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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,431 of 4,611

High Courts05 Feb 1965

Haveli Ram Vs Municipal Corporation of Delhi

Punjab And Haryana At Chandigarh · AIR 1966 P&H 82 : (1966) CriLJ 162 : (1965) 2 ILR (P&H) 197

Criminal Procedure Code, 1898 (CrPC) — Section 242, 247, 248, 249, 273Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts02 Feb 1965Dismissed

Madan Lal Karamchand Vs Director of Panchayat

Punjab And Haryana At Chandigarh · AIR 1966 P&H 524 : (1965) 2 ILR (P&H) 182

Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 225, 332, 506Punjab Gram Panchayat Act, 1952 — Section 102(1), 102(2), 102(3), 103, 6(5)
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High Courts02 Feb 1965Dismissed

H.U. Deutler Vs Mohini Balwant Singh

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 189

Delhi Rent Control Act, 1958 — Section 14(1), 21, 39Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 5
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High Courts01 Feb 1965

Assa Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 772

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 323, 456, 504Punjab Gram Panchayat Act, 1952 — Section 62
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High Courts29 Jan 1965Dismissed

Naider Mal Vs Ugar Sain Jain and Another

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 609

Delhi and Ajmer Rent Control Act, 1952 — Section 13(1), 35Evidence Act, 1872 — Section 106Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 5(1)
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