COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,558 of 4,611

High Courts30 Sept 1955Dismissed

Mohinder Partap Singh Vs Director Health Services, Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 81

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 14

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High Courts30 Sept 1955Dismissed

Ajit Singh and Another Vs Hem Raj and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 139

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92Limitation Act, 1908 — Article 12, 95

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High Courts28 Sept 1955Allowed

Union of India (UOI) and Another Vs Pritam Singh Sunder Singh

Punjab And Haryana At Chandigarh · AIR 1956 P&H 103

Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 114Government of India Act, 1935 — Section 240(3), 243

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High Courts28 Sept 1955Allowed

Giani Ram Narsingh Vs Balmakand and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 255

Transfer of Property Act, 1882 — Section 10, 126

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High Courts27 Sept 1955

ASU DE Vs COMMISSIONER OF Income Tax, PUNJAB AND DELHI.

Punjab And Haryana At Chandigarh · (1955) 28 ITR 833

Income Tax Act, 1961 — Section 66

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High Courts23 Sept 1955Dismissed

Mehra and Co. Tea Factory, Amritsar Vs Khanayia Lal Pala Ram and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 80

Industrial Disputes Act, 1947 — Section 25FPayment of Wages Act, 1936 — Section 2

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High Courts21 Sept 1955Dismissed

Silver Screen Enterprises a firm and Others Vs The State and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 203

Constitution of India, 1950 — Article 14, 276Punjab Entertainments Tax (Cinematograph Shows) Act, 1954 — Section 6

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High Courts07 Sept 1955

Sita Ram Chandu Lall Vs Malkiat Singh

Punjab And Haryana At Chandigarh · AIR 1956 P&H 30

Criminal Procedure Code, 1898 (CrPC) — Section 30, 439(2), 439(6), 502, 562Penal Code, 1860 (IPC) — Section 220, 341, 342, 457, 502

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High Courts05 Sept 1955Dismissed

Tilak Ram Wadhwa Mal and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1956 P&H 83

Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 4

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High Courts05 Sept 1955Dismissed

S. Akhtyar Singh Vs Inspector General of Police, Punjab

Punjab And Haryana At Chandigarh · AIR 1956 P&H 10

Constitution of India, 1950 — Article 226

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High Courts02 Sept 1955

Income Tax Officer, Rohtak Vs Sm. Janki Devi and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 101 : (1955) 28 ITR 906

Evidence Act, 1872 — Section 124Fatal Accidents Act, 1855 — Section 1Income Tax Act, 1922 — Section 54(1)

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High Courts01 Sept 1955Dismissed

Kure Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 88

Constitution of India, 1950 — Article 31East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 1, 18, 34

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High Courts31 Aug 1955

The State Vs Amru Tulsi Ram and Another

Punjab And Haryana At Chandigarh · AIR 1957 P&H 55 : (1957) CriLJ 389

Penal Code, 1860 (IPC) — Section 381

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High Courts23 Aug 1955Dismissed

Kundan Lekha and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 92

Constitution of India, 1950 — Article 226, 31(2)East Punjab Utilization of Lands Act, 1949 — Section 3

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High Courts22 Aug 1955Dismissed

Ashoka Saran Raghunandan Saran and Others Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 71 : (1956) 29 ITR 507

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Taxation on Income (Investigation Commission) Act, 1947 — Section 5, 8A

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High Courts15 Jul 1955

Gurbachan Singh and Others Vs State of Pepsu and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 26

Constitution of India, 1950 — Article 10(2), 16(1), 226, 310, 311Pepsu Administration Ordinance, 2005 — Section 3, 3(1)

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High Courts12 Jul 1955

Ram Partap Mall Vs Hardas Singh Gurdial Singh

Punjab And Haryana At Chandigarh · AIR 1956 P&H 39

Displaced Persons (Debts Adjustment) Act, 1951 — Section 11, 11(2), 15, 5, 5(2)Displaced Persons (Land Acquisition) Act, 1949 — Section 6

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High Courts07 Jul 1955Allowed

Harnam Singh and another Vs Hira Singh and others

Punjab And Haryana At Chandigarh · (1955) 07 P&H CK 0004

Penal Code, 1860 (IPC) — Section 70

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High Courts01 Jul 1955

Ram Chander Bishan Dass and Another Vs The State of Pepsu

Punjab And Haryana At Chandigarh · (1955) 07 P&H CK 0001

Criminal Law (Amendment) Act, 1952 — Section 6, 7, 7(2)Penal Code, 1860 (IPC) — Section 161, 181

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High Courts28 Jun 1955

The State Vs Raj Kumar

Punjab And Haryana At Chandigarh · AIR 1956 P&H 1

Criminal Procedure Code, 1898 (CrPC) — Section 417General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 409

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