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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,606 of 4,734

High Courts06 Dec 1961Dismissed

Kanshi Ram and Others Vs Har Lal and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 42

Civil Procedure Code, 1908 (CPC) — Section 105(2)Pepsu Village Common Lands Regulation Act, 1954 — Section 3, 8Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 5, 6, 6(1), 7
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High Courts01 Dec 1961Allowed

Dharam Chand Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 27 : (1962) 64 PLR 586

Constitution of India, 1950 — Article 226Municipal Election Rules, 1952 — Rule 16(3), 3, 6, 7Punjab Municipal Act, 1911 — Section 80
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High Courts24 Nov 1961Dismissed

Arjan Singh Vs Gudar Singh

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 24

Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 6(5), 8
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High Courts24 Nov 1961Allowed

Chetu Ram Vs Asa Nand

Punjab And Haryana At Chandigarh · (1961) 11 P&H CK 0032

East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts21 Nov 1961

Tara Chand Vs The State and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 555 : (1962) 1 ILR (P&H) 720

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 476
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High Courts17 Nov 1961Allowed

Jit Singh Rattan Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1963 P&H 143 : (1963) CriLJ 454 : (1962) 1 ILR (P&H) 841

Criminal Procedure Code, 1898 (CrPC) — Section 257, 257(2), 540, 544Punjab High Court Rules and Orders — Rule 1
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