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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,493 of 4,611

High Courts25 Jan 1962

Charan Dass Vs Mohan Lal Goela

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 320 : (1962) 64 PLR 363

Arbitration Act, 1940 — Section 17, 30Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Delhi and Ajmer Rent Control Act, 1952 — Section 12, 12(3), 13, 13(1), 28
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High Courts23 Jan 1962Allowed

Sagar Singh Vs State

Punjab And Haryana At Chandigarh · (1962) 01 P&H CK 0046

Criminal Procedure Code, 1898 (CrPC) — Section 561A
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High Courts23 Jan 1962Dismissed

Jagdev Singh and Others Vs Surat Singh and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 300

Limitation Act, 1963 — Section 29Punjab Village Common Lands (Regulation) Act, 1953 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3, 3(1), 3(2), 4
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High Courts23 Jan 1962

Union of India and Another Vs Qabool

Punjab And Haryana At Chandigarh · AIR 1962 P&H 373

Constitution of India, 1950 — Article 133, 133(1), 136Defence of India Act, 1971 — Section 19(1)Land Acquisition Act, 1894 — Section 23, 54
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High Courts22 Jan 1962

Basti Vs Jai Chand and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 290

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 13Evidence Act, 1872 — Section 101, 102, 103, 106Punjab Security of Land Tenures (Amendment) Act, 1957 — Section 17, 3
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