COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1957

188 judgments · page 3 of 10

High Courts15 Nov 1957Dismissed

Captain Sodhi Harnam Singh and Another Vs Kanshi Ram and Others Kanshi Ram and Others Vs Captain Sodhi Harnam Singh and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 187

Limitation Act, 1908 — Article 142, 144, 32

High Courts15 Nov 1957Dismissed

Parkash Vati and Others Vs The Delhi Dayal Bagh Dairy Ltd.

Punjab And Haryana At Chandigarh · (1967) ACJ 82

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Road Traffic Act, 1930 — Section 36, 95

High Courts15 Nov 1957Dismissed

Natha Singh Fauja Singh and Others Vs Tejinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 283

Limitation Act, 1908 — Section 12, 12(2)

High Courts14 Nov 1957Allowed

Chuni Lal Dwarka Nath Vs Hartford Fire Insurance Co. Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 440

Displaced Persons (Debts Adjustment) Act, 1951 — Section 18(6)Evidence Act, 1872 — Section 114, 137, 138, 155, 16

High Courts13 Nov 1957Partly Allowed

Dwarka Das Vs New Bank of India Ltd., Amritsar and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 218

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58

High Courts12 Nov 1957

Lekh Raj Vs The Cantonment Board, Jullundur Cantonment and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 356

Cantonments Electoral Rules, 1945 — Rule 10, 11, 12, 13, 42Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3, 5

High Courts11 Nov 1957Dismissed

Piara Singh Vs The State and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 141 : (1958) CriLJ 673

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 176

High Courts05 Nov 1957Dismissed

Kaku Singh and Others Vs Gobind Singh and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 468

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(1), Order 41 Rule 5, 144, 151

High Courts04 Nov 1957

British India Corporation Ltd. Vs Industrial Tribunal and Another

Punjab And Haryana At Chandigarh · (1959) 1 LLJ 68

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17A

High Courts01 Nov 1957Dismissed

Suraj Mal Kalu Ram Vs Vishan Gopal

Punjab And Haryana At Chandigarh · AIR 1958 P&H 216

Limitation Act, 1908 — Article 64, 19Stamp Act, 1899 — Article 1, 35

High Courts01 Nov 1957Dismissed

Prem Nath Vs Kaudoomal Rikhiram and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 361

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 13 , 36Displaced Persons (Institution of Suits) Act, 1948 — Section 4, 8

High Courts31 Oct 1957Dismissed

Kuldip Singh and Another Vs Amar Singh

Punjab And Haryana At Chandigarh · AIR 1958 P&H 166 : (1958) CriLJ 681

Criminal Procedure Code, 1898 (CrPC) — Section 476

High Courts29 Oct 1957

Kesar Devi Vs Nanak Singh

Punjab And Haryana At Chandigarh · AIR 1958 P&H 44

Constitution of India, 1950 — Article 14, 19(1), 19(5)Hindu Succession Act, 1956 — Section 4

High Courts25 Oct 1957

Narain Singh Vs S. Hardayal Singh Harika, Executive Officer, Municipal Committee, Patiala

Punjab And Haryana At Chandigarh · AIR 1958 P&H 180 : (1958) CriLJ 685

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3, 4

High Courts23 Oct 1957

Smt. Gurdial Kaur Vs Jang Singh

Punjab And Haryana At Chandigarh · AIR 1959 P&H 185 : (1959) CriLJ 516

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4)

High Courts23 Oct 1957Dismissed

Mukand Singh Vs Mst. Kartar Kaur

Punjab And Haryana At Chandigarh · AIR 1958 P&H 422 : (1958) CriLJ 1346

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(5)

High Courts18 Oct 1957Allowed

Karnal Distillery Co. Ltd. and Others Vs Ladli Parshad Jaiswal and Another Ladli Parshad Jaiswal and Another Vs Karnal Distillery Co. Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 190

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 5, 100Companies (Amendment) Act, 1956 — Section 155Companies Act, 1913 — Section 12, 149, 165, 17, 21

High Courts18 Oct 1957

Des Raj Dhanpat Mal Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 254 : (1958) CriLJ 948

Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 237Explosives Act, 1884 — Section 6(3)Explosives Rules, 1983 — Rule 109

High Courts18 Oct 1957Dismissed

Isher Singh and Others Vs Mst. Bhan Kaur Mst. Bhan Kaur Vs Isher Singh and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 553

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 115

High Courts18 Oct 1957Dismissed

Nand Singh Vs Sewa Singh and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 609

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49