COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,295 of 4,611

High Courts09 Feb 1972

Sardha Ram Vs Central Government and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 296

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 34

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High Courts08 Feb 1972Allowed

Prem Nath Vs Punjab State and others

Punjab And Haryana At Chandigarh · (1972) 02 P&H CK 0019

Motor Vehicles Act, 1939 — Section 110A

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High Courts08 Feb 1972

Naurati and Others Vs Mehma Singh

Punjab And Haryana At Chandigarh · AIR 1972 P&H 421

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts07 Feb 1972

Durga Dass Vs F. Balak Ram and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 326

Cantonments Act, 1924 — Section 60, 99, 99(2)Civil Procedure Code, 1908 (CPC) — Section 60(1)Provincial Insolvency Act, 1920 — Section 4

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High Courts31 Jan 1972Dismissed

Chhote Lal Vs The State of Haryana and others

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 396

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High Courts31 Jan 1972

Ram Kishan Mehra and Others Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 433

Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 29

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High Courts31 Jan 1972

Charan Singh Vs Dewan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 288 : (1974) 2 ILR (P&H) 404

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 14, Order 5 Rule 28, Order 9 Rule 13, 151

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High Courts31 Jan 1972Dismissed

Chhote Lal Patwari Vs The State of Haryana, Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 396

Constitution of India, 1950 — Article 311(2)Punjab Revenue Patwaris (Class III) Service Rules, 1966 — Rule 10(1), 11, 14, 14(1), 14(3)

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High Courts28 Jan 1972

Ram Sarup and Others Vs Toti and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 329

Hindu Succession Act, 1956 — Section 14(1)

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High Courts28 Jan 1972

Khiali Ram and Another Vs Sant Lal

Punjab And Haryana At Chandigarh · AIR 1972 P&H 393

Evidence Act, 1872 — Section 35

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High Courts25 Jan 1972

Varinder Kumar and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (1972) CriLJ 975

Penal Code, 1860 (IPC) — Section 120B, 419, 420

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High Courts24 Jan 1972

Inder Singh Vs Chhaju Singh and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 255

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts24 Jan 1972

Sarwan Singh and Another Vs Tarsem Lal and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 315

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High Courts24 Jan 1972

Raghubans Singh Sehgal Vs Wishav Wati Bajaj

Punjab And Haryana At Chandigarh · AIR 1972 P&H 259

Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts24 Jan 1972Allowed

The Controller of Estate Duty Vs M.L. Manchanda

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 287

Estate Duty Act, 1953 — Section 5, 6, 63, 64(1)

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High Courts24 Jan 1972

Controller of Estate Duty Vs M.L. Manchanda

Punjab And Haryana At Chandigarh · (1974) 93 ITR 173

Estate Duty Act, 1953 — Section 5, 6

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High Courts20 Jan 1972

D.A.V. College, Hoshiarpur Society, Hoshiarpur Vs Sarvada Nand Anglo Sanskrit Higher Secondary School, Managing Committee

Punjab And Haryana At Chandigarh · AIR 1972 P&H 245 : (1972) 1 ILR (P&H) 533

Criminal Procedure Code, 1898 (CrPC) — Section 145Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34

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High Courts20 Jan 1972

Dhan Raj Mukh Ram Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 300

Punjab Security of Land Tenures Act, 1953 — Section 10, 9, 9(1)

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High Courts20 Jan 1972Dismissed

Krishan Lal Vs Faqir Chand and others

Punjab And Haryana At Chandigarh · (1972) 01 P&H CK 0010

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High Courts19 Jan 1972

Jodha Mal Kuthiala (R.B.) and Sons Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1974) 93 ITR 318

Income Tax Act, 1922 — Section 22(2), 26AIncome Tax Act, 1961 — Section 2(39), 271(1), 271(2), 297(2)

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