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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,422 of 4,611

High Courts24 May 1965Allowed

Khushal Singh and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 166

Capital of Punjab (Development and Regulation) Act, 1952 — Section 9Constitution of India, 1950 — Article 12, 19, 226, 31, 31(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 15
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High Courts24 May 1965Allowed

Dalmia Dadri Cement Ltd. Vs Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 214 : (1966) 1 ILR (P&H) 126 : (1967) 1 LLJ 222

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1)
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High Courts20 May 1965Allowed

Workmen of Oswal Weaving Factory Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1966 P&H 532 : (1965) 2 ILR (P&H) 802 : (1967) 1 LLJ 557

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3(1), Order 6 Rule 15Constitution of India, 1950 — Article 14 , 226Industrial Disputes Act, 1947 — Section 10(1) , 12(4)
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High Courts18 May 1965Dismissed

The State of Punjab Vs Rajinder Singh

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 84

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 19 Rule 1, Order 41 Rule 27Constitution of India, 1950 — Article 311, 311(1), 311(2)Government of India Act, 1935 — Section 240 , 240(3)
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High Courts17 May 1965Dismissed

Karta Ram Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 365 : (1966) 1 ILR (P&H) 71

Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 6(5), 6(5)(1)Transfer of Property Act, 1882 — Section 105
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