COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,523 of 4,611

High Courts10 Nov 1959

G.L. Salwan Vs The Union of India and Another

Punjab And Haryana At Chandigarh · AIR 1960 P&H 351 : (1960) CriLJ 984

Constitution of India, 1950 — Article 226Criminal Law (Amendment) Ordinance, 1944 — Section 4Penal Code, 1860 (IPC) — Section 120

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High Courts10 Nov 1959

Gurcharan Singh Vs Smt. Waryam Kaur

Punjab And Haryana At Chandigarh · (1959) 11 P&H CK 0001

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 10, 10(1), 12, 13, 13(1)

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High Courts09 Nov 1959Allowed

Ranga Singh Vs Gurbux Singh and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 166

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36

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High Courts05 Nov 1959

Arjan Ram Naurata Ram Vs The State

Punjab And Haryana At Chandigarh · AIR 1960 P&H 303 : (1960) CriLJ 849

Penal Code, 1860 (IPC) — Section 376

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High Courts04 Nov 1959

Binod Chandra Mazumdar Vs Union of India and Another

Punjab And Haryana At Chandigarh · AIR 1960 P&H 147

Central Civil Services (Conduct) Rules, 1955 — Rule 15(4)Industrial Disputes Act, 1947 — Section 10

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High Courts04 Nov 1959

Ganga Ram Sat Narain Vs Gyan Singh and Co.

Punjab And Haryana At Chandigarh · AIR 1960 P&H 209

Penal Code, 1860 (IPC) — Section 420

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High Courts04 Nov 1959

Chawli and Others Vs Hansa and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 404

Hindu Succession Act, 1956 — Section 14

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High Courts04 Nov 1959

Pearl Insurance Co. Vs Atma Ram

Punjab And Haryana At Chandigarh · AIR 1960 P&H 236

Contract Act, 1872 — Section 28Displaced Persons (Debts Adjustment) Act, 1951 — Section 36Limitation Act, 1908 — Article 86, 28, 3

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High Courts03 Nov 1959Allowed

Mst. Bhagwanti Vs Sadhu Ram

Punjab And Haryana At Chandigarh · AIR 1961 P&H 181

Civil Procedure Code, 1908 (CPC) — Section 107Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13(1), 14

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High Courts29 Oct 1959

Brij Lal Palta Vs Parkash Chand Mahajan

Punjab And Haryana At Chandigarh · AIR 1960 P&H 402 : (1960) 30 CompCas 23

Companies Act, 1913 — Section 229Companies Act, 1956 — Section 529

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High Courts29 Oct 1959Allowed

Ram Singh and Others Vs Gurnam Singh

Punjab And Haryana At Chandigarh · AIR 1961 P&H 160

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High Courts28 Oct 1959

Commissioner of Income Tax, New Delhi Vs Hamdard Dawakhana

Punjab And Haryana At Chandigarh · AIR 1960 P&H 219 : (1960) 39 ITR 144

Income Tax Act, 1961 — Section 66(2)

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High Courts28 Oct 1959

Amar Nath and Others Vs Bankey Behari and Another

Punjab And Haryana At Chandigarh · AIR 1960 P&H 305

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10, 144Limitation Act, 1963 — Article 182, 15, 6

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High Courts27 Oct 1959

Banu Mal Mangat Rai Vs Mehta Nathulal L. Kundanlal and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 357

Limitation Act, 1963 — Section 14, 5Punjab Courts Act, 1918 — Section 39

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High Courts27 Oct 1959

Ram Nath and Another Vs Central Government, New Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 330

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 2, 49, 50, 51, 52

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High Courts23 Oct 1959