COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1958

193 judgments · page 9 of 10

High Courts04 Mar 1958Dismissed

Narain Singh Hira Singh and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 372 : (1958) CriLJ 1220

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 439Pepsu Village Common Lands Regulation Act, 1954 — Section 3

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High Courts04 Mar 1958Dismissed

Jagir Singh Vs Dheru and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 487

Limitation Act, 1908 — Article 120, 89, 2

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High Courts03 Mar 1958

Mst. Mewa and Another Vs Amar Singh and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 515

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 96, Order 41 Rule 22

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High Courts28 Feb 1958Allowed

Rattan Chand and Another Vs Bhagirath Ram and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 406

Registration Act, 1908 — Section 17, 49

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High Courts27 Feb 1958

The State Vs Mansha Singh Bhagwant Singh

Punjab And Haryana At Chandigarh · AIR 1958 P&H 233 : (1958) CriLJ 938

Criminal Procedure Code, 1898 (CrPC) — Section 369, 401, 403, 417, 425

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High Courts27 Feb 1958

Punjab Distilling Industries, Ltd. Vs Industrial Tribunal and Others

Punjab And Haryana At Chandigarh · (1958) 2 LLJ 109

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19, 2, 9

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High Courts25 Feb 1958Allowed

Ram Gopal Vs Banta Singh and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 384

Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts25 Feb 1958

Major S. Arjan Singh and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 538

Constitution of India, 1950 — Article 14, 226, 31, 31(1), 31(2)Land Acquisition Act, 1894 — Section 10, 11, 17, 3, 4

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High Courts25 Feb 1958Allowed

Sampat Kumar and Others Vs Nathu Ram Dhuta Ram

Punjab And Haryana At Chandigarh · AIR 1958 P&H 326

Civil Procedure Code, 1908 (CPC) — Section 60(1)Constitution of India, 1950 — Article 14Patiala Relief of Indebtedness Act, 1999 — Section 34

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High Courts21 Feb 1958Dismissed

Raj Spinning Mills Vs A. and G. King Ltd., Raglan Mills, England

Punjab And Haryana At Chandigarh · AIR 1959 P&H 45

Sales of Goods Act, 1930 — Section 39

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High Courts19 Feb 1958Dismissed

The Associated Cement Cos. Ltd., Bhupendra Cement Works, Surajpur Vs The Industrial Tribunal Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 330 : (1959) 1 LLJ 64

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 33

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High Courts17 Feb 1958Allowed

Hazura Singh Vs Jewon Singh and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 339

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 11 , 47

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High Courts12 Feb 1958Allowed

Lochman Das Sat Lal and Another Vs Parmeshri Dass and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 258

Arbitration (Protocol and Convention) Act, 1937 — Section 7Arbitration Act, 1940 — Section 14, 31(4), 32

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High Courts10 Feb 1958Dismissed

L. Arjan Das Duggal and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 400

Constitution of India, 1950 — Article 19, 19(1), 25(2), 47Opium Act, 1878 — Section 4, 5

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High Courts10 Feb 1958Allowed

Mt. Naraini Devi Vs Sm. Durga Devi

Punjab And Haryana At Chandigarh · AIR 1959 P&H 324

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Punjab Relief of Indebtedness Act, 1934 — Section 35

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High Courts10 Feb 1958Dismissed

Ishar Vs Mst. Soma Devi

Punjab And Haryana At Chandigarh · AIR 1959 P&H 295 : (1959) CriLJ 767

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)

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High Courts07 Feb 1958Allowed

Mahipat Ramjas Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 379 : (1959) CriLJ 1022

Punjab Security of Land Tenures Act, 1953 — Section 9

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High Courts07 Feb 1958Allowed

Kharak Singh Kala Singh and Others Vs Nikka Singh and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 485

Limitation Act, 1908 — Article 142, 143, 144

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High Courts06 Feb 1958Allowed

Ishar Singh Vs Ram Saran Dass and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 337

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(1)Contract Act, 1872 — Section 133, 139

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High Courts05 Feb 1958

Rao Harnarain Singh Sheoji Singh Vs Gumani Ram Arya

Punjab And Haryana At Chandigarh · AIR 1958 P&H 273 : (1958) CriLJ 952

Constitution of India, 1950 — Article 19, 19(2)Contempt of Courts Act, 1971 — Section 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 164

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