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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,423 of 4,611

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High Courts14 May 1965

Groz Beckert Sabool Ltd. Vs Jupiter General Insurance Co. Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 477

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 110, 110C
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High Courts14 May 1965

SETH RAM GOPAL MOHTA (DECEASED) THROUGH SURAJRATTAN MOHTA Vs COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN.

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 64 : (1966) 61 ITR 303

Income Tax Act, 1961 — Section 19
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High Courts14 May 1965Dismissed

Sawan Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1965) 05 P&H CK 0010

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1)
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High Courts14 May 1965Dismissed

Bhagwan Singh Lal Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 25 : (1966) 1 ILR (P&H) 152

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 1(2), 32E
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High Courts13 May 1965Allowed

Manga Devtia and Others Vs Sohlu Pahlada and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 183 : (1965) 2 ILR (P&H) 772

Punjab Gram Panchayat Act, 1952 — Section 13O(1), 6(5)
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High Courts13 May 1965Allowed

Vidya Devi Vs The Deputy Commissioner and Others

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 781

Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 10, 6, 8, 9(2)
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High Courts12 May 1965Dismissed

Kanwar Raj Dular Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1965) 05 P&H CK 0068

Constitution of India, 1950 — Article 226, 227
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High Courts12 May 1965Allowed

Baby Karan Amol Singh Vs Tikka Rattan Amol Singh and Others

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 720

Constitution of India, 1950 — Article 372Punjab Jagirs Act, 1941 — Section 6, 7Punjab Laws Act, 1872 — Section 8, 8A
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High Courts12 May 1965

Surinder Nath Uttam Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1965 P&H 386 : (1965) 2 ILR (P&H) 449

Constitution of India, 1950 — Article 226
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High Courts12 May 1965Allowed

Kapur Chand and Others Vs The Director, Consolidation of Holdings and Others

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 579

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19(1), 21, 21(4), 42
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High Courts12 May 1965

R.S. Dhaba Vs The Union of India and Another

Punjab And Haryana At Chandigarh · AIR 1965 P&H 491

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 226, 227, 311
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High Courts12 May 1965Allowed

Jalpu Ram and Others Vs Deputy Commissioner, Kalu and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 148 : (1965) 2 ILR (P&H) 761

Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 5(2)
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High Courts12 May 1965Allowed

The State of Punjab Vs Nand Kishore

Punjab And Haryana At Chandigarh · AIR 1966 P&H 332

Civil Procedure Code, 1908 (CPC) — Section 149Limitation Act, 1963 — Section 5
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High Courts11 May 1965Dismissed

Ved Parkash Sawhney Vs Tata and Sons (Private) Ltd., and Another

Punjab And Haryana At Chandigarh · (1965) 05 P&H CK 0067

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 2
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High Courts11 May 1965

Shri Kewal Kishan Om Parkash Vs The State

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 60 : (1966) 18 STC 402

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High Courts11 May 1965Dismissed

Gramsabha Tarori Vs F. Onkar Singh and Sons and Others

Punjab And Haryana At Chandigarh · (1965) 05 P&H CK 0013

Punjab Gram Panchayat Act, 1952 — Section 82
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High Courts10 May 1965Allowed

Godha Ram Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 33

Constitution of India, 1950 — Article 226Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 9(1)
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High Courts10 May 1965

Shrimati Mangli and Others Vs The Krishna Bus Service Ltd., Delhi, and Others

Punjab And Haryana At Chandigarh · (1965) 05 P&H CK 0011

Penal Code, 1860 (IPC) — Section 304
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High Courts10 May 1965Allowed

Chhabila and Others Vs The Commissioner, Ambala Division and Others

Punjab And Haryana At Chandigarh · (1965) 05 P&H CK 0002

Constitution of India, 1950 — Article 226, 227
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High Courts07 May 1965Dismissed

S. Harbans Singh Vs The Co-operative Multipurposes Society

Punjab And Haryana At Chandigarh · AIR 1966 P&H 336

Civil Procedure Code, 1908 (CPC) — Section 47
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