High Courts18 Apr 1961
Bachna Ram Sawan Ram Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1962 P&H 85
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1961
330 judgments · page 12 of 17
High Courts17 Apr 1961
Mulak Raj Bhola Shah Vs Northern India Goods Transport Corporation Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 307 : (1963) 33 CompCas 450
Motor Vehicles Act, 1939 — Section 110, 110
High Courts14 Apr 1961
R. B. JODHA MAL KUTHALIA Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1962) 45 ITR 588
General Clauses Act, 1897 — Section 5
High Courts12 Apr 1961
LEHNU MAL, ASA RAM Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1962) 45 ITR 391
Income Tax Act, 1961 — Section 66(1)
High Courts12 Apr 1961
Dhani Ram and Sons Vs Frontier Bank Ltd., New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 321 : (1962) 1 ILR (P&H) 79
Contract Act, 1872 — Section 176Limitation Act, 1963 — Article 120
High Courts10 Apr 1961Allowed
Jiwan Singh and Others Vs Consolidation Officer, Sunam and Another
Punjab And Haryana At Chandigarh · (1961) 04 P&H CK 0022
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 22
High Courts10 Apr 1961Allowed
Bishan Paul Vs Mothu Ram
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 898
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts09 Apr 1961Dismissed
Sodhi Harbakhsh Singh Vs The Central Government and Others
Punjab And Haryana At Chandigarh · (1961) 04 P&H CK 0002
Constitution of India, 1950 — Article 226
High Courts07 Apr 1961
Ruby General Insurance Co. Ltd. Vs Misri Devi
Punjab And Haryana At Chandigarh · AIR 1962 P&H 522 : (1961) 2 ILR (P&H) 893
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 96
High Courts07 Apr 1961Dismissed
Sunder Singh and Others Vs Narain Singh and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 882
Pepsu Holdings (Consolidation and Prevention of Fragmentation) Act, 2007 — Section 12, 2(1), 24, 25Punjab Land Revenue Act, 1887 — Section 3
High Courts07 Apr 1961Allowed
Dev Prakash Balmukand Vs Babu Ram Rewti Mal and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 429
Constitution of India, 1950 — Article 226Punjab Municipal Election Rules, 1952 — Rule 8A , 8B, 8C, 8D, 8E
High Courts07 Apr 1961Allowed
Dev Parkash Vs Babu Ram and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 860
Constitution of India, 1950 — Article 226Municipal Election Rules — Rule 10, 8, 8A, 8B, 8C
High Courts06 Apr 1961Dismissed
Har Phul Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 853
Constitution of India, 1950 — Article 227Pepsu Tenancy and Agricultural Lands (Amendment) Ordinance, 1958 — Section 8APepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 39, 39(1), 39(2), 39(3)
High Courts06 Apr 1961Allowed
Ishwar Chander Latka Vs Ram Chander
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 850
East Punjab Urban Rent Restriction Act, 1949 — Section 2
High Courts06 Apr 1961
Mst. Parbati Vs Jagmandar Dass and Another
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 846
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 13(4)
High Courts05 Apr 1961Allowed
Kesar Singh Sant Singh and Others Vs Smt. Tej Kaur
Punjab And Haryana At Chandigarh · AIR 1961 P&H 509
Succession Act, 1925 — Section 370
High Courts04 Apr 1961Allowed
S. Tarlok Singh S. Sant Singh and Others Vs Sardarni Daljit Kaur
Punjab And Haryana At Chandigarh · AIR 1961 P&H 426
High Courts03 Apr 1961Dismissed
Bawa Tirath Singh Vs Prem Nath and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 520
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151
High Courts30 Mar 1961Dismissed
Kanshi Ram and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 823
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19Patiala Recovery of State Dues Act, 2002 — Section 11, 12, 3(1), 3(4), 4
High Courts30 Mar 1961Dismissed
Devgun Iron and Steel Rolling Mills Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1961) 12 STC 590
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226