High Courts10 Apr 1958
Sadhu Singh S. Mula Singh Vs District Board, Gurdaspur
Punjab And Haryana At Chandigarh · (1958) 04 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1958
193 judgments · page 8 of 10
High Courts09 Apr 1958
Hazara Singh and Others Vs Banta Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 257
Succession Act, 1925 — Section 119, 120(1), 63
High Courts07 Apr 1958Dismissed
Jaswant Rai Beri and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 425
Constitution of India, 1950 — Article 166, 19, 19(1), 19(6)Minimum Wages (Central) Rules, 1950 — Rule 9Minimum Wages Act, 1948 — Section 3, 30, 4(1), 5(2), 9
High Courts31 Mar 1958
R. B. L. BANARSI DASS and CO. LTD. Vs Income Tax APPELLATE TRIBUNAL, DELHI BENCH, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1959) 35 ITR 624
Income Tax Act, 1961 — Section 66(2)
High Courts31 Mar 1958
Meena Ram Vs Mst. Dwarki
Punjab And Haryana At Chandigarh · AIR 1958 P&H 417 : (1958) CriLJ 1344
Criminal Procedure Code, 1898 (CrPC) — Section 191Pepsu Panchayat Raj Act, 2008 — Section 67, 67(1), 67(2)
High Courts27 Mar 1958
Jai Prakash Beni Pershad and Others Vs Ram Sarup and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 471 : (1958) CriLJ 1529
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Contempt of Courts Act, 1971 — Section 1, 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 197, 200
High Courts25 Mar 1958Allowed
S. Kuldip Singh and Another Vs The Tehsildar and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 244 : (1958) 34 ITR 164
Income Tax Act, 1922 — Section 2(9), 46(2)Punjab Land Revenue Act, 1887 — Section 69, 69(1), 69(4)
High Courts24 Mar 1958Dismissed
The State Vs Dial Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 310 : (1958) CriLJ 1092
Criminal Procedure Code, 1898 (CrPC) — Section 339(3)
High Courts24 Mar 1958
KANWAL NARAIN KHANNA Vs Income Tax OFFICER, CENTRAL CIRCLE III, NEW DELHI, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1959) 35 ITR 584
Constitution of India, 1950 — Article 226
High Courts21 Mar 1958
Dr. Mukand Lal Vs Smt. Jyotishmati
Punjab And Haryana At Chandigarh · AIR 1958 P&H 390 : (1958) CriLJ 1340
Criminal Procedure Code, 1898 (CrPC) — Section 439, 488, 488(4)
High Courts18 Mar 1958Dismissed
Kishori Lal Batra Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 402
Constitution of India, 1950 — Article 311Punjab General Clauses Act, 1898 — Section 2(36)Punjab Municipal (Executive Officer) Act, 1931 — Section 3, 3(7)
High Courts17 Mar 1958
Birla Cotton Spinning and Weaving Mills Ltd. Vs Additional Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 76 : (1963) 1 ILR (P&H) 1
Constitution of India, 1950 — Article 14, 226, 239(1), 246(4), 367Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 33Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16
High Courts17 Mar 1958Dismissed
Hoshiar Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 312 : (1958) CriLJ 1093
Criminal Procedure Code, 1898 (CrPC) — Section 369, 561A
High Courts10 Mar 1958
Leo Roy Frey Vs R. Prasad and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 377 : (1958) CriLJ 1225
Constitution of India, 1950 — Article 19, 19(1)Contempt of Courts Act, 1971 — Section 3, 4
High Courts10 Mar 1958Allowed
Partap Singh Kairon Vs Gurmej Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 409
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Constitution of India, 1950 — Article 227
High Courts07 Mar 1958Allowed
Shambu Nath and Sons, Ltd. Vs Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 526
Constitution of India, 1950 — Article 19(1), 19(6)Dangerous Drugs Act, 1930 — Section 8, 8(2)Punjab Manufactured Drugs Rules, 1932 — Rule 27, 27.30, 27.30(2), 27.34, 27.36
High Courts06 Mar 1958Allowed
Dayal Jawala Vs Buja Biru and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 326
Hindu Succession Act, 1956 — Section 14, 15
High Courts04 Mar 1958Allowed
Guran Ditta Mal and Others Vs Banna Mal deceased through Sain Dass and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 469
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(3), 11
High Courts04 Mar 1958
The Hoshiarpur Electric Supply Co. Vs Commissioner of Income Tax, Simla
Punjab And Haryana At Chandigarh · AIR 1958 P&H 393 : (1958) 33 ITR 686
Income Tax Act, 1922 — Section 10(1)
High Courts04 Mar 1958Dismissed
Dina Nath Dutt Vs Maha Vir Gupta
Punjab And Haryana At Chandigarh · AIR 1958 P&H 289
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Contract Act, 1872 — Section 51, 55, 73