High Courts04 Jan 1956Dismissed
Firm Paharia Mal Ram Sahai Vs Birdhi Chand Jain and Sons
Punjab And Haryana At Chandigarh · AIR 1956 P&H 217
Sales of Goods Act, 1930 — Section 18, 19, 20, 21, 22
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1956
144 judgments · page 8 of 8
High Courts04 Jan 1956
Kartar Singh and Others Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · (1956) 01 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 93(1), 93(2)Panchayat Raj Act, 2008 — Section 62, 69, 79(1), 81
High Courts03 Jan 1956
Siri Ram Jagat Ram Vs Dev Barat L. Bihari Lal
Punjab And Haryana At Chandigarh · (1956) 01 P&H CK 0012
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71, Order 21 Rule 84, Order 21 Rule 89, Order 21 Rule 92
High Courts03 Jan 1956
Walayat Khan Rahim Bux and Others Vs Director of Rehabilitation and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 54
Administration of Evacuee Property (Central) Rules, 1950 — Rule 37Administration of Evacuee Property Ordinance, 1949 — Section 55Constitution of India, 1950 — Article 226