COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,555 of 4,611

High Courts13 Feb 1956

Mst. Mohan Kaur Vs Custodian MEP and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 58

Administration of Evacuee Property Act, 1950 — Section 17, 17(2), 3, 8, 9Constitution of India, 1950 — Article 14, 19(1), 31, 31(2)General Clauses Act, 1897 — Section 6

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High Courts02 Feb 1956Allowed

Sujraj Kumari Vs Dr. D.C. Chtani and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 157

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 13, 226, 227Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7A

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High Courts02 Feb 1956

L. Manohar Lal Nathan Mal Vs Madan Lal Murari Lal

Punjab And Haryana At Chandigarh · AIR 1956 P&H 190

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 11, Order 8 Rule 6Delhi and Ajmer Rent Control Act, 1952 — Section 11, 8, 8(1), 8(2)

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High Courts30 Jan 1956Dismissed

Great Amercian Insurance Co. Ltd. Vs Dina Nath

Punjab And Haryana At Chandigarh · AIR 1957 P&H 152

Arbitration Act, 1940 — Section 2, 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 18, 36

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High Courts27 Jan 1956

COMMISSIONER OF Income Tax, PUNJAB Vs PFAFF SEWING MACHINE CO. (INDIA) LTD.

Punjab And Haryana At Chandigarh · (1956) 30 ITR 518

Income Tax Act, 1961 — Section 24(2), 66(2)

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High Courts26 Jan 1956Dismissed

Rameshwar Nath Gupta Vs Kanta Devi and Another

Punjab And Haryana At Chandigarh · AIR 1957 P&H 85

Hindu Marriage Act, 1955 — Section 24

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High Courts25 Jan 1956Allowed

Ram Parshad Nand Lal and Others Vs Central Board of Revenue, New Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 161 : (1956) 29 ITR 428

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 31(4), 33, 35, 35(1), 35(5)

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High Courts25 Jan 1956Allowed

Narendar Kumar and Others Vs Custodian General of Evacuee Property in India, 'P' New Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 163

Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226

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High Courts24 Jan 1956

S. Iqbal Singh Chadha Vs Collector, Hoshiarpur and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 235

Constitution of India, 1950 — Article 226

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High Courts19 Jan 1956Allowed

Union of India (UOI) Vs Parshotam Lal Dhingra

Punjab And Haryana At Chandigarh · AIR 1956 P&H 207 : (1957) 2 LLJ 283

Constitution of India, 1950 — Article 226, 311Fundamental Rules — Rule 15

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High Courts19 Jan 1956

Firm Radhe Sham Roshan Lal Vs Kundan Lal Mohan Lal

Punjab And Haryana At Chandigarh · AIR 1956 P&H 193

Civil Procedure Code, 1908 (CPC) — Section 2(5), 43, 44Constitution of India, 1950 — Article 261(3)

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High Courts18 Jan 1956Dismissed

Lakshmi Narain and Others Vs Raghbir Singh and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 249

Arbitration Act, 1940 — Section 21 , 24Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115

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High Courts18 Jan 1956

Ram Kanwar Kidarmal and Others Vs Naurang Rai Kundan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 251

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High Courts17 Jan 1956Allowed

Chuhar Singh Lachhman and Others Vs Raghbir Singh and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 241

Civil Procedure Code, 1908 (CPC) — Section 11, 115

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High Courts12 Jan 1956Allowed

Sohan Lal Vs The Punjab State

Punjab And Haryana At Chandigarh · AIR 1957 P&H 34

Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3

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High Courts12 Jan 1956Dismissed

Faqiria and Others Vs Mt. Rajo and Another

Punjab And Haryana At Chandigarh · AIR 1957 P&H 79

Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3, 5

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High Courts11 Jan 1956Dismissed

Radhey Mohan Gupta Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 167 : (1956) 7 STC 819

Constitution of India, 1950 — Article 226

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High Courts10 Jan 1956

Sham Singh Kirpal Singh Vs Lal Singh Kirpal Singh

Punjab And Haryana At Chandigarh · AIR 1956 P&H 97

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High Courts09 Jan 1956Dismissed

Baldeva and Others Vs Dip Chand Bhag Mal Jat

Punjab And Haryana At Chandigarh · AIR 1956 P&H 240

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(1)

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High Courts09 Jan 1956Dismissed

The First National Bank Ltd., Ambala Vs Beri Brothers and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 239

Arbitration Act, 1940 — Section 14(2), 30, 38

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