Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 19(2), 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102

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High Courts20 Mar 1961Allowed

Rai Bahadur Diwan Badri Dass and Others Vs The Industrial Tribunal, Punjab, Patiala and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 515 : (1961) 2 ILR (P&H) 704 : (1962) 1 LLJ 526

Constitution of India, 1950 — Article 226

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High Courts20 Mar 1961

K.R. Beri and Co. and Others Vs Employees State Insurance Corporation

Punjab And Haryana At Chandigarh · AIR 1962 P&H 308 : (1961) 2 ILR (P&H) 721 : (1962) 1 LLJ 579

Employees State Insurance Act, 1948 — Section 66Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)Limitation Act, 1908 — Section 14

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High Courts20 Mar 1961

Anil Kumar and Another Vs Bhagirath Lal and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 514 : (1961) 2 ILR (P&H) 737

Specific Relief Act, 1877 — Section 21, 42, 56

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High Courts20 Mar 1961

ROHTAK AND HISSAR DISTRICTS ELECTRICITY SUPPLY CO. LTD. Vs COMMISSIONER OF Income Tax, SIMLA.

Punjab And Haryana At Chandigarh · (1962) 45 ITR 539

Income Tax Act, 1961 — Section 10(2)(vii)

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High Courts17 Mar 1961Dismissed

Ranbir Singh Sehgal Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1961 P&H 524 : (1961) CriLJ 687 : (1961) 2 ILR (P&H) 693

Constitution of India, 1950 — Article 14, 20, 226

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High Courts16 Mar 1961Dismissed

Green Hotel and Restaurant Vs Assessing Authority and Others

Punjab And Haryana At Chandigarh · (1961) 12 STC 603

Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 6

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High Courts16 Mar 1961Allowed

Roop Narain Vs Hanuman Pershad and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 37 : (1961) 2 ILR (P&H) 686

Limitation Act, 1908 — Article 142, 144

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High Courts14 Mar 1961Dismissed

Kamla China Vs State

Punjab And Haryana At Chandigarh · AIR 1963 P&H 36 : (1963) CriLJ 59 : (1961) 2 ILR (P&H) 681

Constitution of India, 1950 — Article 14, 19(1)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 20

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High Courts13 Mar 1961

Mehta Brothers Vs Amar Singh and Others

Punjab And Haryana At Chandigarh · (1961) 2 LLJ 610

Constitution of India, 1950 — Article 226

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High Courts13 Mar 1961

Ved Luxmi Flour and General Mills (Private), Ltd. Vs Labour Court and Another

Punjab And Haryana At Chandigarh · (1961) 2 LLJ 614

Constitution of India, 1950 — Article 226

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