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Punjab And Haryana At Chandigarh judgments, 1954

154 judgments · page 1 of 8

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High Courts27 Dec 1954Allowed

Ram Gopal Dula Singh Vs Sardar Gurbux Singh Jiwan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 215

Specific Relief Act, 1877 — Section 18Transfer of Property Act, 1882 — Section 1, 6
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High Courts23 Dec 1954Dismissed

Nitmochinder Singh Gurdial Singh Vs State of Patiala and East Punjab States Union

Punjab And Haryana At Chandigarh · (1954) 12 P&H CK 0003

Constitution of India, 1950 — Article 226, 309, 310, 311, 311(2)Government of India Act, 1935 — Section 240, 240(3)
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High Courts20 Dec 1954

Madhi Ram Bansi Lal Vs Divisional Forest Officer, Nabha and others

Punjab And Haryana At Chandigarh · (1954) 12 P&H CK 0009

Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 240(3)
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High Courts17 Dec 1954

Sant Ram and another Vs Nand Lall

Punjab And Haryana At Chandigarh · (1954) 12 P&H CK 0001

Contract Act, 1872 — Section 74Court Fees Act, 1870 — Section 16Evidence Act, 1872 — Section 92
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High Courts09 Dec 1954Dismissed

Isher Singh Grover Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 19

Administration of Evacuee Property Act, 1950 — Section 16Constitution of India, 1950 — Article 226
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High Courts09 Dec 1954

COMMISSIONER OF Income Tax, DELHI Vs S. B. RANJIT SINGH.

Punjab And Haryana At Chandigarh · (1955) 28 ITR 14

Income Tax Act, 1961 — Section 10(2)(v), 12(4)
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High Courts08 Dec 1954Dismissed

Jamia Millia Aslamia Vs Sri Prithi Raj and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 141

Arbitration Act, 1940 — Section 34Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 14, 3, 40
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High Courts07 Dec 1954Dismissed

Godha Singh Jabra Singh Vs District Magistrate, Ferozepore and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 33 : (1956) CriLJ 105

Arms Act, 1959 — Section 18
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High Courts06 Dec 1954Dismissed

Union of India (UOI) Vs Allied Trading Co.

Punjab And Haryana At Chandigarh · AIR 1956 P&H 7

Arbitration Act, 1940 — Section 3, 30Arbitration Rules, 1940 — Rule 2
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High Courts29 Nov 1954Allowed

Punjab State Vs Bhagat Singh Bhagat Singh Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 119

Constitution of India, 1950 — Article 141, 374(2)Criminal Procedure Code, 1898 (CrPC) — Section 3(2)Government of India Act, 1935 — Section 240(3)
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High Courts29 Nov 1954Dismissed

Dwarka Dass Rameshwar Goenka Vs Brijmohan Rameshwar Dass

Punjab And Haryana At Chandigarh · AIR 1956 P&H 111

Civil Procedure Code, 1908 (CPC) — Section 20
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High Courts24 Nov 1954

COMMISSIONER OF Income Tax, DELHI Vs GAJJA NAND GOBIND RAM.

Punjab And Haryana At Chandigarh · (1955) 28 ITR 499

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High Courts23 Nov 1954Allowed

Union of India (UOI) Vs Munna Lal Mool Raj Munna Lal Mool Raj Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1956 P&H 34

Sales of Goods Act, 1930 — Section 54, 54(2), 59
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High Courts22 Nov 1954

S. Mohinder Singh Vs State of Patiala and East Punjab State's Union, Patiala and another

Punjab And Haryana At Chandigarh · (1954) 11 P&H CK 0013

Constitution of India, 1950 — Article 226, 311, 311(2), 320, 320(3)(c)
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High Courts19 Nov 1954

Sham Lal L. Dogarmal Vs Om Prakash L. Sant Ram Aggarwal and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 223

Court Fees Act, 1870 — Section 1, 7
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High Courts18 Nov 1954

Jangir Singh and others Vs Mit Singh and others

Punjab And Haryana At Chandigarh · (1954) 11 P&H CK 0004

Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts16 Nov 1954Dismissed

Union of India (UOI) Vs Data Ram

Punjab And Haryana At Chandigarh · AIR 1956 P&H 35

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High Courts16 Nov 1954Allowed

Dr. V.S. Bahal Vs S.L. Kapur and Co. S.L. Kapur and Co. Vs Dr. V.S. Bahal

Punjab And Haryana At Chandigarh · AIR 1956 P&H 24

Partnership Act, 1932 — Section 63, 69, 69(2)
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High Courts16 Nov 1954Dismissed

Ram Lohia Vs Mt. Manno and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 255

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 12, 146
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High Courts15 Nov 1954Dismissed

Kanpur Textile Finishing Mills Vs Regional Provident Fund Commissioner

Punjab And Haryana At Chandigarh · AIR 1955 P&H 130 : (1955) 2 LLJ 17

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2(1)
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