COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,654 of 4,734

High Courts07 Apr 1958Dismissed

Jaswant Rai Beri and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 425

Constitution of India, 1950 — Article 166, 19, 19(1), 19(6)Minimum Wages (Central) Rules, 1950 — Rule 9Minimum Wages Act, 1948 — Section 3, 30, 4(1), 5(2), 9

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High Courts31 Mar 1958

R. B. L. BANARSI DASS and CO. LTD. Vs Income Tax APPELLATE TRIBUNAL, DELHI BENCH, AND ANOTHER.

Punjab And Haryana At Chandigarh · (1959) 35 ITR 624

Income Tax Act, 1961 — Section 66(2)

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High Courts31 Mar 1958

Meena Ram Vs Mst. Dwarki

Punjab And Haryana At Chandigarh · AIR 1958 P&H 417 : (1958) CriLJ 1344

Criminal Procedure Code, 1898 (CrPC) — Section 191Pepsu Panchayat Raj Act, 2008 — Section 67, 67(1), 67(2)

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High Courts27 Mar 1958

Jai Prakash Beni Pershad and Others Vs Ram Sarup and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 471 : (1958) CriLJ 1529

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Contempt of Courts Act, 1971 — Section 1, 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 197, 200

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High Courts25 Mar 1958Allowed

S. Kuldip Singh and Another Vs The Tehsildar and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 244 : (1958) 34 ITR 164

Income Tax Act, 1922 — Section 2(9), 46(2)Punjab Land Revenue Act, 1887 — Section 69, 69(1), 69(4)

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High Courts24 Mar 1958Dismissed

The State Vs Dial Singh

Punjab And Haryana At Chandigarh · AIR 1958 P&H 310 : (1958) CriLJ 1092

Criminal Procedure Code, 1898 (CrPC) — Section 339(3)

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High Courts24 Mar 1958

KANWAL NARAIN KHANNA Vs Income Tax OFFICER, CENTRAL CIRCLE III, NEW DELHI, AND ANOTHER.

Punjab And Haryana At Chandigarh · (1959) 35 ITR 584

Constitution of India, 1950 — Article 226

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High Courts21 Mar 1958

Dr. Mukand Lal Vs Smt. Jyotishmati

Punjab And Haryana At Chandigarh · AIR 1958 P&H 390 : (1958) CriLJ 1340

Criminal Procedure Code, 1898 (CrPC) — Section 439, 488, 488(4)

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High Courts18 Mar 1958Dismissed

Kishori Lal Batra Vs The Punjab State and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 402

Constitution of India, 1950 — Article 311Punjab General Clauses Act, 1898 — Section 2(36)Punjab Municipal (Executive Officer) Act, 1931 — Section 3, 3(7)

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High Courts17 Mar 1958

Birla Cotton Spinning and Weaving Mills Ltd. Vs Additional Industrial Tribunal and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 76 : (1963) 1 ILR (P&H) 1

Constitution of India, 1950 — Article 14, 226, 239(1), 246(4), 367Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 33Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16

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High Courts17 Mar 1958Dismissed

Hoshiar Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 312 : (1958) CriLJ 1093

Criminal Procedure Code, 1898 (CrPC) — Section 369, 561A

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High Courts10 Mar 1958

Leo Roy Frey Vs R. Prasad and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 377 : (1958) CriLJ 1225

Constitution of India, 1950 — Article 19, 19(1)Contempt of Courts Act, 1971 — Section 3, 4

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High Courts10 Mar 1958Allowed

Partap Singh Kairon Vs Gurmej Singh

Punjab And Haryana At Chandigarh · AIR 1958 P&H 409

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Constitution of India, 1950 — Article 227

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High Courts07 Mar 1958Allowed

Shambu Nath and Sons, Ltd. Vs Punjab State and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 526

Constitution of India, 1950 — Article 19(1), 19(6)Dangerous Drugs Act, 1930 — Section 8, 8(2)Punjab Manufactured Drugs Rules, 1932 — Rule 27, 27.30, 27.30(2), 27.34, 27.36

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High Courts06 Mar 1958Allowed

Dayal Jawala Vs Buja Biru and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 326

Hindu Succession Act, 1956 — Section 14, 15

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High Courts04 Mar 1958Allowed

Guran Ditta Mal and Others Vs Banna Mal deceased through Sain Dass and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 469

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(3), 11

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High Courts04 Mar 1958

The Hoshiarpur Electric Supply Co. Vs Commissioner of Income Tax, Simla

Punjab And Haryana At Chandigarh · AIR 1958 P&H 393 : (1958) 33 ITR 686

Income Tax Act, 1922 — Section 10(1)

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High Courts04 Mar 1958Dismissed

Dina Nath Dutt Vs Maha Vir Gupta

Punjab And Haryana At Chandigarh · AIR 1958 P&H 289

Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Contract Act, 1872 — Section 51, 55, 73

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High Courts04 Mar 1958Dismissed

Narain Singh Hira Singh and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 372 : (1958) CriLJ 1220

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 439Pepsu Village Common Lands Regulation Act, 1954 — Section 3

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High Courts04 Mar 1958Dismissed

Jagir Singh Vs Dheru and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 487

Limitation Act, 1908 — Article 120, 89, 2

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