COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1962

389 judgments · page 17 of 20

High Courts06 Mar 1962

Union of India Vs Radha Kishan Sohan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 493

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 32 Rule 3Limitation Act, 1963 — Article 171, 177, 5

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High Courts06 Mar 1962

Inder Singh Des Raj and Others Vs Harnam Singh Gian Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 450

Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 13 , 14Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36

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High Courts05 Mar 1962Dismissed

Ram Pershad Vs The Chief Commissioner, Delhi State and Others

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0004

Delhi Land Reforms Act, 1954 — Section 187

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High Courts26 Feb 1962

Tarsema Textile Traders and Another Vs Tarlok Singh Sadhu Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 470

Civil Procedure Code, 1908 (CPC) — Section 115, 21

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High Courts26 Feb 1962

Naro Vs Harbans Lal and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 457 : (1962) 2 ILR (P&H) 382

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(2), 2(11)

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High Courts26 Feb 1962Dismissed

Dr. Jagjit Singh Bedi Vs Shrimati Jas Rani

Punjab And Haryana At Chandigarh · (1962) 02 P&H CK 0004

Delhi and Ajmer Rent Control Act, 1952 — Section 13(5)

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High Courts23 Feb 1962

Ram Pertap Vs General Manager, Punjab Roadways, Ambala

Punjab And Haryana At Chandigarh · AIR 1962 P&H 540

Motor Vehicles Act, 1939 — Section 110, 110

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High Courts21 Feb 1962

PUNJAB DISTILLING INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1963) 48 ITR 288

Constitution of India, 1950 — Article 246Government of India Act, 1935 — Section 100, 104

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High Courts21 Feb 1962

Punjab Distilling Industries, Ltd. Vs Commissioner of Income Tax, Simla

Punjab And Haryana At Chandigarh · AIR 1962 P&H 337

Companies Act, 1913 — Section 61(4)Constitution of India, 1950 — Article 246(1)Government of India Act, 1935 — Section 104

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High Courts21 Feb 1962

The Punjab Distilling Industries Ltd. Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 170

Companies Act, 1913 — Section 61, 61(2), 61(4)Constitution of India, 1950 — Article 246(1)Government of India Act, 1935 — Section 100(1), 104

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High Courts16 Feb 1962Allowed

Shori Lal Vs Sardari Lal and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 165 : (1962) 2 ILR (P&H) 468

Arbitration Act, 1940 — Section 5

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High Courts15 Feb 1962Dismissed

Shri Nand Kishore Vaid Vs Punjab State and another

Punjab And Haryana At Chandigarh · (1962) 02 P&H CK 0007

Constitution of India, 1950 — Article 226

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High Courts13 Feb 1962

Joginder Singh Vs Bhagat Singh and others

Punjab And Haryana At Chandigarh · (1962) 02 P&H CK 0001

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High Courts12 Feb 1962Allowed

Maharaja Harinder Singh and Others Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1963 P&H 119 : (1962) 2 ILR (P&H) 378

Land Acquisition Act, 1894 — Section 18(1), 18(3)

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High Courts08 Feb 1962Dismissed

Ram Pat and Another Vs State and Another

Punjab And Haryana At Chandigarh · (1962) 02 P&H CK 0020

Penal Code, 1860 (IPC) — Section 302

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High Courts06 Feb 1962

MOTIRAM MADANLAL Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1963) 47 ITR 705

Income Tax Act, 1961 — Section 4A

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High Courts06 Feb 1962

Jullundur Vegetable Syndicate Vs The Punjab State

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 146

Central Provinces and Berar Sales Tax Act, 1947 — Section 17Companies Act, 1913 — Section 230(1), 5East Punjab General Sales Tax Act, 1948 — Section 10, 10(3), 11, 11(1), 11(2)

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High Courts06 Feb 1962Dismissed