High Courts05 Dec 1960
Master Tara Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1961) CriLJ 547
Constitution of India, 1950 — Article 19, 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1960
269 judgments · page 2 of 14
High Courts01 Dec 1960Allowed
Smt. Kanwal Jit Vs N.K. Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 331
Hindu Minority and Guardianship Act, 1956 — Section 6, 9
High Courts01 Dec 1960
Bai Chander Mani Vs Bhagirath Ahir and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 296
Limitation Act, 1908 — Article 10
High Courts25 Nov 1960
Harbhajan Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 215
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 123, 124, 162, 60, 81General Clauses Act, 1897 — Section 3(22)
High Courts24 Nov 1960Dismissed
Union of India (UOI), Ministry of Food and Agriculture (Dept. of Food), New Delhi Vs Pearl Hosiery Mills and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 281
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 133, 152, 163Specific Relief Act, 1877 — Section 42
High Courts18 Nov 1960
Jal Kaur Vs Pala Singh
Punjab And Haryana At Chandigarh · AIR 1961 P&H 391 : (1961) 2 ILR (P&H) 151
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, 11Hindu Adoptions and Maintenance Act, 1956 — Section 19, 21, 22Limitation Act, 1908 — Article 156 , 170
High Courts15 Nov 1960Allowed
Smt. Kaushalya Vs Wisakhi Ram Mohan Lal
Punjab And Haryana At Chandigarh · AIR 1961 P&H 521
Civil Procedure Code, 1908 (CPC) — Section 107Hindu Marriage Act, 1955 — Section 10(1), 14, 28, 5
High Courts15 Nov 1960Dismissed
Girdhari Lal Bulaki Ram and Another Vs L.J. Johnson and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 464
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90
High Courts15 Nov 1960Allowed
Sukhjit Starch and Chemicals Ltd. Vs The Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 71
Civil Procedure Code, 1908 (CPC) — Section 35A, 35A, 80, 80Constitution of India, 1950 — Article 266, 266Contract Act, 1872 — Section 43, 43, 70, 70
High Courts14 Nov 1960Dismissed
Khem Chand Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 62
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(4)Constitution of India, 1950 — Article 19(1), 309, 311, 311(2)
High Courts11 Nov 1960Dismissed
Bishan Dass Vs Walaiti Lal Bhambri and Another
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 55
Constitution of India, 1950 — Article 226Life Insurance Corporation Act, 1956 — Section 11, 18, 19, 20, 21Punjab Municipal Act, 1911 — Section 16(1)
High Courts10 Nov 1960Allowed
Bur Singh and Others Vs Commissioner of Patiala Division and Others
Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 546
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 7
High Courts09 Nov 1960
Gurdial Kaur Vs Pyara Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 180
Hindu Marriage Act, 1955 — Section 9
High Courts09 Nov 1960
Court on behalf of the State Vs Radha Krishna Khanna and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 113
Penal Code, 1860 (IPC) — Section 499
High Courts08 Nov 1960Dismissed
Kanshi Ram and Others Vs Kesho Ram Bahna and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 299
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 41, 52
High Courts08 Nov 1960Allowed
The Director of Consolidation of Holdings, Jullundur and Another Vs Johri Mall Karori Mall
Punjab And Haryana At Chandigarh · AIR 1961 P&H 208 : (1961) 2 ILR (P&H) 1
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 17, 36, 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Amendment Act, 1960 — Section 42
High Courts04 Nov 1960Allowed
Dip Chand Shiv Ram Vs Ram Lal Daya Singh and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 322
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 58, Order 21 Rule 63, 11
High Courts01 Nov 1960Dismissed
Amir Chand Tota Ram, Delhi Vs Smt. Sucheta Kripalani, Delhi
Punjab And Haryana At Chandigarh · AIR 1961 P&H 383
Constitution of India, 1950 — Article 133(1)Representation of the People Act, 1951 — Section 123(2)
High Courts31 Oct 1960Allowed
Hardas Kaur and Another Vs Bakhtawar Singh and Others
Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 789
Hindu Succession Act, 1956 — Section 14
High Courts26 Oct 1960Dismissed
Chanan Singh and Others Vs Smt. Jai kaur
Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 773