High Courts26 May 1961Dismissed
Gram Panchayat of Village Azizpur Kalan Vs Mehar Singh
Punjab And Haryana At Chandigarh · (1961) 05 P&H CK 0023
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1961
330 judgments · page 10 of 17
High Courts26 May 1961
Jaishi Ram Goel and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 177
Companies Act, 1956 — Section 38, 40, 40(1), 44Constitution of India, 1950 — Article 226, 31, 31(2)Land Acquisition (Punjab Amendment) Act, 1953 — Section 17
High Courts25 May 1961
Basant Lal Jagan Nath Vs Net Ram Mangal Ram
Punjab And Haryana At Chandigarh · (1962) CriLJ 583
Penal Code, 1860 (IPC) — Section 409
High Courts25 May 1961Allowed
Hiralal Kher Vs Chief Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 545 : (1962) 1 ILR (P&H) 165
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(3)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 105
High Courts24 May 1961
Bhajna Singh Nand Singh Vs State
Punjab And Haryana At Chandigarh · (1962) CriLJ 841
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts23 May 1961
Maya Devi Vs Telu Musadi
Punjab And Haryana At Chandigarh · AIR 1962 P&H 44
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47Punjab Security of Land Tenures Act, 1953 — Section 17
High Courts23 May 1961Dismissed
Dhani Ram Bishan Das and Another Vs Rattan Das
Punjab And Haryana At Chandigarh · AIR 1961 P&H 563
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 May 1961
Kundha Singh and Others Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 82 : (1962) 1 ILR (P&H) 156
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(2), Order 41 Rule 19, 2(2), 80Limitation Act, 1908 — Section 5
High Courts23 May 1961
Mangat Rai and Others Vs Kidar Nath and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 1
Punjab Relief of Indebtedness Act, 1934 — Section 30, 30(1), 7, 7(1), 7(2)Usurious Loans Act, 1918 — Section 2(3), 3, 3(2), 3(3)
High Courts22 May 1961Allowed
Custodian General, Evacuee Property, New Delhi and Others Vs Shanti Sarup Prabh Dayal
Punjab And Haryana At Chandigarh · AIR 1961 P&H 497 : (1962) 1 ILR (P&H) 149
Administration of Evacuee Property Act, 1950 — Section 7, 7(1), 8(2)Evacuee Interest (Separation) Act, 1951 — Section 2, 8(3)
High Courts22 May 1961
Taran Parkash Mohan Lal Vs The State
Punjab And Haryana At Chandigarh · (1962) CriLJ 189
Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts18 May 1961
Sardarilal Vs Ramlal and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 48
Transfer of Property Act, 1882 — Section 111
High Courts17 May 1961Dismissed
Ishar Singh Vs Pritam Singh Jiwan Singh and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 500 : (1962) 1 ILR (P&H) 59
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7(2)Specific Relief Act, 1877 — Section 42
High Courts17 May 1961
Kaka Ram Sohanlal and Others Vs Firm Thakar Das Mathra Das and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 27
Evidence Act, 1872 — Section 34, 74, 76Income Tax Act, 1922 — Section 54
High Courts17 May 1961Allowed
Baldeva and Others Vs Molar and Others
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 142 : (1962) 64 PLR 452
High Courts16 May 1961Allowed
Murari Lal Vs Nawal Kishore and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 547 : (1962) 1 ILR (P&H) 92
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(5), 51
High Courts12 May 1961
Panlpat Woollen and General Mills Co. Ltd. Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1962) 1 LLJ 555
Constitution of India, 1950 — Article 223, 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts12 May 1961
Amritsar Rayon and Silk Mills (Private), Ltd. Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1962) 1 LLJ 563
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25J, 33
High Courts12 May 1961
Laxmi Ginning and Oil Mills Vs Amrit Banaspati Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1962 P&H 56
Contract Act, 1872 — Section 7
High Courts12 May 1961Dismissed
Sant Ram Nagina Ram Vs Daya Ram Nagina Ram and Others Daya Ram Nagina Ram and Others Vs Sant Ram Nagina Ram
Punjab And Haryana At Chandigarh · AIR 1961 P&H 528 : (1962) 1 ILR (P&H) 101