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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,616 of 4,734

High Courts06 Apr 1961Dismissed

Har Phul Vs The Financial Commissioner and Others

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 853

Constitution of India, 1950 — Article 227Pepsu Tenancy and Agricultural Lands (Amendment) Ordinance, 1958 — Section 8APepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 39, 39(1), 39(2), 39(3)
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High Courts30 Mar 1961Dismissed

Kanshi Ram and Others Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 823

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19Patiala Recovery of State Dues Act, 2002 — Section 11, 12, 3(1), 3(4), 4
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High Courts30 Mar 1961Allowed

Hari Kishan Sharma Vs The Punjab State and Another

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 831

Administration of Evacuee Property Act, 1950 — Section 40, 6(3)Constitution of India, 1950 — Article 226Punjab Cinemas (Regulation) Act, 1952 — Section 4, 5, 5(1), 5(2), 5(3)
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High Courts29 Mar 1961Allowed

Mela Ram and Others Vs Kundan Lal

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 797

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 16Pepsu Urban Rent Restriction Ordinance, 2006 — Section 17
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High Courts29 Mar 1961

The State Vs Sadhu Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 548 : (1961) 2 ILR (P&H) 803

Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration Act, 1954 — Section 16(1)
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