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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,419 of 4,611

High Courts13 Aug 1965

The State Vs Ranbir Singh

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 379 : (1965) 67 PLR 1181

Criminal Procedure Code, 1898 (CrPC) — Section 154, 161, 161(3), 164, 173(1)Penal Code, 1860 (IPC) — Section 302, 326Wills Act, 1837 — Section 24, 27
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High Courts08 Aug 1965Dismissed

Khacheru Ram Vs District Magistrate and Another

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 446

Central Provinces and Berar Public Safety Act, 1948 — Section 2(1)Constitution of India, 1950 — Article 19, 19(2), 226, 226(1), 32Criminal Procedure Code, 1898 (CrPC) — Section 107, 110, 151, 491, 491(1)
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High Courts06 Aug 1965Allowed

P.B. Pardasani Vs The State

Punjab And Haryana At Chandigarh · AIR 1967 P&H 174 : (1967) CriLJ 581

Constitution of India, 1950 — Article 77Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 409
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High Courts05 Aug 1965Dismissed

Saran Dass Vs The Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 368

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 87
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High Courts30 Jul 1965Dismissed

Atma Parkash Vs Harbans Lal

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 441

Delhi Rent Control (Amendment) Act, 1963 — Section 3Delhi Rent Control Act, 1958 — Section 12Limitation Act, 1963 — Section 5
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High Courts27 Jul 1965Dismissed

Hazari and Others Vs Neki and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 348 : (1966) 1 ILR (P&H) 333

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14(1), Order 22 Rule 1Punjab Pre-emption Act, 1913 — Section 15
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