COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,568 of 4,611

High Courts24 Dec 1953

S. Baldev Singh Vs The Govt. of Patiala and East Punjab States Union and Others

Punjab And Haryana At Chandigarh · (1953) 12 P&H CK 0007

Constitution of India, 1950 — Article 166, 166(3), 22, 226, 22GCriminal Procedure Code, 1898 (CrPC) — Section 491Pepsu Civil Services (Classification, Control and Appeal) Rules, 1952 — Rule 11, 22, 24, 34, 35

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High Courts20 Dec 1953Dismissed

Prabhu Singh and Others Vs Pyari

Punjab And Haryana At Chandigarh · AIR 1954 P&H 158

Land Acquisition Act, 1894 — Section 18, 31, 31(2), 32, 33

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High Courts18 Dec 1953Dismissed

Gurbinder Singh and Others Vs Munshi Ram and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 196

Banking Companies Act, 1949 — Section 45BCivil Procedure Code, 1908 (CPC) — Section 24

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High Courts14 Dec 1953Dismissed

A.S. Bhasin Vs Custodian, Evacuee Property, Punjab, Simla and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 165

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(5)Administration of Evacuee Property Act, 1950 — Section 12, 26, 8(5), 9Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts14 Dec 1953Dismissed

Municipal Committee, Delhi Vs Janki Das Jagan Nath Janki Das Jagan Nath Vs Municipal Committee, Delhi

Punjab And Haryana At Chandigarh · AIR 1954 P&H 173

Punjab Municipal Act, 1911 — Section 195

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High Courts14 Dec 1953

BADSHAN MOHAMMAD SARDAR MOHAMMAD Vs COMMISSIONER OF Income Tax, PUNJAB AND N. W. F. P.

Punjab And Haryana At Chandigarh · (1954) 26 ITR 727

Income Tax Act, 1922 — Section 66(2)

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High Courts11 Dec 1953Dismissed

Kalyan Singh Nand Kumar Jain Vs Director, Civil Supplies (General)

Punjab And Haryana At Chandigarh · AIR 1954 P&H 141

Constitution of India, 1950 — Article 226

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High Courts10 Dec 1953Dismissed

The Punjab National Bank Ltd. Vs Kirpa Ram and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 176 : (1954) 24 CompCas 300

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High Courts10 Dec 1953Dismissed

Puran Singh Vs Udham Singh and Another

Punjab And Haryana At Chandigarh · AIR 1954 P&H 157

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High Courts09 Dec 1953

M. MOHD. ISHAQ Vs COMMISSIONER OF INCOME TAX, DELHI, AJMER-MERWARA, RAJASTHAN AND MADHYA BHARAT STATES, DELHI.

Punjab And Haryana At Chandigarh · (1955) 27 ITR 510

Income Tax Act, 1961 — Section 66(2)

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High Courts09 Dec 1953

M. Mohd. Ishawq Vs Commissioner of Income Tax Delhi, Ajmer-Merwara

Punjab And Haryana At Chandigarh · AIR 1954 P&H 296

Constitution of India, 1950 — Article 31Income Tax Act, 1922 — Section 22(4), 23(2), 66(1)

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High Courts09 Dec 1953

Lal Chand Kallu Mal Jain Vs Atma Ram and Another

Punjab And Haryana At Chandigarh · AIR 1960 P&H 444

Transfer of Property Act, 1882 — Section 58

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High Courts08 Dec 1953

Ratilal M. Nanavati and Others Vs State of Delhi

Punjab And Haryana At Chandigarh · (1954) CriLJ 1252

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B

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High Courts08 Dec 1953Dismissed

Ram Sarn Dass Ganda Mal Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1954 P&H 142

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High Courts08 Dec 1953

Ram Nath Diwanchand Vs Delhi Municipal Committee and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 143

Constitution of India, 1950 — Article 14, 19, 226Punjab Municipal Act, 1911 — Section 121, 121(2), 33

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High Courts07 Dec 1953Dismissed

Raj Krishna Jain Vs Tulsi Dass R. Sugand and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 198

Delhi Premises (Requisition and Eviction) Act, 1947 — Section 7

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High Courts03 Dec 1953Dismissed

Shamji Mal Vs Sefton and Co. Ltd., Mirzapur and Another

Punjab And Haryana At Chandigarh · AIR 1954 P&H 190

Arbitration Act, 1940 — Section 39, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts03 Dec 1953

BERY ENGINEERING CO., DELHI Vs COMMISSIONER OF Income Tax, DELHI.

Punjab And Haryana At Chandigarh · (1955) 28 ITR 227

Income Tax Act, 1961 — Section 26A, 66(1)

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High Courts03 Dec 1953

Padam Parshad Rattan Chand of Delhi Vs Commissioner of Income Tax, Delhi etc.

Punjab And Haryana At Chandigarh · AIR 1954 P&H 188 : (1954) 25 ITR 335

Income Tax Act, 1922 — Section 26A

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High Courts27 Nov 1953Allowed

Panna Ram Pat Ram Vs State

Punjab And Haryana At Chandigarh · AIR 1954 P&H 133

Constitution of India, 1950 — Article 22(5)

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