Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Specific Relief Act, 1963 — Section 42Transfer of Property (Amendment) Supplementary Act, 1929 — Section 2, 5

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High Courts07 Sept 1959Dismissed

Angad Ram Ram Singh Vs Gainda Mal Charanji Lal and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 165

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2)

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High Courts07 Sept 1959

Shamlal Thakar Dass Aggarwal Vs Punjab National Bank Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 370

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1963 — Section 5

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High Courts04 Sept 1959

Ram Parkash Rakhra Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 278

Constitution of India, 1950 — Article 226, 227Urban Immovable Property Tax Act, 1932 — Section 10, 15, 24, 8, 9

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High Courts03 Sept 1959

Autar Singh and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1960 P&H 364 : (1960) CriLJ 989

Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 133, 8Penal Code, 1860 (IPC) — Section 120

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High Courts03 Sept 1959Dismissed

Firm Jaikishen Dass Jinda Ram and others Vs Central Bank of India

Punjab And Haryana At Chandigarh · (1959) 09 P&H CK 0023

Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 49Partnership Act, 1932 — Section 25

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High Courts02 Sept 1959

Parmeshwari Dass Wadhera Vs The Commissioner of Income Tax, East Punjab and Delhi Province, Delhi

Punjab And Haryana At Chandigarh · AIR 1960 P&H 57 : (1960) 38 ITR 424

Income Tax Act, 1961 — Section 66(1)

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High Courts02 Sept 1959Dismissed

Mst. Mato Vs Sadhu

Punjab And Haryana At Chandigarh · AIR 1961 P&H 152

Hindu Marriage Act, 1955 — Section 10

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High Courts01 Sept 1959Allowed

Balwant Rai Kumar Vs Smt. Amrit Kaur

Punjab And Haryana At Chandigarh · AIR 1961 P&H 495

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2), 47

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High Courts01 Sept 1959

Sardha Ram and Kanhya Lal Vs Abdul Majid Mohd. Amir Khan and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 196 : (1960) 62 PLR 201

Constitution of India, 1950 — Article 19, 19(1)Councils Act, 1861 — Section 25

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High Courts01 Sept 1959

The State Vs Piare Giani and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 214 : (1960) CriLJ 513

Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 302, 304, 325, 34

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High Courts01 Sept 1959

British India General Insurance Co. Ltd. Vs Itbar Singh etc.

Punjab And Haryana At Chandigarh · AIR 1960 P&H 131

Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1988 — Section 96, 96(2), 96(3), 96(4), 96(6)

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High Courts31 Aug 1959

Mohindar Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1960 P&H 135 : (1960) CriLJ 393

Evidence Act, 1872 — Section 105, 106Penal Code, 1860 (IPC) — Section 307, 34

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High Courts28 Aug 1959

S. Sampuran Singh Vs Chief Settlement Commissioner and Another

Punjab And Haryana At Chandigarh · AIR 1960 P&H 153

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High Courts28 Aug 1959Dismissed

The Maharaj Weaving Mills, Amritsar Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 232 : (1962) 1 LLJ 565

Industrial Disputes Act, 1947 — Section 25FFF, 33C(1)

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