Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 166Pepsu Holdings (Consolidation and Prevention of Fragmentation) Act, 2007 — Section 41

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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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High Courts30 Jan 1959

Gurbanta Singh Vs Piara Ram Jaggu Ram and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 614

Criminal Procedure Code, 1898 (CrPC) — Section 238Representation of the People Act, 1951 — Section 100, 7

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High Courts28 Jan 1959Dismissed

Jhandu Lal Budh Ram and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 535

Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 38, 39, 40, 41, 6

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High Courts28 Jan 1959

Notified Area Committee Buria Vs Gobind Ram Lachhman Dass and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 277

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, 107(2) , 151

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High Courts23 Jan 1959Allowed

Rameshwar Dass Vs The Excise and Taxation Commissioner and Others

Punjab And Haryana At Chandigarh · (1959) 10 STC 218

Constitution of India, 1950 — Article 226

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High Courts21 Jan 1959

State of Punjab Vs Onkar Nath Joshi

Punjab And Haryana At Chandigarh · AIR 1960 P&H 8

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High Courts21 Jan 1959

Bhal Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1960 P&H 641 : (1960) CriLJ 1656

Merchandise Marks Act, 1889 — Section 14, 15

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High Courts21 Jan 1959

COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN AND MADHYA BHARAT Vs SHANTI SARUP.

Punjab And Haryana At Chandigarh · (1959) 36 ITR 409

Income Tax Act, 1922 — Section 34(1)

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High Courts19 Jan 1959

BRIJ MOHAN LAXMI NARAIN Vs COMMISSIONER OF Income Tax, DELHI.

Punjab And Haryana At Chandigarh · (1959) 36 ITR 147

Income Tax Act, 1961 — Section 66

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High Courts15 Jan 1959Allowed

Bakhshish Singh Dhaliwal Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 448 : (1959) CriLJ 1106

Criminal Procedure Code, 1898 (CrPC) — Section 239, 537

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High Courts15 Jan 1959Allowed

District Board, Karnal Vs M.R. Sharma and Others M.R. Sharma and Others Vs District Board, Karnal

Punjab And Haryana At Chandigarh · AIR 1959 P&H 318

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 13, 20, 20(1)Punjab District Board (Tax Validating) Act, 1955 — Section 2

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High Courts14 Jan 1959Allowed