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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,624 of 4,734

High Courts10 Oct 1960

Lilu and Others Vs Karam Chand and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 1

Constitution of India, 1950 — Article 226, 227East Punjab Utilization of Lands (Amendment) Act, 1953 — Section 7(1)East Punjab Utilization of Lands Act, 1949 — Section 14, 14(1), 3, 4, 5
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High Courts07 Oct 1960Dismissed

Ram Rattan Kapur Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 387

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33, 34Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 22(2), 23
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High Courts03 Oct 1960Dismissed

Sarup Singh Vs Ram Ditta Mal and Another

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 508

Civil Procedure Code, 1908 (CPC) — Section 21Criminal Procedure Code, 1898 (CrPC) — Section 188Evidence Act, 1872 — Section 33
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High Courts26 Sept 1960Dismissed

Gurbachan Singh and Another Vs Gur Iqbal Singh

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 484

Administration of Evacuee Property Act, 1950 — Section 12, 28, 46(c), 46(d)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 2(e), 36, 36
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