COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1958

193 judgments · page 4 of 10

High Courts23 Sept 1958Allowed

Des Raj and Another Vs Hargurdial Singh and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 249

Evidence Act, 1872 — Section 101 , 102, 103, 104Limitation Act, 1908 — Article 132, 19Transfer of Property Act, 1882 — Section 60, 67

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High Courts23 Sept 1958Dismissed

Bhola Nath Bishan Dass Vs The District Magistrate, Jullundur and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 236 : (1959) CriLJ 653

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491

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High Courts22 Sept 1958Allowed

Nasir Ahmed Vs The Chief Commissioner, Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 261

Citizenship Act, 1955 — Section 10, 13, 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 10, 19, 226, 5, 7

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High Courts22 Sept 1958Allowed

Parshotam Lal L. Vir Bhan Vs Madan Lal Bashambar Das

Punjab And Haryana At Chandigarh · AIR 1959 P&H 145 : (1959) CriLJ 511

Criminal Procedure Code, 1898 (CrPC) — Section 476, 477, 478, 479, 479A

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High Courts19 Sept 1958Dismissed

Gopal Dass Labhu Ram Saini Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 113 : (1959) CriLJ 365

Evidence Act, 1872 — Section 25Sea Customs Act, 1878 — Section 114, 167(81)

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High Courts19 Sept 1958Allowed

Union of India (UOI) Vs The Commercial Association, Amritsar, Katra Hari Singh Amritsar and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 104

Companies Act, 1913 — Section 4

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High Courts18 Sept 1958Dismissed

Rattan Singh and Others Vs Managing Director of the Moga Transport Company, Moga and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 196

Companies Act, 1956 — Section 3(1), 397, 397(2), 67, 67(3)

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High Courts17 Sept 1958Dismissed

Bua Dass Tarachand Vs Piare Lal Dewan Chand

Punjab And Haryana At Chandigarh · AIR 1959 P&H 23

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts17 Sept 1958

Modern Co-operative Transport Society Ltd. Vs Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 22

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(3), 33A

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High Courts16 Sept 1958Dismissed

Indian Iron and Steel Company Ltd. Vs The Officer on Special Duty (Central Circle)

Punjab And Haryana At Chandigarh · (1959) 10 STC 150

Constitution of India, 1950 — Article 226

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High Courts16 Sept 1958Dismissed

Ratti Ram Pheena Vs Divisional Superintendent Northern Rly., New Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 169

Constitution of India, 1950 — Article 311(2)Railways Act, 1890 — Section 120, 121, 47Railways Rules, 1890 — Rule 21

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High Courts15 Sept 1958

Lakha Singh Toba Singh and Others Vs Director, Consolidation of Holdings and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 157

Pepsu Holdings (Consolidation and Prevention of Fragmentation) Act, 2007 — Section 20(4), 40, 41

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High Courts12 Sept 1958Allowed

Firm Munna Lal Raunaq Ram of Nabha and Another Vs Firm of Lachhmandass Devraj and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 49

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20

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High Courts10 Sept 1958Allowed

Nihalu and Another Vs Chandar and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 115

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High Courts10 Sept 1958Dismissed

The Jullundur Transport Co-operative Society Vs The Punjab State and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 34

Industrial Disputes Act, 1947 — Section 10

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High Courts09 Sept 1958

Delhi Cloth Mill Chemical Works Vs Their Workmen

Punjab And Haryana At Chandigarh · (1960) 2 LLJ 449

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11Trade Unions Act, 1926 — Section 15

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High Courts08 Sept 1958Allowed

Janak Dulari Vs Narain Dass

Punjab And Haryana At Chandigarh · AIR 1959 P&H 50

Hindu Marriage Act, 1955 — Section 19, 3Punjab Courts Act, 1918 — Section 18, 21

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High Courts06 Sept 1958Allowed

The State Vs The Akal Transport Company Private Ltd.

Punjab And Haryana At Chandigarh · AIR 1959 P&H 22 : (1959) CriLJ 79

Companies Act, 1956 — Section 303(2), 314, 652

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High Courts05 Sept 1958Dismissed

The Hyderabad (Sind) Electric Supply Co. Ltd. Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 199

Companies (Amendment) Act, 1956 — Section 34, 592Companies Act, 1913 — Section 23, 277Displaced Persons (Claims) Act, 1950 — Section 2, 6

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High Courts05 Sept 1958Dismissed

Sardar Lal Singh Kang Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 211 : (1959) CriLJ 644

Criminal Procedure Code, 1898 (CrPC) — Section 367, 561A

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