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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,594 of 4,734

High Courts09 Aug 1962Dismissed

State of Punjab and Others Vs Raghunath Dass

Punjab And Haryana At Chandigarh · AIR 1963 P&H 76 : (1963) 1 ILR (P&H) 148

Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 60Punjab Excise Act, 1914 — Section 14, 15A, 36, 40, 41
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High Courts01 Aug 1962Allowed

Pala Singh Vs Nathi Singh and Others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 49 : (1962) 64 PLR 1110

Punjab Gram Panchayat Act, 1952 — Section 8, 8(1), 8(2)Punjab Panchayat Samitis and Zila Parishads (Election Petition) Rules, 1961 — Rule 16(3), 16(9), 17, 3Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 101, 115, 115(2), 121, 121(2)
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High Courts01 Aug 1962Allowed

The State Vs Moti Ram and Another

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 63 : (1962) 64 PLR 1039

Criminal Procedure Code, 1898 (CrPC) — Section 495(4)Industrial Disputes Act, 1947 — Section 34Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 20(1)
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High Courts31 Jul 1962Dismissed

Gobind Ram Vs Takhat Mal and Another

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 30

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
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