COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,567 of 4,611

High Courts30 Mar 1954Dismissed

Bhagat Singh Hira Singh and Others Vs The State of Patiala and Others

Punjab And Haryana At Chandigarh · (1954) 03 P&H CK 0015

Constitution of India, 1950 — Article 19(1), 226, 31(2), 31(3), 356Land Acquisition Act, 1894 — Section 4Patiala Land Acquisition Act, 1995 — Section 17, 17(1), 18(1), 2, 2(1)

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High Courts29 Mar 1954Dismissed

Surrendara Transport and Engineering Co. Ltd., Kalka and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1954 P&H 264

Constitution of India, 1950 — Article 226, 23, 245, 246(3)Punjab Passengers and Goods Taxation Act, 1952 — Section 3(3), 4

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High Courts25 Mar 1954Allowed

Central Bank of India Ltd. Vs Ram Sarup Khanna and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 78

Contract Act, 1872 — Section 237Evidence Act, 1872 — Section 115Negotiable Instruments Act, 1881 (NI) — Section 82

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High Courts24 Mar 1954

Pandit Bros. Vs Commr. of Income Tax

Punjab And Haryana At Chandigarh · AIR 1955 P&H 42 : (1954) 26 ITR 159

Income Tax Act, 1922 — Section 13

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High Courts24 Mar 1954Dismissed

Dalmia Jain Airways Ltd. Vs Miss Saroj Rani and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 41

Companies Act, 1913 — Section 101

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High Courts24 Mar 1954Allowed

Mst. Bhagan Vs State of Pepsu

Punjab And Haryana At Chandigarh · (1954) 03 P&H CK 0003

Evidence Act, 1872 — Section 24, 27

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High Courts17 Mar 1954Allowed

M.S. Chemical Industries Ltd., etc. Vs The Hindustan Commercial Bank Ltd.

Punjab And Haryana At Chandigarh · AIR 1956 P&H 214

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Court Fees Act, 1870 — Article 1, 7

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High Courts12 Mar 1954Dismissed

G.S. Joshi Vs Sub Chander Jain and Another

Punjab And Haryana At Chandigarh · AIR 1957 P&H 76

Constitution of India, 1950 — Article 226

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High Courts12 Mar 1954Allowed

Panna Lal Vs State of Delhi

Punjab And Haryana At Chandigarh · AIR 1954 P&H 251

Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 3(1), 4, 7

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High Courts09 Mar 1954

Mool Chand Vs The State

Punjab And Haryana At Chandigarh · AIR 1956 P&H 226 : (1956) CriLJ 1348

Police Act, 1861 — Section 1, 23Public Gambling Act, 1867 — Section 5

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High Courts02 Mar 1954

THE UNION OF INDIA Vs FIRM RALLA RAM RAJ KUMAR.

Punjab And Haryana At Chandigarh · (1954) 26 ITR 602

Civil Procedure Code, 1908 (CPC) — Section 80, 96

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High Courts23 Feb 1954Dismissed

Ghumand Singh Vs The State

Punjab And Haryana At Chandigarh · (1954) 02 P&H CK 0003

Penal Code, 1860 (IPC) — Section 395, 397

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High Courts16 Feb 1954

Cox and Kings (Agents) Ltd. Vs Phoenix Oil Co. (India) Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1954 P&H 206

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts01 Feb 1954

Devi Ram Deep Chand and Another Vs The State

Punjab And Haryana At Chandigarh · (1954) CriLJ 1290

Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165

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High Courts14 Jan 1954Allowed

Sardar Sumparan Singh Vs New Bank of India Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 209

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Displaced Persons (Debts Adjustment) Act, 1951 — Section 12, 12(1), 12(2), 42

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High Courts06 Jan 1954Dismissed

Tirath Singh Narain Singh Vs Bachitar Singh Mit Singh and Others

Punjab And Haryana At Chandigarh · (1954) 01 P&H CK 0005

Constitution of India, 1950 — Article 226, 227, 329Representation of the People Act, 1951 — Section 103, 105, 106, 107, 123

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High Courts02 Jan 1954Allowed

United India Fire and General Insurance Co. Ltd. Vs Bhagat Singh

Punjab And Haryana At Chandigarh · AIR 1954 P&H 171

Arbitration Act, 1940 — Section 17, 30, 33

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High Courts02 Jan 1954Dismissed

Chaudhri Rambhaj Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1954 P&H 154

Constitution of India, 1950 — Article 22, 22(5)Preventive Detention Act, 1950 — Section 7

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High Courts31 Dec 1953Allowed

Municipal Committee, Sonepat Vs Dharam Chand etc.

Punjab And Haryana At Chandigarh · AIR 1954 P&H 197

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(1), Order 21 Rule 11(2), Order 21 Rule 32

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High Courts24 Dec 1953Allowed

Hans Raj owner of the firm Ram Saran Dass Ram Dass, Amritsar Vs Sohan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 207

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 20 Rule 1, Order 9 Rule 7

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