COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,512 of 4,611

High Courts26 Oct 1960Dismissed

Gulzara Singh Nanta Singh Vs Smt. Tej Kaur

Punjab And Haryana At Chandigarh · AIR 1961 P&H 288 : (1961) 1 ILR (P&H) 751

Civil Procedure Code, 1908 (CPC) — Section 107Hindu Adoptions and Maintenance Act, 1956 — Section 22

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High Courts26 Oct 1960

Deepo Vs Kehar Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 183 : (1961) 1 ILR (P&H) 764

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9

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High Courts26 Oct 1960

Uttam Chand Vs Chief Settlement Commissioner and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 163 : (1961) 1 ILR (P&H) 785

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 4, 7, 8Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 65, 65(1)

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High Courts25 Oct 1960Dismissed

Shree Gopal Paper Mills Ltd., Yamunanagar Vs Industrial Tribunal, Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 447 : (1961) 2 FLR 374

Industrial Disputes Act, 1947 — Section 33, 33(2)

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High Courts19 Oct 1960

Bhagwan Singh Sher Singh Arora Vs Amar Kaur and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 144 : (1961) 1 ILR (P&H) 716

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Hindu Marriage Act, 1955 — Section 13

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High Courts19 Oct 1960

Mansha Ram L. Jadgish Rai and Others Vs Tej Bhan L. Gurditta Mal Sahney

Punjab And Haryana At Chandigarh · AIR 1962 P&H 110 : (1961) 1 ILR (P&H) 728

Travancore-Cochin Court Fees Act, 1125 — Article 1, 17, 11, 3, 4

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High Courts14 Oct 1960Dismissed

Union of India (UOI) Vs Shambhu Dial Piare Kishan

Punjab And Haryana At Chandigarh · AIR 1961 P&H 204

Arbitration Act, 1940 — Section 16(1), 30

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High Courts13 Oct 1960

New Sutlej Transport Co. Private Ltd. Vs State

Punjab And Haryana At Chandigarh · (1961) CriLJ 398

Minimum Wages Act, 1948 — Section 13, 14, 18, 22A, 30

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High Courts12 Oct 1960Dismissed

Smt. Giano Vs Moti Ram and Others Moti Ram and Others Vs Smt. Giano

Punjab And Haryana At Chandigarh · AIR 1961 P&H 274

Hindu Succession Act, 1956 — Section 14

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High Courts12 Oct 1960Allowed

Sarju Dass, Chela Bhagwan Dass Vs Bhag Das, Chela Bawa Jamna Dass

Punjab And Haryana At Chandigarh · AIR 1961 P&H 364

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts11 Oct 1960

S. Jodh Singh and Others Vs Mahant Bhagambar Dass and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 187 : (1961) CriLJ 708 : (1961) 1 ILR (P&H) 535

Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(4), 145(9)

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High Courts11 Oct 1960

Parbati Gangaram Aggarwal Vs Firm Jai Ram Dass Bhagat Ram and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 185

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Transfer of Property Act, 1882 — Section 53Trusts Act, 1882 — Section 82

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High Courts10 Oct 1960

Lilu and Others Vs Karam Chand and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 1

Constitution of India, 1950 — Article 226, 227East Punjab Utilization of Lands (Amendment) Act, 1953 — Section 7(1)East Punjab Utilization of Lands Act, 1949 — Section 14, 14(1), 3, 4, 5

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High Courts07 Oct 1960Allowed