COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,466 of 4,611

High Courts18 Jul 1963

Shri Kidar Nath Vs Punjab Government and Another

Punjab And Haryana At Chandigarh · AIR 1964 P&H 285 : (1964) 1 ILR (P&H) 377

Business of the Government of Punjab Rules, 1983 — Rule 31Constitution of India, 1950 — Article 166, 226, 227, 229, 229(2)Government of India Act, 1935 — Section 241, 242(4), 276

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High Courts17 Jul 1963Dismissed

Parkash Nath Vatsa Vs Uttam Chand Chadha

Punjab And Haryana At Chandigarh · (1963) 07 P&H CK 0005

Delhi and Ajmer Rent Control Act, 1952 — Section 13, 35Delhi Rent Control Act, 1958 — Section 15, 57

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High Courts31 May 1963Dismissed

Amir Singh Vs The Government of India and Others

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0070

Sea Customs Act, 1878 — Section 167(8)

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High Courts31 May 1963

Juginder Singh Vs Amar Singh

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0067

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 323

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High Courts31 May 1963Dismissed

Ajaib Singh Vs Amar Singh and others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 1

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 36, 37, 439

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High Courts31 May 1963

Jiwan Singh and Sons Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 882 : (1963) 14 STC 957

Punjab General Sales Tax Act, 1948 — Section 2, 22

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High Courts31 May 1963

KHAITAN APTE AND CO. (DISSOLVED), AND ANOTHER Vs Income Tax OFFICER, RAJAHMUNDRY, AND OTHERS.

Punjab And Haryana At Chandigarh · (1964) 51 ITR 124

Partnership Act, 1932 — Section 46

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High Courts31 May 1963

Smt. Raj Ran Dutt and Another Vs Firm Narsing Das Mela Ram and Another

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0025

Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 12, 2(1), 30, 30(1)

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High Courts31 May 1963Dismissed

Ajaib Singh and Another Vs Amar Singh and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 1

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(5)

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High Courts31 May 1963Dismissed

Sita Ram Vs Basheshar Dayal and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 81 : (1963) 65 PLR 1064

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58(C)

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High Courts31 May 1963Dismissed

Swami Triguna Nand Vs Mahabir Dal

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 858

East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13(2), 13(3)

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High Courts31 May 1963

The Commissioner of Income Tax Vs Rama Wholesale Cloth Syndicate

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0001

Income Tax Act, 1922 — Section 66(2)

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High Courts30 May 1963

Major Singh Lachhman Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1963 P&H 443 : (1963) CriLJ 390 : (1963) 2 ILR (P&H) 723

Penal Code, 1860 (IPC) — Section 352, 354

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High Courts30 May 1963

Chanan Shah Vs The State

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 718

Criminal Procedure Code, 1898 (CrPC) — Section 499, 499(1), 514Punjab Excise Act, 1914 — Section 61

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High Courts29 May 1963

Saroop Singh and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1964 P&H 508 : (1964) CriLJ 718

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts29 May 1963Dismissed

Rameshwar Lal Sarup Chand Vs Shri U.S. Naurath, Excise and Taxation Officer, Assessing Authority and Another

Punjab And Haryana At Chandigarh · AIR 1964 P&H 1 : (1963) 2 ILR (P&H) 370 : (1964) 15 STC 932

Constitution of India, 1950 — Article 226, 32Punjab General Sales Tax Act, 1948 — Section 10, 11, 11A, 14, 21

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High Courts29 May 1963Allowed

Mst. Giano Vs Duli Chand and others

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0026

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High Courts28 May 1963Dismissed

Messrs Naunihal Thakar Dass Vs Appellate Officer, New Delhi, and Others

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0068

Constitution of India, 1950 — Article 226, 227Evacuee Interest (Separation) Act, 1951 — Section 10, 16, 2(d)(iv), 23

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High Courts28 May 1963Dismissed

The State of Punjab Vs Shri Khemi Ram

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0065

Constitution of India, 1950 — Article 226

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High Courts28 May 1963Dismissed

Shri Hardayal Singh and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0049

Constitution of India, 1950 — Article 226

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