High Courts25 Jul 1961
Ajudhia Nath Kapoor Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1962 P&H 16
Civil Procedure Code, 1908 (CPC) — Section 10, 141, 151
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,503 of 4,611
High Courts24 Jul 1961
Rash Behari Sen Vs Anand Sarup Bhargava
Punjab And Haryana At Chandigarh · AIR 1962 P&H 51
Arbitration Act, 1940 — Section 29, 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts17 Jul 1961
Alla Naur Sheikh Mohd. Ismail Vs Mohd. Nisa Abdul Rehman and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 50
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13
High Courts14 Jul 1961
Suraj Kaur and Others Vs The State
Punjab And Haryana At Chandigarh · (1962) CriLJ 839
Penal Code, 1860 (IPC) — Section 109, 193, 195, 205, 206
High Courts14 Jul 1961Allowed
Babu Ram Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 176
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 80, 80(1), 80(2), 81, 82Punjab Municipal Election Rules, 1952 — Rule 10, 14, 15, 16(1), 3(3)
High Courts12 Jul 1961Dismissed
S. Kuldip Singh and Others Vs Karnail Singh Bakhshish Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 573
Hindu Succession Act, 1956 — Section 8
High Courts10 Jul 1961Dismissed
State of Punjab Vs Puran Chand Ramnath
Punjab And Haryana At Chandigarh · AIR 1961 P&H 558 : (1962) 1 ILR (P&H) 171
Punjab Police Rules, 1934 — Rule 10.70(2), 16.17, 16.19
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
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 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 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