COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1960

269 judgments · page 10 of 14

High Courts27 Apr 1960Dismissed

Kishanlal Malhotra Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1961 P&H 5

Contract Act, 1872 — Section 196, 197Government of India Act, 1935 — Section 175(3)Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8(1), 8(1)

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High Courts22 Apr 1960Dismissed

Bhagwan Das Sud and Sons Vs Financial Commissioner

Punjab And Haryana At Chandigarh · (1960) 11 STC 431

East Punjab General Sales Tax Act, 1948 — Section 22(1)

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High Courts22 Apr 1960

Firm Hira Lal Girdhari Lal and Another Vs Baij Nath Hardial Khatri

Punjab And Haryana At Chandigarh · AIR 1960 P&H 450

Contract Act, 1872 — Section 49

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High Courts21 Apr 1960Allowed

Smt. Malkan Rani Vs Krishan Kumar

Punjab And Haryana At Chandigarh · AIR 1961 P&H 42

Hindu Marriage Act, 1955 — Section 24, 28

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High Courts21 Apr 1960

Ram Krishna Dalmia and Another Vs Firoze Chand

Punjab And Haryana At Chandigarh · AIR 1960 P&H 430 : (1960) 62 PLR 697

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 136, 3

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High Courts19 Apr 1960Allowed

Bir Inder Nath Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1961 P&H 436

Post Office Act, 1898 — Section 47

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High Courts19 Apr 1960Dismissed

Ronaq Mal Chimna Mal Vs Kasturi Mal Lachhman Dass and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 423

Civil Procedure Code, 1908 (CPC) — Section 60(1)Transfer of Property Act, 1882 — Section 53

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High Courts18 Apr 1960Dismissed

Lal Chand Kallu Mal Jain Vs Atma Ram and another

Punjab And Haryana At Chandigarh · AIR 1960 P&H 444

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58(c)

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High Courts18 Apr 1960

Chandan Lal Joura Vs Amin Chand Mohan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 500

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18 , Order 11 Rule 21, Order 17 Rule 3Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts18 Apr 1960

Official Receiver of the Estate of Daulat Ram Surana Vs Deputy Custodian General, Evacuee, Property and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 78

Administration of Evacuee Property Act, 1950 — Section 17, 2(I), 7, 7(1), 8Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 226, 227

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High Courts12 Apr 1960

Sham Lal Thakar Dass Aggarwal Vs Punjab National Bank Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 81

Displaced Persons (Debts Adjustment) Act, 1951 — Section 16, 17, 32(3), 32(4), 32(8)Limitation Act, 1908 — Section 5Transfer of Property Act, 1882 — Section 58, 59

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High Courts08 Apr 1960Dismissed

Captain Rattan Amol Singh Vs Smt. Kamaljit Kaur

Punjab And Haryana At Chandigarh · AIR 1961 P&H 51

Guardians and Wards Act, 1890 — Section 19, 25Hindu Minority and Guardianship Act, 1956 — Section 13, 2, 3, 5

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High Courts08 Apr 1960

A.C. Goel Vs First National Bank Ltd., Delhi

Punjab And Haryana At Chandigarh · AIR 1960 P&H 476 : (1960) 30 CompCas 317

Banking Companies Act, 1949 — Section 45BCompanies Act, 1956 — Section 441Displaced Persons (Debts Adjustment) Act, 1951 — Section 19, 19(2), 19(6), 20, 20(1)

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High Courts08 Apr 1960