COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,625 of 4,734

High Courts22 Sept 1960

Kamlesh Kumari Vs Kartar Chand Diwan Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 156 : (1961) 1 ILR (P&H) 475

English Matrimonial Causes Act, 1884 — Section 5Hindu Marriage Act, 1955 — Section 13Special Marriage Act, 1954 — Section 27

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High Courts22 Sept 1960

S. RAGHBIR SINGH Vs COMMISSIONER OF Income Tax, SIMLA.

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 466 : (1961) 42 ITR 410

Income Tax Act, 1961 — Section 66

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High Courts20 Sept 1960Dismissed

Moti Ram Vs Municipal Corporation of Delhi and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 25

Constitution of India, 1950 — Article 226, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 476, 479ADelhi Municipal Corporation Act, 1957 — Section 205(2), 3(1), 35, 39, 40

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High Courts20 Sept 1960Partly Allowed

Lakshmi Insurance Co. Ltd. Vs Bibi Padma Wati Bibi Padma Wati Vs Lakshmi Insurance Co. Ltd.

Punjab And Haryana At Chandigarh · AIR 1961 P&H 253 : (1961) 1 ILR (P&H) 553

Insurance Act, 1938 — Section 45

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High Courts20 Sept 1960

COMMISSIONER OF Income Tax, PUNJAB, JAMMU and KASHMIR AND HIMACHAL PRADESH Vs SHEIKHUPURA TRANSPORT CO. LTD.

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 261 : (1961) 41 ITR 336

Income Tax Act, 1961 — Section 66

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High Courts19 Sept 1960

Punjab National Bank Ltd. Vs Iqbal Singh Kalyan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 158 : (1961) 1 ILR (P&H) 450

Negotiable Instruments Act, 1881 (NI) — Section 93, 94, 98

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High Courts16 Sept 1960Allowed

Shakuntala Devi Vs Kashmir Chand and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 184

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115Limitation Act, 1908 — Section 5

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High Courts15 Sept 1960

S. Pooran Singh Chhatwal Vs East Punjab State, Simla and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 48

Administration of Evacuee Property Act, 1950 — Section 46

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High Courts15 Sept 1960Allowed

Comrade Makhan Singh Vs Ranjit Singh and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 170 : (1961) CriLJ 552

Criminal Procedure Code, 1898 (CrPC) — Section 526Penal Code, 1860 (IPC) — Section 182

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High Courts15 Sept 1960Allowed

S. Mehar Singh Vs Umrao Singh and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 244

Representation of the People Act, 1951 — Section 123, 123(2), 123(3), 123(4)

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High Courts15 Sept 1960

COMMISSIONER OF Income Tax, SIMLA Vs SAT RAM GIAN CHAND.

Punjab And Haryana At Chandigarh · (1961) 42 ITR 543

Income Tax Act, 1961 — Section 66(2)

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High Courts14 Sept 1960Allowed

Darbara Singh M.Sc. Vs Vice-Chancellor, Punjab University and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 194

Constitution of India, 1950 — Article 226Punjab University Act, 1947 — Section 31(2)

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High Courts14 Sept 1960Allowed

Bishan Singh S. Ladha Singh Vs Central Government and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 451 : (1961) 1 ILR (P&H) 415

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 16, 2, 40, 40(2)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 23, 44, 49, 70(2)

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High Courts13 Sept 1960Dismissed