COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1959

244 judgments · page 13 of 13

High Courts08 Jan 1959Allowed

Mian Ajmer Singh Vs Mukandi Lal

Punjab And Haryana At Chandigarh · AIR 1959 P&H 521

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Punjab Debtors Protection Act, 1936 — Section 11

High Courts06 Jan 1959

Punjab And Haryana At Chandigarh · AIR 1959 P&H 646

Civil Procedure Code, 1908 (CPC) — Section 21, 6, 9, 96Evidence Act, 1872 — Section 115Limitation Act, 1908 — Section 5

High Courts05 Jan 1959Dismissed

Punjab And Haryana At Chandigarh · AIR 1959 P&H 206

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 44

High Courts05 Jan 1959Dismissed

Punjab And Haryana At Chandigarh · (1959) 10 STC 194

Constitution of India, 1950 — Article 226