COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,562 of 4,611

High Courts08 Nov 1954Dismissed

Rattan Lal Gulati Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1955 P&H 229

Central Civil Services (Temporary Service) Rules, 1949 — Rule 49, 6Civil Services (Classification, Control and Appeal) Rules — Rule 156Constitution of India, 1950 — Article 311

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High Courts08 Nov 1954

CROWN FLOUR MILLS Vs COMMISSIONER OF INCOME TAX.

Punjab And Haryana At Chandigarh · (1956) 29 ITR 733

Income Tax Act, 1961 — Section 66(1)

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High Courts04 Nov 1954

Commissioner of Income Tax, Delhi Vs Teja Singh

Punjab And Haryana At Chandigarh · AIR 1956 P&H 39 : (1955) 28 ITR 371

Income Tax Act, 1922 — Section 18A(3), 22, 28(1), 34

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High Courts03 Nov 1954

Atma Singh and Others Vs Mohan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 387

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Article 1, 7

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High Courts03 Nov 1954Dismissed

Kartar Singh and others Vs Niranjan Singh and others

Punjab And Haryana At Chandigarh · (1954) 11 P&H CK 0002

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High Courts02 Nov 1954Dismissed

Sarup Singh and Others Vs Bhagwan Dass

Punjab And Haryana At Chandigarh · AIR 1955 P&H 222

Administration of Evacuee Property Act, 1950 — Section 2Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100

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High Courts28 Oct 1954Dismissed

Lalta Parshad Vs Mst. Badami and others

Punjab And Haryana At Chandigarh · (1954) 10 P&H CK 0014

Limitation Act, 1963 — Article 181

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High Courts22 Oct 1954

General Agencies (India) Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · AIR 1956 P&H 26 : (1956) 29 ITR 596

Income Tax Act, 1922 — Section 30(2), 31, 33(1)

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High Courts18 Oct 1954

Mangal Singh and others Vs Bajrang Bali

Punjab And Haryana At Chandigarh · (1954) 10 P&H CK 0001

Contract Act, 1872 — Section 74

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High Courts15 Oct 1954Dismissed

Janki Parshad Vs Custodian, Evacuee Property, Jullundur and Another

Punjab And Haryana At Chandigarh · AIR 1955 P&H 158

Administration of Evacuee Property Act, 1950 — Section 26, 58(3)East Punjab Evacuees (Administration of Property) Act, 1947 — Section 26(2), 30(4), 30(5), 40(2), 55(3)

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High Courts15 Oct 1954