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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,645 of 4,734

High Courts17 Feb 1959

Abdul Wahab Vs Phiraya Lal

Punjab And Haryana At Chandigarh · AIR 1959 P&H 586

Civil Procedure Code, 1908 (CPC) — Section 99Delhi and Ajmer Rent Control Act, 1952 — Section 34(1)Punjab Courts Act, 1918 — Section 37, 39(3)
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High Courts16 Feb 1959Allowed

Ghaki Mal Hukam Chand and Others Vs Punjab National Bank Ltd.

Punjab And Haryana At Chandigarh · AIR 1961 P&H 91

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3 , Order 30 Rule 1, Order 30 Rule 4, Order 41 Rule 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 11, 15, 17, 2(9), 21Evidence Act, 1872 — Section 114
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High Courts02 Feb 1959

Madhu Limaye Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 506 : (1959) CriLJ 1209

Constitution of India, 1950 — Article 22(1), 226Criminal Procedure Code, 1898 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 141, 143
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