1950 — Article 226Provincial Insolvency Act, 1920 — Section 25
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High Courts22 Mar 1966Allowed

Vinayak V. Joshi Vs The State

Punjab And Haryana At Chandigarh · AIR 1968 P&H 120

Constitution of India, 1950 — Article 311(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 161
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High Courts17 Mar 1966

Nar Singh Mansoor Singh and Others Vs State and Another

Punjab And Haryana At Chandigarh · AIR 1967 P&H 111 : (1966) 2 ILR (P&H) 933

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 36, 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 17, 18, 19
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