High Courts28 Oct 1959
Commissioner of Income Tax, New Delhi Vs Hamdard Dawakhana
Punjab And Haryana At Chandigarh · AIR 1960 P&H 219 : (1960) 39 ITR 144
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1959
244 judgments · page 3 of 13
High Courts28 Oct 1959
Amar Nath and Others Vs Bankey Behari and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 305
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10, 144Limitation Act, 1963 — Article 182, 15, 6
High Courts27 Oct 1959
Banu Mal Mangat Rai Vs Mehta Nathulal L. Kundanlal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 357
Limitation Act, 1963 — Section 14, 5Punjab Courts Act, 1918 — Section 39
High Courts27 Oct 1959
Ram Nath and Another Vs Central Government, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 330
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 2, 49, 50, 51, 52
High Courts23 Oct 1959
Mohinder Singh Harnam Singh and Others Vs Jagijit Singh S. Sher Singh and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 434
Punjab Courts Act, 1918 — Section 26, 3(4), 39
High Courts23 Oct 1959
Narota Ram Salig Ram Vs Bhagwat Krishan and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 385
Civil Procedure Code, 1908 (CPC) — Section 47Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13Transfer of Property Act, 1882 — Section 116
High Courts23 Oct 1959
Jit Singh Mohar Singh Vs Municipal Committee and Another
Punjab And Haryana At Chandigarh · (1961) CriLJ 272
Constitution of India, 1950 — Article 13, 366, 372Evidence Act, 1872 — Section 57, 78General Clauses Act, 1897 — Section 3
High Courts21 Oct 1959
Phalgu Dutta Kirpa Ram Vs Pushpa Wanti and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 432
Constitution of India, 1950 — Article 226, 227
High Courts20 Oct 1959
Ch. Inder Singh and Others Vs The State
Punjab And Haryana At Chandigarh · (1960) CriLJ 987
Penal Code, 1860 (IPC) — Section 141, 143, 147, 149, 172
High Courts20 Oct 1959
Inder Singh and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 356
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 147, 149, 172, 173, 174
High Courts15 Oct 1959
Parma Nand Bhutani Vs University of Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 150
Constitution of India, 1950 — Article 226Delhi University Act, 1922 — Section 31
High Courts14 Oct 1959
Goverdhan Sohan and Others Vs Deputy Custodian General of Evacuee Property and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 223
Administration of Evacuee Property Act, 1950 — Section 7Constitution of India, 1950 — Article 226
High Courts14 Oct 1959
Mst. Dhan Kaur and Others Vs Niranjan Singh
Punjab And Haryana At Chandigarh · (1960) CriLJ 1494
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts14 Oct 1959
Dhan Kaur and Others Vs Niranjan Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 595
Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2, 488
High Courts14 Oct 1959
Gulzari Lal Devi Dayal Vs Punjab and Kashmir Bank Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 281 : (1962) 32 CompCas 110
Companies Act, 1956 — Section 153A
High Courts14 Oct 1959
Durga Dass Sohanlal and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 271 : (1960) CriLJ 646
Penal Code, 1860 (IPC) — Section 147
High Courts13 Oct 1959
Jagar and Others Vs Natho and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 207
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151Limitation Act, 1963 — Article 171, 177
High Courts13 Oct 1959
Lekh Raj and Others Vs The State
Punjab And Haryana At Chandigarh · (1960) CriLJ 1234
Penal Code, 1860 (IPC) — Section 390, 391, 399, 402
High Courts12 Oct 1959
Ajudhia Pershad and Others Vs Chief Commissioner, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 110
Slum Areas (Improvement and Clearance) Act, 1956 — Section 10(7), 19, 19(4), 20, 30
High Courts08 Oct 1959
Sukh Ram Kalu Ram Vs Manohar Lal Ramsaran Dass
Punjab And Haryana At Chandigarh · AIR 1960 P&H 377 : (1960) CriLJ 993
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137(3), 139AGram Panchayat Act — Section 104