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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,590 of 4,734

High Courts06 Nov 1962Allowed

Mohan Lal Sharma Vs The Central Government and Others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 389

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 19, 32Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102
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High Courts06 Nov 1962

Bhagat Gobind Singh Vs Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 319 : (1963) 1 ILR (P&H) 500

Constitution of India, 1950 — Article 13(2), 14, 15, 15(1), 19Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32KKPunjab Security of Land Tenures Act, 1953 — Section 10A, 19B, 19E, 5A, 5B
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High Courts05 Nov 1962Dismissed

Ram Partap Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 354 : (1963) 1 ILR (P&H) 477

Constitution of India, 1950 — Article 13, 246, 254, 265Punjab Laws (Extension No. 2) Act, 1957 — Section 4Punjab Municipal Act, 1911 — Section 61(1)
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High Courts01 Nov 1962Allowed

Tribhuwan Prakash Nayyar Vs Mehar Singh Chaddah and others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 374 : (1963) 65 PLR 429

Constitution of India, 1950 — Article 226, 227Displaced Persons (Claims) Act, 1950 — Section 2(b), 2(f), 6(3)Displaced Persons (Claims) Supplementary Act, 1954 — Section 10, 3, 4, 5, 5(1)(a)
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High Courts01 Nov 1962Allowed

Tribhuwan Parkash Nayyar Vs Mehar Singh Chaddah and Others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 374 : (1963) 65 PLR 429

Constitution of India, 1950 — Article 226, 227Displaced Persons (Claims) Act, 1950 — Section 2, 6(3)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 3, 4, 5
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High Courts29 Oct 1962Allowed

Ram Chander Vs The State

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 259

Factories Act, 1934 — Section 4(3), 4(4), 4(5)Factories Act, 1948 — Section 7(3), 7(4), 7(5)Punjab Shops and Commercial Establishments Act, 1958 — Section 2(4), 25, 26, 3, 9
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High Courts29 Oct 1962Allowed

Ram Chander Baru Ram Vs The State

Punjab And Haryana At Chandigarh · AIR 1963 P&H 148 : (1963) CriLJ 459

Constitution of India, 1950 — Article 19(1), 19(6)Punjab Shops and Commercial Establishments Act, 1958 — Section 2, 25, 26, 3, 9
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