COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1958

193 judgments · page 5 of 10

High Courts05 Sept 1958

Hindustan Electric Co. Ltd. Vs Regional Provident Fund Commissioner and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 27 : (1960) 1 LLJ 640

Constitution of India, 1950 — Article 14, 19(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(4), 16(1), 16(2)

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High Courts03 Sept 1958

State of Punjab and Another Vs S. Gian Singh

Punjab And Haryana At Chandigarh · AIR 1960 P&H 168

Constitution of India, 1950 — Article 313Punjab Land Revenue Act, 1887 — Section 9

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High Courts03 Sept 1958

Data Ram and Another Vs Teja Singh and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 428

Specific Relief Act, 1877 — Section 39

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High Courts03 Sept 1958Allowed

General S. Shivdev Singh and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 453

Constitution of India, 1950 — Article 245East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 41, 42

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High Courts02 Sept 1958Allowed

Dilbagh Rai Jarry Vs The Divisional Superintendent, Northern Rly. and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 401

Constitution of India, 1950 — Article 311, 311(2)

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High Courts02 Sept 1958Allowed

S. Kehar Singh Vs The Punjab Government and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 24

Sikh Gurdwaras Act, 1925 — Section 146, 89, 89(1), 96(1)Sikh Gurdwaras Committee Election Rules, 1954 — Rule 4, 4(1), 4(3)

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High Courts29 Aug 1958

COMMISSIONER OF Income Tax, DELHI Vs PARTAP CHAND.

Punjab And Haryana At Chandigarh · (1959) 36 ITR 262

Caste Disabilities Removal Act, 1850 — Section 1

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High Courts29 Aug 1958

Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat Vs Pratap Chand Co., British Motor Car Co. (1934) Ltd., New Delhi

Punjab And Haryana At Chandigarh · AIR 1959 P&H 415

Caste Disabilities Removal Act, 1850 — Section 1Income Tax Act, 1922 — Section 3Special Marriage Act, 1954 — Section 10

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High Courts28 Aug 1958Dismissed

State of Punjab Vs Joint Hindu Family Trading Firm Rati Ram Banwari Lall and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 173

Defence of India Act, 1939 — Section 17 , 17(2)Defence of India Rules, 1962 — Rule 81(4)Limitation Act, 1908 — Article 2 , 49

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High Courts27 Aug 1958Dismissed

Janardhan Bhagwan Dass Vs Sham Lal Nand Lal and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 170

Transfer of Property Act, 1882 — Section 60, 92

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High Courts26 Aug 1958

R. S. CHIRANJI LAL and SONS Vs COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN, AND MADHYA BHARAT.

Punjab And Haryana At Chandigarh · (1959) 36 ITR 407

Income Tax Act, 1961 — Section 66(2)

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High Courts25 Aug 1958

R.B. Ram Rattan Seth and Others Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 69 : (1959) CriLJ 232

Constitution of India, 1950 — Article 20(1)General Clauses Act, 1897 — Section 24Metalliferous Mines Regulations, 1926 — Regulation 38, 41, 91

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High Courts25 Aug 1958Allowed

Damodar Pershad Gupta Vs Saxena and Co., Delhi

Punjab And Haryana At Chandigarh · AIR 1959 P&H 476

Arbitration Act, 1940 — Section 30

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High Courts18 Aug 1958

Gurbachand Singh, Lachhman Singh Vs Ch. Hoshiar Singh and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 205 : (1959) CriLJ 643

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3

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High Courts12 Aug 1958Allowed

Gian Chand Puran Chand Vs Smt. Om Prabha Jain and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 66

Representation of the People Act, 1951 — Section 116A, 117, 90, 90(3), 98

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High Courts31 Jul 1958

Oriental Textile Finishing Mills Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1959) 1 LLJ 410

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 31, 33, 33A

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High Courts31 Jul 1958Dismissed

Gurparshad and Others Vs Assistant Custodian General of Evacuee Property, Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 230

Administration of Evacuee Property Act, 1950 — Section 46

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High Courts31 Jul 1958Partly Allowed

R.B.L. Benarasi Dass and Co. Ltd. Vs Income Tax Appellate Tribunal, Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 42

Income Tax Act, 1922 — Section 33(4), 35, 66, 66(1), 66(2)

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High Courts31 Jul 1958Dismissed

Parkash Chand and Others Vs Custodian, Evacuee Property, Jullundur and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 64

Administration of Evacuee Property Act, 1950 — Section 46, 7Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts31 May 1958Allowed

Peoples' Insurance Co. Ltd. Vs Sardul Singh Caveeshar and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 87

Civil Procedure Code, 1908 (CPC) — Section 24Companies Act, 1913 — Section 162, 184, 185, 195, 196

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