East Punjab Requisitioning of Immovable Property (Temporary Powers) Act, 1948 — Section 5Punjab General Clauses Act, 1898 — Section 22Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 23, 25, 8

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High Courts14 Mar 1957

Prem Singh Devi Ditta Mal and Another Vs Sat Ram Das and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 52

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 7 Rule 10, 141Contract Act, 1872 — Section 37Transfer of Property Act, 1882 — Section 130

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High Courts11 Mar 1957Dismissed

Kali Saran Nanak Chand Vs Hari Ram and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 13

Civil Procedure Code, 1908 (CPC) — Section 38, 47Evidence Act, 1872 — Section 95Transfer of Property Act, 1882 — Section 8

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High Courts01 Mar 1957Partly Allowed

Dharam Dutt Dhawan Vs Ram Lal Suri etc.

Punjab And Haryana At Chandigarh · AIR 1957 P&H 161

Civil Procedure Code, 1908 (CPC) — Section 47Coyright Act, 1914 — Section 6, 6(1), 7

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High Courts01 Mar 1957Allowed

Hari Chand L. Sharna Mal Vs Gordhan Das Faqir Chand Vaish and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 238

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 41 Rule 1Easements Act, 1882 — Section 1, 15, 4Evidence Act, 1872 — Section 91

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High Courts25 Feb 1957

Arjan Singh Vs The Custodian General of Evacuee Property, New Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 206

Administration of Evacuee Property Act, 1950 — Section 27Constitution of India, 1950 — Article 226, 226

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High Courts21 Feb 1957

Punjab National Bank Ltd. Vs Punjab Property Development Co. and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 57

Civil Procedure Code, 1908 (CPC) — Section 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 2(10)Displaced Persons (Institution of Suits) Act, 1948 — Section 3

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High Courts19 Feb 1957Allowed

Bakhshish Singh and Others Vs Hazara Singh and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 155

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 19(3)Administration of Evacuee Property Act, 1950 — Section 12, 26, 27, 56Constitution of India, 1950 — Article 226

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High Courts19 Feb 1957Dismissed

S. Kabul Singh Vs Niranjan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 168

Administration of Evacuee Property Act, 1950 — Section 27Constitution of India, 1950 — Article 226

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High Courts18 Feb 1957Dismissed

Mansha Ram Vs Tej Bhan

Punjab And Haryana At Chandigarh · AIR 1958 P&H 5

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2English Partnership Act, 1890 — Section 34(1)Partnership Act, 1932 — Section 13, 37, 54

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High Courts18 Feb 1957

Commissioner of Income Tax, Punjab, Himachal Pradesh and Bilaspur, Simla Vs Shree Jagan Nath Maheshwary, Amritsar

Punjab And Haryana At Chandigarh · AIR 1957 P&H 226

Income Tax Act, 1922 — Section 1, 22, 3, 34, 4

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High Courts18 Feb 1957

COMMISSIONER OF Income Tax, PUNJAB, HIMACHAL PRADESH and BILASPUR, SIMLA Vs JAGAN NATH MAHESHWARY.

Punjab And Haryana At Chandigarh · (1957) 32 ITR 418

Income Tax Act, 1961 — Section 22(2), 34

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High Courts15 Feb 1957Allowed

State of Punjab and Others Vs Prem Parkash and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 219

Constitution of India, 1950 — Article 311(1)East Punjab Local Authorities (Restriction of Functions) Act, 1947 — Section 4

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High Courts12 Feb 1957Allowed

State of Punjab Vs S. Sukhbans Singh

Punjab And Haryana At Chandigarh · AIR 1957 P&H 191

Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 226, 309, 311, 320, 372Fundamental Rules — Rule 12A, 14A, 15, 97

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