COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1960

269 judgments · page 7 of 14

High Courts23 Aug 1960Allowed

Gurdas Dayaram Vs Mst. Prito and Another Mst. Prito and Another Vs Gurdas Dayaram

Punjab And Haryana At Chandigarh · AIR 1961 P&H 203

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Hindu Succession Act, 1956 — Section 14

High Courts23 Aug 1960Allowed

Smt. Banso and Others Vs Charan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 45

Hindu Succession Act, 1956 — Section 4(1), 8

High Courts22 Aug 1960

S. Kalyan Singh Vs Sh. Tej Kaur

Punjab And Haryana At Chandigarh · AIR 1961 P&H 480 : (1961) 1 ILR (P&H) 303

Hindu Marriage Act, 1955 — Section 28, 3Punjab Courts Act, 1918 — Section 10, 38, 39

High Courts19 Aug 1960Allowed

Beli Ram alias Beli Mal and Another Vs The Assessing Authority and Treasury Officer, and Another

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 136

Constitution of India, 1950 — Article 226, 227Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3, 5

High Courts18 Aug 1960Allowed

The State Vs Gurdial Singh Gill and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 77

Companies Act, 1956 — Section 159, 162, 220Criminal Procedure Code, 1898 (CrPC) — Section 247

High Courts18 Aug 1960Allowed

Gian Chand Sharma Vs Bansi Lal and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 31 : (1961) 1 ILR (P&H) 115

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Evidence Act, 1872 — Section 20

High Courts18 Aug 1960

The Brita Cotton Spinning and Weaving Mills Vs Summer Chand

Punjab And Haryana At Chandigarh · AIR 1962 P&H 68 : (1961) 1 ILR (P&H) 108

Employees State Insurance Act, 1948 — Section 40(1)

High Courts18 Aug 1960Dismissed

Kishan Singh and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 1

Constitution of India, 1950 — Article 12, 31, 31APunjab Village Common Lands (Regulation) Act, 1953 — Section 3

High Courts16 Aug 1960Allowed

Banke Behari Lal Prahladilal and Others Vs Jagan Nath Madan and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 476

Constitution of India, 1950 — Article 226

High Courts16 Aug 1960Allowed

Mohammad Ishaq Mohd. Ismail Vs Mohd. Bashir Ahmad Khan and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 8 : (1961) 1 ILR (P&H) 96

Civil Procedure Code, 1908 (CPC) — Section 145, 9

High Courts16 Aug 1960Dismissed

Roop Chand Sharma Vs Avtar Singh Brar

Punjab And Haryana At Chandigarh · AIR 1961 P&H 101 : (1961) CriLJ 308

Contempt of Courts Act, 1971 — Section 3

High Courts11 Aug 1960Dismissed

Gopal Dass and Another Vs Roshan Lal Kapur and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 323 : (1961) 1 ILR (P&H) 91

Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(1), 11(2), 11(3)

High Courts10 Aug 1960

Waliati Ram Nathu Ram Vs Municipal Committee, Rupar

Punjab And Haryana At Chandigarh · AIR 1960 P&H 669 : (1961) 1 ILR (P&H) 80

Punjab Municipal Act, 1911 — Section 61, 61(1), 62(10)

High Courts09 Aug 1960

Balmokand Lal Hira Nand Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1961 P&H 3 : (1961) 1 ILR (P&H) 72

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 310, 311

High Courts09 Aug 1960Allowed

Associated Hotels of India Ltd. Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 66

Constitution of India, 1950 — Article 226

High Courts08 Aug 1960Dismissed

Barham Dutt and Others Vs Peoples' Co-operative Transport Society Ltd., New Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 24 : (1961) 1 ILR (P&H) 283

Constitution of India, 1950 — Article 14, 226, 227, 245Motor Vehicles Act, 1939 — Section 47, 47(1)

High Courts05 Aug 1960Allowed

Wazir Chand and Others Vs Piran Ditta and Others

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 59

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 3, 30, 4

High Courts04 Aug 1960Dismissed

Kedar Nath Vs L. Manak Chand and Others

Punjab And Haryana At Chandigarh · AIR 1961 P&H 555

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 4Contract Act, 1872 — Section 43 , 44Limitation Act, 1908 — Article 177, 5

High Courts04 Aug 1960

The State Vs Mehro and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 91 : (1961) 1 ILR (P&H) 51

Prevention of Corruption Act, 1947 — Section 5

High Courts04 Aug 1960

Firm Jugal Kishore, Jagdish Prasad Vs State of Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 142 : (1961) 1 ILR (P&H) 46

Limitation Act, 1963 — Article 14Penal Code, 1860 (IPC) — Section 411 , 457