COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,528 of 4,611

High Courts15 Jul 1959

The State Vs Kuldip Singh Sohan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 149 : (1960) CriLJ 399

Administration of Evacuee Property Act, 1950 — Section 32, 36, 38Criminal Procedure Code, 1898 (CrPC) — Section 403

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High Courts14 Jul 1959

Gurdip Singh S. Surain Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1960 P&H 126

Constitution of India, 1950 — Article 226, 311, 311(2)Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7(1)

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High Courts13 Jul 1959Dismissed

Shri Sain Dass Farngu Vs Pt. Sant Ram Jaishi Ram

Punjab And Haryana At Chandigarh · AIR 1959 P&H 564

Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 111

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High Courts13 Jul 1959

Ajaib Kaur Vs Uttam Singh Road Singh and Another

Punjab And Haryana At Chandigarh · AIR 1960 P&H 117

Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts09 Jun 1959

Radha Kishan Vs The State

Punjab And Haryana At Chandigarh · (1960) CriLJ 847

Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 408

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High Courts29 May 1959

Waryam Singh Vs Chanan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 308

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High Courts29 May 1959Dismissed

Firm Khetu Ram Bashamber Dass Vs Kashmiri Lal Rattan Lal

Punjab And Haryana At Chandigarh · AIR 1959 P&H 617

Arbitration Act, 1940 — Section 21, 24Contract Act, 1872 — Section 196

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High Courts29 May 1959

Jawand Singh Hukam Singh Vs Om Parkash Aggarwal, Sub Judge 1st Class, Jagadhri

Punjab And Haryana At Chandigarh · AIR 1959 P&H 632 : (1959) CriLJ 1469

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 367

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High Courts29 May 1959Allowed

Lachhman Singh Chuhar Singh and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 522

Punjab Municipal Act, 1911 — Section 240Punjab Municipal Election Rules, 1994 — Rule 6, 8

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High Courts28 May 1959

S. Bhagwant Singh Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · AIR 1959 P&H 594 : (1960) 38 ITR 436

Income Tax Act, 1922 — Section 3Partnership Act, 1932 — Section 13

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High Courts28 May 1959

Amin Chand Bholanath Vs Union of India

Punjab And Haryana At Chandigarh · AIR 1960 P&H 179

Arbitration Act, 1940 — Section 14, 33Interest Act, 1839 — Section 1Sales of Goods Act, 1930 — Section 61

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High Courts26 May 1959Dismissed

National Transport Engineering Co. (Private) Ltd., Patiala Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 638

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 46, 48, 57(8), 64

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High Courts26 May 1959

Sarup Singh Sher Singh Ramgarhia Vs Mukund Lal

Punjab And Haryana At Chandigarh · AIR 1960 P&H 119

Civil Procedure Code, 1908 (CPC) — Section 80General Clauses Act, 1897 — Section 22Limitation Act, 1963 — Section 14, 22

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High Courts26 May 1959

Ambala Bus Syndicate Private Ltd. Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 142

Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1939 — Section 43, 44, 44(3), 44(4), 64

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High Courts25 May 1959

Rulia Ram Vs Multan Singh

Punjab And Haryana At Chandigarh · AIR 1960 P&H 45

Representation of the People Act, 1951 — Section 100(l), 123(4), 123(7)

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High Courts21 May 1959

Firm Guari Lal Gurdev Dass and Others Vs Firm Joint Hindu Family Ajaib Singh Harbans Singh

Punjab And Haryana At Chandigarh · AIR 1960 P&H 62

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High Courts21 May 1959

Hans Raj Vs Hindusthan Commercial Bank, Kanpur and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 360 : (1961) 1 LLJ 204

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17

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High Courts20 May 1959

First National Bank Ltd. Vs Dr. Kali Charan, Ghas Mandi, Ludhiana

Punjab And Haryana At Chandigarh · AIR 1959 P&H 627 : (1959) CriLJ 1466

Contempt of Courts Act, 1971 — Section 3, 4

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High Courts19 May 1959

Firm Balak Ram Mehar Chand and Others Vs Lachman Das

Punjab And Haryana At Chandigarh · AIR 1960 P&H 359

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90

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High Courts19 May 1959Dismissed

Faqir Singh Ganda Singh and Others Vs Mst. Gurbachan Kaur and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 16

Administration of Evacuee Property Act, 1950 — Section 10(2)(O), 46

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