High Courts10 Jan 1961
Naubat Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1961) 2 LLJ 606
Employees State Insurance Act, 1948 — Section 2, 75, 80, 82
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1961
330 judgments · page 17 of 17
High Courts10 Jan 1961
Chaman Ram and Dhani Ram Uppal Vs The State
Punjab And Haryana At Chandigarh · (1961) CriLJ 268
Penal Code, 1860 (IPC) — Section 120B
High Courts09 Jan 1961
Mehar Singh and Another Vs Kasturi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 394 : (1961) 2 ILR (P&H) 445
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 5, Order 21 Rule 6, Order 21 Rule 7, Order 21 Rule 8
High Courts06 Jan 1961Dismissed
Shiv Singh Vs Hans Raj Nayyar
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 417
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts06 Jan 1961Dismissed
Kangra Valley Slate Company Limited Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1961) 12 STC 362
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 21, 22
High Courts06 Jan 1961
Atlas Cycle Industries, Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 421 : (1962) 1 LLJ 534
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33, 33A, 36A, 7
High Courts04 Jan 1961Dismissed
Makhan Mal L. Ram Ditta Mal and Others Vs Mst. Pritam Devi and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 411
Succession Act, 1925 — Section 59, 61, 63
High Courts03 Jan 1961
Gian Singh Sahni Vs District and Sessions Judge, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 397 : (1961) 2 ILR (P&H) 412
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7(1)Constitution of India, 1950 — Article 133(1)Punjab High Court Rules and Orders — Rule 3
High Courts02 Jan 1961Dismissed
Seth Sat Narain and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 391
Civil Procedure Code, 1908 (CPC) — Section 80Defence of India Act, 1971 — Section 14, 16(1), 16(2), 17(1), 17(2)Defence of India Rules, 1962 — Rule 75A, 75A(4)
High Courts02 Jan 1961Dismissed
Sat Narain and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 314
Defence of India Act, 1939 — Section 14, 15, 17, 19Defence of India Rules, 1962 — Rule 75AEvidence Act, 1872 — Section 115