High Courts01 May 1957Allowed
Mt. Chinto and Another Vs Narinjan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 317
Evidence Act, 1872 — Section 115Limitation Act, 1908 — Section 12Pepsu High Court Rules — Rule 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1957
188 judgments · page 7 of 10
High Courts01 May 1957Dismissed
Sansar Chand Mela Ram Vs Sham Lal Dhanpat Rai and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 307
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 144, 151, 47
High Courts24 Apr 1957
Jai Bharat Woollen and Silk Mills Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1957) 2 LLJ 464
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 25F, 3
High Courts22 Apr 1957Allowed
Parduman Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 63
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Administration of Evacuee Property Act, 1950 — Section 12, 26, 26(1), 26(2), 56(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 Apr 1957Allowed
The State Vs Murli Dhar
Punjab And Haryana At Chandigarh · AIR 1958 P&H 17 : (1958) CriLJ 92
Police Act, 1861 — Section 29, 46Police Rules — Rule 16.21(1)
High Courts16 Apr 1957
Kishori Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 244 : (1957) CriLJ 1173
Constitution of India, 1950 — Article 13, 19, 19(1), 19(5)Contonments Act, 1924 — Section 238
High Courts15 Apr 1957Dismissed
Shiv Parshad Vs Bhagwan Das and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 228 : (1958) CriLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(4), 439, 439(5)
High Courts11 Apr 1957Dismissed
Surrendra Nath Vs The Chief Conservator of Forests, Punjab, Simla and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 16
Constitution of India, 1950 — Article 226, 311
High Courts11 Apr 1957Allowed
Punjab State Vs Moji Ram
Punjab And Haryana At Chandigarh · AIR 1957 P&H 223
Arbitration Act, 1940 — Section 2, 34
High Courts05 Apr 1957Allowed
Kirpal Shah Sant Singh Vs Shri Harkishan Das Narsingh Das
Punjab And Haryana At Chandigarh · AIR 1957 P&H 273
Arbitration Act, 1940 — Section 17 , 39Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Limitation Act, 1908 — Article 182 , 182(2)
High Courts03 Apr 1957Dismissed
State Vs N.B. Hankins
Punjab And Haryana At Chandigarh · AIR 1957 P&H 243 : (1957) CriLJ 1172
Cinematograph Act, 1918 — Section 9Cinematograph Act, 1952 — Section 17General Clauses Act, 1897 — Section 24, 3(8)
High Courts03 Apr 1957Allowed
Firm Ganga Ram Kishore Chand Vs Firm Jai Ram Bhagat Ram
Punjab And Haryana At Chandigarh · AIR 1957 P&H 293
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts02 Apr 1957Dismissed
The Union of India (UOI) and Others Vs Narayan Cold Storage Ltd., Amritsar
Punjab And Haryana At Chandigarh · AIR 1958 P&H 24
Arbitration Act, 1940 — Section 34, 39
High Courts02 Apr 1957Dismissed
Pirthi Raj Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 396 : (1958) CriLJ 1343
Cantonments Act, 1924 — Section 103(1), 103(2)
High Courts29 Mar 1957Allowed
Gujar Singh Mangal Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 77 : (1958) CriLJ 418
Opium Act, 1878 — Section 3, 9
High Courts26 Mar 1957
Harindar Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1957 P&H 209
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
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
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
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
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