COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,673 of 4,734

High Courts04 Jan 1956

Kartar Singh and Others Vs Pritam Singh and Others

Punjab And Haryana At Chandigarh · (1956) 01 P&H CK 0004

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 93(1), 93(2)Panchayat Raj Act, 2008 — Section 62, 69, 79(1), 81

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High Courts03 Jan 1956

Siri Ram Jagat Ram Vs Dev Barat L. Bihari Lal

Punjab And Haryana At Chandigarh · (1956) 01 P&H CK 0012

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71, Order 21 Rule 84, Order 21 Rule 89, Order 21 Rule 92

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High Courts03 Jan 1956

Walayat Khan Rahim Bux and Others Vs Director of Rehabilitation and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 54

Administration of Evacuee Property (Central) Rules, 1950 — Rule 37Administration of Evacuee Property Ordinance, 1949 — Section 55Constitution of India, 1950 — Article 226

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High Courts28 Dec 1955

Sahadev Singh, Rajeshwar Singh Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1957 P&H 222

Court Fees Act, 1870 — Article 11, 8Land Acquisition Act, 1894 — Section 54

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High Courts23 Dec 1955

Sadhu Singh Sunder Singh and Others Vs Mangalgir and Mohatmim Dera and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 65

Civil Procedure Code, 1908 (CPC) — Section 1, 2, 92, 92(1)Constitution of India, 1950 — Article 165(2), 226, 227

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High Courts22 Dec 1955Dismissed

Prem Nath L. Harsaran Dass and Another Vs Om Parkash L. Ram Kishen Dass Aggarwal

Punjab And Haryana At Chandigarh · AIR 1956 P&H 187

Arbitration Act, 1940 — Section 30

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High Courts22 Dec 1955Dismissed

The State Vs Sohan Lal

Punjab And Haryana At Chandigarh · AIR 1956 P&H 159 : (1956) CriLJ 917

Evidence Act, 1872 — Section 101 , 102, 103Opium Act, 1878 — Section 3, 9

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High Courts20 Dec 1955

Madan Lal L. Raja Ram and Others Vs Munshi Datu and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 80

Criminal Procedure Code, 1898 (CrPC) — Section 145, 99Punjab Tenancy Act, 1887 — Section 14 , 15, 16, 17, 77(3)

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High Courts14 Dec 1955Dismissed

Brahm Nath Datt Vs Dhani Ram

Punjab And Haryana At Chandigarh · AIR 1956 P&H 125

Arbitration Act, 1940 — Section 2, 37(1)Limitation Act, 1908 — Article 106, 3

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High Courts13 Dec 1955

Jagmel Singh and S. Jagir Singh Vs State of Pepsu and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 37

Arms Act, 1959 — Section 18Constitution of India, 1950 — Article 226

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High Courts06 Dec 1955

Lachhman Singh Bhagwan Singh Vs Inspector General of Police Govt.

Punjab And Haryana At Chandigarh · AIR 1956 P&H 19

Constitution of India, 1950 — Article 13, 14, 21, 309, 310Pepsu Civil Services (Punishment and Appeal) Rules, 1953 — Rule 5, 6, 7Pepsu Civil Services (Safeguarding of National Security) Rules, 1954 — Rule 2, 3

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High Courts02 Dec 1955