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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,486 of 4,611

High Courts01 Jun 1962Allowed

Pritam Kaur Vs The State of Pepsu and Another

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 548 : (1962) 64 PLR 782

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 12, 13(1), 15, 16, 19Pepsu Administration Ordinance, 2005 — Section 1, 3, 3, 4, 4
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High Courts29 May 1962Allowed

The State Vs Sadhu Ram Harbans Lal

Punjab And Haryana At Chandigarh · AIR 1963 P&H 142 : (1963) CriLJ 317

Criminal Procedure Code, 1898 (CrPC) — Section 510, 510(2)Opium Act, 1878 — Section 1, 3, 9
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High Courts25 May 1962Dismissed

Guru Amarjit Singh Vs Punjab State and Another

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 903

Constitution of India, 1950 — Article 226Punjab Land Revenue (Special Charges) Act, 1958 — Section 1(3), 3Punjab Security of Land Tenures Act, 1953 — Section 12, 12(1), 14A, 9(1)
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High Courts24 May 1962Dismissed

Punjab State Vs Sardar Atma Singh

Punjab And Haryana At Chandigarh · AIR 1963 P&H 113 : (1962) 2 ILR (P&H) 900

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Land Acquisition Act, 1894 — Section 18
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High Courts23 May 1962Allowed

State Bank of India Vs Mrs. J.K. Sohan Singh

Punjab And Haryana At Chandigarh · AIR 1963 P&H 27

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 26 Rule 5Evidence Act, 1872 — Section 126, 92Transfer of Property Act, 1882 — Section 55(4)
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High Courts23 May 1962Dismissed

Dhanna Vs Siri Parkash and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 895 : (1962) 64 PLR 855

Civil Procedure Code, 1908 (CPC) — Section 148, 149Constitution of India, 1950 — Article 227Punjab Security of Land Tenures Act, 1953 — Section 10(2), 14(A)
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