COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,640 of 4,734

High Courts20 Aug 1959

Prithi Singh Vs The Punjab Government and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 155

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 2, 30Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 72(2)Punjab Land Revenue Act, 1887 — Section 69

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High Courts19 Aug 1959

Pokhar Bai Ram Dittamal Vs L.J. Johnson and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 374

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 30

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High Courts19 Aug 1959Dismissed

Hukam Singh and Others Vs Duli Lal Singh and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 566

Punjab Relief of Indebtedness Act, 1934 — Section 30, 7, 7(2)

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High Courts18 Aug 1959Dismissed

Azad Hind Chemicals Ltd. Vs Ram Lal of United Chemical Works, Jullundur and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 206

Arbitration Act, 1940 — Section 13, 30

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High Courts14 Aug 1959

S. Hardial Singh and S. Gurbaksh Singh Vs State of Pepsu

Punjab And Haryana At Chandigarh · AIR 1960 P&H 644

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High Courts14 Aug 1959

Sohan Singh Ram Singh and Another Vs Hans Raj and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 34

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6

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High Courts13 Aug 1959

JAGMENDAR SINGH AND OTHERS Vs UNION OF INDIA

Punjab And Haryana At Chandigarh · (1960) 40 ITR 26

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 10, 64, 70

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High Courts13 Aug 1959Dismissed

Mst. Kasturi Devi Vs Chuni Lal and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 561

Limitation Act, 1908 — Article 134, 142, 144, 148Punjab Alienation of Land Act, 1900 — Section 6

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High Courts13 Aug 1959

Jagmendar Singh and Others Vs Union of India

Punjab And Haryana At Chandigarh · AIR 1960 P&H 288

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 10, 64

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High Courts12 Aug 1959

Gurkirat Singh Bhai Prem Singh Vs Gurdit Singh S. Gurdial Singh and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 32

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 133, 133(1)

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High Courts11 Aug 1959

Bhagwani Vs Lakhim Ram and Another

Punjab And Haryana At Chandigarh · AIR 1960 P&H 437

Civil Procedure Code, 1908 (CPC) — Section 47Registration Act, 1908 — Section 17(2)

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High Courts06 Aug 1959

Punjab Medical Education and Relief Society, New Delhi Vs Punjab National Bank Ltd., Delhi

Punjab And Haryana At Chandigarh · AIR 1960 P&H 627

Displaced Persons (Debts Adjustment) Act, 1951 — Section 16, 16(1), 16(2), 16(3), 16(4)

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High Courts05 Aug 1959

NIADAR MAL JAGDISH PARSHAD Vs COMMISSIONER OF Income Tax, SIMLA.

Punjab And Haryana At Chandigarh · (1959) 37 ITR 349

Income Tax Act, 1922 — Section 66(1)

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High Courts04 Aug 1959

Ranjit Kaur Vs Avtar Singh

Punjab And Haryana At Chandigarh · AIR 1960 P&H 221 : (1960) CriLJ 516

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts04 Aug 1959

Ramla Baldev Vs Kiran Singh Mangat and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 420

Punjab Tenancy Act, 1887 — Section 8

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High Courts31 Jul 1959

Ram Gopal Vs L. Mohan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 226

Registration Act, 1908 — Section 32, 33

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High Courts31 Jul 1959

Rukman Kanta Vs Faquir Chand Labhu Ram

Punjab And Haryana At Chandigarh · AIR 1960 P&H 493

Hindu Marriage Act, 1955 — Section 23

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High Courts27 Jul 1959Allowed

Mahadev Parshad Vs Mst. Mungi and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 565

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 48 Rule 3, 99

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High Courts27 Jul 1959

Bakshi Ram Vs Lilan Devi and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 231

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Succession Act, 1925 — Section 229, 230, 369

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High Courts24 Jul 1959

Custodian, Evacuee Property, Punjab and Others Vs Parbhu Dayal Chhajan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 298

Administration of Evacuee Property Act, 1950 — Section 46Limitation Act, 1963 — Article 148, 12, 5Redemption of Mortgages (Punjab) Act, 1913 — Section 12

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