Punjab And Haryana At Chandigarh Judgments 1959

Central Sales Tax Act, 1956 — Section 14, 15, 23Constitution of India, 1950 — Article 286, 369Cotton Ginning and Pressing Factories Act, 1925 — Section 2

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High Courts15 Dec 1959

Roshan Lal Kunja Mal and Others Vs Kapur Chand and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 382

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3Limitation Act, 1963 — Article 60

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High Courts15 Dec 1959

Jawhar Lal Bhargava and Others Vs Jagathdhish Bhargava and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 247

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Punjab Land Revenue Act, 1887 — Section 117(2)

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High Courts12 Dec 1959Allowed

Jiwan Lal Shinghu and Another Vs Jai Narain Parshad and Others

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 250

Constitution of India, 1950 — Article 311, 311(1), 311(2)

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High Courts10 Dec 1959

Risaldar Major Amar Singh Uttam Singh Vs R.L. Aggarwal and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 312

Punjab Alienation of Land Act, 1900 — Section 14, 3(2), 6(1), 7(2)(3)

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High Courts10 Dec 1959Allowed

Excise and Taxation Officer Vs Gauri Mal Butail Trust

Punjab And Haryana At Chandigarh · AIR 1961 P&H 292

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 73Punjab Urban Immovable Property Tax Act, 1940 — Section 16

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High Courts09 Dec 1959

Rajindra Kumar Vs The State

Punjab And Haryana At Chandigarh · AIR 1960 P&H 310 : (1960) CriLJ 851

Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts09 Dec 1959

Amulya Kumar Talukdar Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 284

Constitution of India, 1950 — Article 14, 148, 226, 309, 310Institute of Technology (Kharagpur) Act, 1956 — Section 5

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High Courts08 Dec 1959Dismissed

Punjab Woollen Textile Mills Vs Assessing Authority, Sales Tax

Punjab And Haryana At Chandigarh · (1960) 11 STC 486

Constitution of India, 1950 — Article 19, 226, 227, 32Punjab General Sales Tax Act, 1948 — Section 10, 11A, 12, 13, 17

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High Courts03 Dec 1959

Ram Narain Vs Bishamber Nath and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 171 : (1961) CriLJ 553

Criminal Procedure Code, 1898 (CrPC) — Section 202, 204, 204(1A), 204(1B), 439

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High Courts30 Nov 1959Dismissed

Smt. Durga Devi Vs Shanti Parkash Thakar Das and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 229

Civil Procedure Code, 1908 (CPC) — Section 11, 47

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High Courts27 Nov 1959

Municipal Corporation, Delhi Vs Sobhag Wanti etc.

Punjab And Haryana At Chandigarh · AIR 1960 P&H 300

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High Courts26 Nov 1959

Lachhman Das Makhan Lal and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 394

Constitution of India, 1950 — Article 226, 246, 276Punjab Gram Panchayat Act, 1952 — Section 82

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Punjab And Haryana At Chandigarh judgments, 1959