Administration of Evacuee Property Act, 1950 — Section 8Evacuee Interest (Separation) Act, 1951 — Section 18, 2, 3, 9Limitation Act, 1963 — Article 148, 28

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High Courts19 Apr 1962Allowed

Ram Chand Vs The State

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0006

Criminal Procedure Code, 1898 (CrPC) — Section 438

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High Courts18 Apr 1962Dismissed

Suba Singh and Others Vs Ram Chand and Others

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0002

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High Courts10 Apr 1962Allowed

Jiwan Singh and Others Vs Consolidation Officer and Another

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 726 : (1962) 64 PLR 668

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 15, 16, 16A, 17East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 4, 5, 6, 7, 8

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High Courts10 Apr 1962Allowed

Shibu Metal Works, Jagadhri Vs Regional Provident Fund Commissioner, Punjab Ambala Cantonment

Punjab And Haryana At Chandigarh · AIR 1963 P&H 19 : (1962) 2 ILR (P&H) 716 : (1963) 2 LLJ 35

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2

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High Courts10 Apr 1962Allowed

Teja Singh Vs S. Shamsher Singh and Others

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0009

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High Courts09 Apr 1962

Sodhi Harbaksh Singh Vs The Central Government and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 137 : (1962) 2 ILR (P&H) 712 : (1962) 64 PLR 629

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 26

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High Courts09 Apr 1962Dismissed

Nihal Chand Vs Natha Singh and others

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0008

Administration of Evacuee Property Act, 1950 — Section 12

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High Courts06 Apr 1962Allowed

Dr. Diwan Chand Aggarwal Vs Commissioner of Sales Tax and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 699 : (1963) 14 STC 51

Constitution of India, 1950 — Article 226, 227, 32

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High Courts04 Apr 1962Allowed

Satnam Singh Vs Union of India and Others

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0023

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33

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High Courts04 Apr 1962Dismissed

Dr. Partap Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · AIR 1963 P&H 298 : (1962) 2 ILR (P&H) 642

Civil Services Rules (Punjab), 1941 — Rule 1.6, 3.26, 5.32Constitution of India, 1950 — Article 13, 14, 19, 226, 23General Clauses Act, 1897 — Section 16

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High Courts03 Apr 1962

Phul Chand Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 639

Constitution of India, 1950 — Article 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32K(1), 32P

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High Courts02 Apr 1962Allowed

Nathu and Others Vs Puran and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 631

Punjab Village Common Lands (Regulation) Act, 1953 — Section 2, 3, 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3, 3(1), 3(2), 4

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