High Courts15 Oct 1958Dismissed
Labhu Ram and Others Vs Ram Parkash
Punjab And Haryana At Chandigarh · (1958) 10 P&H CK 0021
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1958
193 judgments · page 3 of 10
High Courts15 Oct 1958Dismissed
Vrajlal Manilal and Co. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 357
Central Excise Rules, 1944 — Rule 16, 19, 24Constitution of India, 1950 — Article 14, 19
High Courts14 Oct 1958
Mohd. Ishaq Ahmad Din Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 110 : (1959) CriLJ 362
Constitution of India, 1950 — Article 14, 20, 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 1, 164, 5Penal Code, 1860 (IPC) — Section 148, 302
High Courts13 Oct 1958Allowed
Punjab National Bank Ltd., Amritsar Vs Raj Mal Pahar Chand and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 362
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50 , Order 21 Rule 50(2), Order 30 Rule 1
High Courts10 Oct 1958
Kewal Kishore Vs Hamad Ahmad Khan and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 181
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Oct 1958Allowed
S. Harkishan Singh Vs S. Mohan Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 192
Constitution of India, 1950 — Article 133(1)
High Courts09 Oct 1958
Barkat Ram Kishan Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 287 : (1959) CriLJ 764
Evidence Act, 1872 — Section 25, 27
High Courts07 Oct 1958Dismissed
Punjab State and Others Vs Mehr Chand
Punjab And Haryana At Chandigarh · AIR 1959 P&H 222
Administration of Evacuee Property Act, 1950 — Section 40, 40(4), 53, 6, 6(2)Constitution of India, 1950 — Article 226, 227
High Courts07 Oct 1958
Ittigi Veerabhadrappa, Mine Owner, Fort, Bellary Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 54
Constitution of India, 1950 — Article 226Mines and Minerals (Regulation and Development) (Amendment) Act, 1957 — Section 5Mines and Minerals (Regulation and Development) Act, 1948 — Section 5
High Courts07 Oct 1958Dismissed
Sardar Partap Singh Vs S. Kartar Singh Chadha and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 309
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 98, 99, 99(1)
High Courts06 Oct 1958
Bawa Mohan Singh Sethi Vs Babu Ram
Punjab And Haryana At Chandigarh · AIR 1959 P&H 160
Civil Procedure Code, 1908 (CPC) — Section 80Legal Practitioners Act, 1879 — Section 13, 14
High Courts03 Oct 1958Allowed
Rulya Ram Vs Chaudhri Multan Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 121
Representation of the People Act, 1951 — Section 117
High Courts03 Oct 1958Allowed
Mangal Sain Vs Shanno Devi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 175
Constitution of India, 1950 — Article 173, 5, 6Representation of the People Act, 1951 — Section 100(1), 36(7), 5
High Courts01 Oct 1958Allowed
Darshan Lal Vs R.L. Aggarwal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 96
Administration of Evacuee Property Act, 1950 — Section 7, 8, 8(2)Evacuee Interest (Separation) Act, 1951 — Section 2, 5
High Courts30 Sept 1958Allowed
Punjab Co-operative Bank Ltd. Vs L. Bikram Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 71
Civil Procedure Code, 1908 (CPC) — Section 146, 39, 41, 42, 50
High Courts30 Sept 1958Dismissed
Union of India (UOI) Vs Raj Kumar Piarelal Jain
Punjab And Haryana At Chandigarh · AIR 1959 P&H 311
Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8
High Courts29 Sept 1958
Ram Rattan and Another Vs Munna Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 217
High Courts29 Sept 1958Dismissed
Karnal Kaithal Co-operative Transport Society Ltd., Karnal Vs The State and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 360 : (1962) 5 FLR 25
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33A
High Courts29 Sept 1958Dismissed
Firm Gulab Rai Girdhari Lal and Others Vs Firm Bansi Lal Hansraj
Punjab And Haryana At Chandigarh · AIR 1959 P&H 102
Arbitration Act, 1940 — Section 19
High Courts24 Sept 1958Dismissed
Dewan Singh Hira Singh Vs Minerva Films Ltd.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 106 : (1959) 29 CompCas 263
Companies Act, 1913 — Section 105C, 81Companies Act, 1956 — Section 115, 41, 72