High Courts28 Aug 1959
Harbachan Singh Harbaksh Singh and Another Vs L. Sita Ram L. Kanshi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 362
Limitation Act, 1963 — Article 181, 182
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1959
244 judgments · page 6 of 13
High Courts28 Aug 1959
Harbans Singh Vs Vidya Wanti
Punjab And Haryana At Chandigarh · AIR 1960 P&H 372
Guardians and Wards Act, 1890 — Section 25
High Courts25 Aug 1959
Peoples Insurance Co. Ltd. Vs C.R.E. Wood and Co. Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 388 : (1961) 31 CompCas 61
Companies Act, 1913 — Section 91Companies Act, 1956 — Section 155
High Courts21 Aug 1959
Khairati Ram and Others Vs Firm Balak Ram Mehr Chand and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 192
Companies Act, 1956 — Section 4Contract Act, 1872 — Section 182General Clauses Act, 1897 — Section 3(39), 3(42)
High Courts20 Aug 1959
Lala Lachhman Dass Vs Goverdhan Dass
Punjab And Haryana At Chandigarh · AIR 1960 P&H 11
Delhi Rent Control Act, 1958 — Section 11, 12, 13, 8Provincial Small Cause Courts Act, 1887 — Section 11, 15, 16, 23, 33Punjab Tenancy Act, 1887 — Section 77(3)
High Courts20 Aug 1959
Mohindar Kaur Vs Narindar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 169
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13Matrimonial Causes Act, 1950 — Section 7
High Courts20 Aug 1959
Prithi Singh Vs The Punjab Government and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 155
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 2, 30Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 72(2)Punjab Land Revenue Act, 1887 — Section 69
High Courts19 Aug 1959
Pokhar Bai Ram Dittamal Vs L.J. Johnson and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 374
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 30
High Courts19 Aug 1959Dismissed
Hukam Singh and Others Vs Duli Lal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 566
Punjab Relief of Indebtedness Act, 1934 — Section 30, 7, 7(2)
High Courts18 Aug 1959Dismissed
Azad Hind Chemicals Ltd. Vs Ram Lal of United Chemical Works, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 206
Arbitration Act, 1940 — Section 13, 30
High Courts14 Aug 1959
S. Hardial Singh and S. Gurbaksh Singh Vs State of Pepsu
Punjab And Haryana At Chandigarh · AIR 1960 P&H 644
High Courts14 Aug 1959
Sohan Singh Ram Singh and Another Vs Hans Raj and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 34
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6
High Courts13 Aug 1959
JAGMENDAR SINGH AND OTHERS Vs UNION OF INDIA
Punjab And Haryana At Chandigarh · (1960) 40 ITR 26
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 10, 64, 70
High Courts13 Aug 1959Dismissed
Mst. Kasturi Devi Vs Chuni Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 561
Limitation Act, 1908 — Article 134, 142, 144, 148Punjab Alienation of Land Act, 1900 — Section 6
High Courts13 Aug 1959
Jagmendar Singh and Others Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1960 P&H 288
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 10, 64
High Courts12 Aug 1959
Gurkirat Singh Bhai Prem Singh Vs Gurdit Singh S. Gurdial Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 133, 133(1)
High Courts11 Aug 1959
Bhagwani Vs Lakhim Ram and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 437
Civil Procedure Code, 1908 (CPC) — Section 47Registration Act, 1908 — Section 17(2)
High Courts06 Aug 1959
Punjab Medical Education and Relief Society, New Delhi Vs Punjab National Bank Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 627
Displaced Persons (Debts Adjustment) Act, 1951 — Section 16, 16(1), 16(2), 16(3), 16(4)
High Courts05 Aug 1959
NIADAR MAL JAGDISH PARSHAD Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1959) 37 ITR 349
Income Tax Act, 1922 — Section 66(1)
High Courts04 Aug 1959
Ranjit Kaur Vs Avtar Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 221 : (1960) CriLJ 516
Criminal Procedure Code, 1898 (CrPC) — Section 488