High Courts24 Feb 1961Allowed
Bharat Singh and Another Vs Bhagirthi
Punjab And Haryana At Chandigarh · AIR 1961 P&H 475
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1961
330 judgments · page 15 of 17
High Courts23 Feb 1961Dismissed
Mota Singh and Others Vs Prem Parkash Kaur and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 614
Constitution of India, 1950 — Article 19Hindu Succession Act, 1956 — Section 3, 8Succession Act, 1925 — Section 100
High Courts22 Feb 1961
Mangat Rai and Others Vs Kidar Nath and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 579
Punjab Relief of Indebtedness Act, 1934 — Section 30, 30(1), 7, 7(1), 7(2)Usurious Loans Act, 1918 — Section 2(2), 2(3), 3, 3(1), 3(2)
High Courts22 Feb 1961
Krishan Khanna Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 32 : (1961) 2 ILR (P&H) 595
Constitution of India, 1950 — Article 19(1), 226Essential Commodities Act, 1955 — Section 3, 5Motor Vehicles Act, 1939 — Section 133(3)
High Courts21 Feb 1961Allowed
Cantonment Board, Ferozepur Cantt Vs Bajrang Singh
Punjab And Haryana At Chandigarh · AIR 1961 P&H 460 : (1961) 2 ILR (P&H) 565
Cantonments Act, 1924 — Section 273(1), 273(3)Cantonments Fund Servants Rules, 1937 — Rule 11, 12
High Courts20 Feb 1961
Kartar Chand Vs The State
Punjab And Haryana At Chandigarh · AIR 1962 P&H 559 : (1961) 2 ILR (P&H) 562
Arms Act, 1959 — Section 29Constitution of India, 1950 — Article 14
High Courts20 Feb 1961
PUNJAB STEEL SCRAP MERCHANTS ASSOCIATION LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1961) 43 ITR 164
High Courts17 Feb 1961
The Himalaya Bank Ltd., Kangra Vs L. Roshan Lal Mehra
Punjab And Haryana At Chandigarh · AIR 1961 P&H 550 : (1961) 31 CompCas 333
Banking Companies (Amendment) Act, 1959 — Section 45MBanking Companies Act, 1949 — Section 45D, 45KCompanies Act, 1956 — Section 391, 392
High Courts17 Feb 1961Dismissed
Bhola Nath Hari Shah and Others Vs Regional Settlement Commissioner, Jullundur City and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 553
Constitution of India, 1950 — Article 19(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 87, 88
High Courts17 Feb 1961
MAHARAJA SHRI UMAID MILLS LTD. Vs Income Tax OFFICER, CENTRAL CIRCLE IV, NEW DELHI, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1962) 44 ITR 303
Constitution of India, 1950 — Article 226
High Courts16 Feb 1961Dismissed
Bawa Bir Singh and Others Vs Bawa Maharaj Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 355
Arbitration Act, 1940 — Section 14, 14(2), 16(1), 16(3), 17Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Limitation Act, 1908 — Article 158, 17
High Courts16 Feb 1961
Smt. Rano Vs Mathu Singh Bhag Singh
Punjab And Haryana At Chandigarh · (1962) CriLJ 75
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 17, 5
High Courts14 Feb 1961Dismissed
Sham Singh and Another Vs The Custodian General and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 538
Administration of Evacuee Property (Amendment) Ordinance, 1949 — Section 55, 55(2), 55(3), 55(4), 8(2)Administration of Evacuee Property Act, 1950 — Section 10, 2, 4, 45, 46Administration of Evacuee Property Ordinance, 1949 — Section 30, 5(2), 8
High Courts14 Feb 1961
Model Woollen and Silk Mills Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1962) 1 LLJ 548
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts09 Feb 1961Allowed
L. Shiv Dayal L. Mela Mal and Others Vs Firm Bishan Dass Shankar Dass
Punjab And Haryana At Chandigarh · AIR 1961 P&H 405
Contract Act, 1872 — Section 23Opium Act, 1878 — Section 5Partnership Act, 1932 — Section 4
High Courts09 Feb 1961
Chaman Lal and Bros. (Private) Ltd. Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1961) 12 STC 643
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 21
High Courts08 Feb 1961
R. B. L. BENARSI DASS AND CO. LTD. Vs COMMISSIONER OF Income Tax, EAST PUNJAB, AJMER-MERWARA AND DELHI PROVINCES.
Punjab And Haryana At Chandigarh · (1961) 42 ITR 363
Income Tax Act, 1961 — Section 31, 33, 5, 66
High Courts07 Feb 1961
Kundan Iron and Steel Industries Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1961) 2 LLJ 599
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25C
High Courts02 Feb 1961Allowed
R.B.L. Benarsai Dass and Co. Ltd. Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 531
Income Tax Act, 1961 — Section 31, 33(2), 33(4), 5, 5(5)
High Courts02 Feb 1961
Dr. Ram Saran and Another Vs Shrimati Shakuntala Rai and Others Shrimati Shakuntala Rai and Others Vs Dr. Ram Saran and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 400
Fatal Accidents Act, 1855 — Section 1A