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Punjab And Haryana At Chandigarh judgments, 1960

269 judgments · page 13 of 14

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High Courts16 Feb 1960Dismissed

Smt. Chando Devi Vs Municipal Committee, Delhi

Punjab And Haryana At Chandigarh · AIR 1961 P&H 424

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
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High Courts14 Feb 1960

Jullundur Vegetable Syndicate Vs The Punjab State

Punjab And Haryana At Chandigarh · AIR 1962 P&H 248

East Punjab General Sales Tax Act, 1948 — Section 10, 11, 16, 22, 4(1)East Punjab General Sales Tax Rules, 1949 — Rule 40Income Tax Act, 1961 — Section 23(4), 24B
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High Courts12 Feb 1960

Municipal Committee, Raikot Vs Ram Lal Jain and others

Punjab And Haryana At Chandigarh · (1960) 02 P&H CK 0003

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)(c), 2, 2(s)Punjab Municipal Act, 1911 — Section 61(2)
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High Courts10 Feb 1960

Durga Parshad Vs Custodian of Evacuee Property 'P' Block, New Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 341

Administration of Evacuee Property Act, 1950 — Section 17Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, 47East Punjab Evacuees (Administration of Property) Act, 1947 — Section 15(1), 17(1), 8(1)
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High Courts09 Feb 1960

Kirori Jugal Kishore and Another Vs Man Bai and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 485

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High Courts05 Feb 1960

COMMISSIONER OF Income Tax, PUNJAB Vs GURSAHAI SAIGAL.

Punjab And Haryana At Chandigarh · (1961) 41 ITR 592

Income Tax Act, 1922 — Section 66(1)
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High Courts04 Feb 1960

COMMISSIONER OF Income Tax, PUNJAB, JAMMU AND KASHMIR AND HIMACHAL PRADESH. Vs NATHU RAM BABU RAM.

Punjab And Haryana At Chandigarh · (1960) 38 ITR 591

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High Courts04 Feb 1960Allowed

Mst. Biro Mahajan Vs Dulla Singh

Punjab And Haryana At Chandigarh · AIR 1961 P&H 175

Limitation Act, 1908 — Article 64, 19Punjab Relief of Indebtedness Act, 1934 — Section 26
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High Courts01 Feb 1960

Ravinder Kumar Sardari Lal Vs District Magistrate, Delhi

Punjab And Haryana At Chandigarh · AIR 1960 P&H 332 : (1960) CriLJ 981

Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 226Preventive Detention Act, 1950 — Section 3(1), 3(2)
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High Courts27 Jan 1960

Anant Ram Munshi Vs Spedding Dinga Singh and Company and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 415

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High Courts27 Jan 1960

Bahadur Singh and Others Vs Har Kaur and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 328

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)
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High Courts27 Jan 1960

Shree Gopal Paper Mills Ltd. Vs Ram Labhaya Mal and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 375 : (1960) 1 FLR 381 : (1961) 1 LLJ 627

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 6
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High Courts25 Jan 1960

Union of India (UOI) Vs Sh. Roshan Lal Gupta and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 128

Defence of India Act, 1939 — Section 19
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High Courts22 Jan 1960Dismissed

Smt. Samitran Devi Vs Suba Ram

Punjab And Haryana At Chandigarh · AIR 1961 P&H 161

Guardians and Wards Act, 1890 — Section 25
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High Courts21 Jan 1960Dismissed

M. Mohan Lal Kalia Vs Wood Trading Co.

Punjab And Haryana At Chandigarh · AIR 1961 P&H 234 : (1962) 32 CompCas 454

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High Courts21 Jan 1960

COMMISSIONER OF Income Tax, NEW DELHI Vs SRI RAM AMAR NATH.

Punjab And Haryana At Chandigarh · (1962) 44 ITR 604

Income Tax Act, 1961 — Section 66(2)
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High Courts20 Jan 1960

COMMISSIONER OF Income Tax, SIMLA Vs L. LACHHMAN DASS NAYAR.

Punjab And Haryana At Chandigarh · (1960) 38 ITR 528

Income Tax Act, 1922 — Section 34
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High Courts20 Jan 1960

DWARKA DASS MURLIDHAR Vs COMMISSIONER OF Income Tax, AJMER, RAJASTHAN, MADHYA BHARAT AND DELHI STATES.

Punjab And Haryana At Chandigarh · (1961) 41 ITR 113

Income Tax Act, 1961 — Section 66(2)
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High Courts19 Jan 1960

Basant Lal Khacheru Ram and Others Vs Jagdish Parshad Kishan Chand and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 517

Contract Act, 1872 — Section 133 , 134, 135, 136, 137
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High Courts19 Jan 1960

Indian Woollen Textile Mills Vs Commissioner of Excess Profits Tax, Punjab etc.

Punjab And Haryana At Chandigarh · AIR 1960 P&H 582 : (1960) 39 ITR 289

Excess Profits Tax Act, 1940 — Section 15Income Tax Act, 1961 — Section 66
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