High Courts16 Oct 1957
Mela Ram and Others Vs Dharam Chand Amrit Lal
Punjab And Haryana At Chandigarh · AIR 1958 P&H 132
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144Limitation Act, 1908 — Article 181, 182
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1957
188 judgments · page 4 of 10
High Courts15 Oct 1957Dismissed
Firm Sunder Lal Brij Lal Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1958 P&H 149
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 101 , 102, 103, 104Railways Act, 1890 — Section 77
High Courts15 Oct 1957Dismissed
Bholabhai Bhogilal Vs Rattan Chand and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 260
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, 100 , 101Contract Act, 1872 — Section 45
High Courts14 Oct 1957Dismissed
Haji Nadir Ali Khan and Others Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 177
Constitution of India, 1950 — Article 14, 31Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 6
High Courts14 Oct 1957
Balmukand L. Hira Nand Vs Pindi Dass (deceased) and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 267
High Courts11 Oct 1957Dismissed
Ram Udhar and Others Vs Hari Chand and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 140
Transfer of Property Act, 1882 — Section 105, 58
High Courts11 Oct 1957Allowed
Regional Director, Employees State Insurance Corporation, New Delhi Vs Dyer Meakin Breweries Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 136
Employees State Insurance Act, 1948 — Section 61, 67Fatal Accidents Act, 1855 — Section 1, 2
High Courts09 Oct 1957Dismissed
Smt. Mohd.-un-Nisa Begum Vs Fayaz Ali Hashmi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 437
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 44 Rule 1, 115
High Courts27 Sept 1957
Simla Banking and Industrial Co. Ltd. Vs Firm Luddar Mal Khushi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 490
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 1, 38Transfer of Property Act, 1882 — Section 52, 92
High Courts27 Sept 1957Allowed
Pritam Kaur Vs State of Pepsu and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 9
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 15, 19(1)Pepsu Court of Wards Act, 2008 — Section 4, 5, 5(2)
High Courts26 Sept 1957
Lakha Singh Hamir Singh Vs Harbhajan Singh Sunder Singh and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 102
Arbitration Act, 1940 — Section 21Trusts Act, 1882 — Section 43, 48
High Courts26 Sept 1957Allowed
Kasturi Rao and Another Vs Mehar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 350
Civil Procedure Code, 1908 (CPC) — Section 150, 37, 38, 39
High Courts26 Sept 1957Allowed
Firm Gulab Singh Johri Mal Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1958 P&H 174
Post Office Act, 1898 — Section 6Post Office Rules, 1933 — Rule 35, 72, 73, 74, 75
High Courts25 Sept 1957Dismissed
S. Anup Singh S. Amrik Singh Vs Sardarni Harbans Kaur Sardarni Harbans Kaur Vs S. Anup Singh S. Amrik Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 116
Civil Procedure Code, 1908 (CPC) — Section 100, 99Constitution of India, 1950 — Article 363Evidence Act, 1872 — Section 167
High Courts24 Sept 1957
S. RAGHBIR SINGH SANDHAWALIA Vs COMMISSIONER OF Income Tax, PUNJAB, PEPSU AND HIMACHAL PRADESH, SIMLA.
Punjab And Haryana At Chandigarh · (1958) 34 ITR 719
Transfer of Property Act, 1882 — Section 53
High Courts24 Sept 1957
S. Raghbir Singh Sandhawalia Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1958 P&H 250
Income Tax Act, 1922 — Section 14, 23, 6, 8Transfer of Property Act, 1882 — Section 122
High Courts19 Sept 1957
Sat Parkash L. Tara Chand and Another Vs Dr. Bodh Raj L. Bhagwan Das Khatri and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 111
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 46, 55, 74
High Courts18 Sept 1957Dismissed
K.R. Sharma Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 27 : (1958) CriLJ 94
Constitution of India, 1950 — Article 226, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 537Penal Code, 1860 (IPC) — Section 109, 161
High Courts16 Sept 1957
Inder Chand Jain Vs Pooran Chand Bansi Dhar
Punjab And Haryana At Chandigarh · AIR 1959 P&H 614
Arbitration Act, 1940 — Section 2, 32, 33
High Courts16 Sept 1957Allowed
Braham Dutt Vs East Punjab Province and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 351
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 80East Punjab Evacuees (Administration of Property) Act, 1947 — Section 19East Punjab Evacuees (Administration of Property) Ordinance, 1947 — Section 7(2) , 7(3)