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
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,506 of 4,611
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
High Courts30 Mar 1961
Rawalpindi Victory Transport Co. (Private), Ltd. Vs Labour Court and Others
Punjab And Haryana At Chandigarh · (1962) 1 LLJ 552
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15, 17A
High Courts30 Mar 1961Allowed
Hari Kishan Sharma Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 831
Administration of Evacuee Property Act, 1950 — Section 40, 6(3)Constitution of India, 1950 — Article 226Punjab Cinemas (Regulation) Act, 1952 — Section 4, 5, 5(1), 5(2), 5(3)
High Courts29 Mar 1961Allowed
Mela Ram and Others Vs Kundan Lal
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 797
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 16Pepsu Urban Rent Restriction Ordinance, 2006 — Section 17
High Courts29 Mar 1961
The State Vs Sadhu Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 548 : (1961) 2 ILR (P&H) 803
Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts28 Mar 1961
MESSRS. KALWANT SINGH GURDIAL SINGH Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1962) 45 ITR 569
Income Tax Act, 1961 — Section 26A
High Courts28 Mar 1961
SETH HARISH CHANDRA Vs UNION OF INDIA
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 267 : (1962) 46 ITR 442
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19, 226, 265, 32
High Courts26 Mar 1961Dismissed
Nitya Nand Vs The Estate Officer, Capital Prject, Chandigarh and Another
Punjab And Haryana At Chandigarh · (1961) 03 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Mar 1961
COMMISSIONER OF Income Tax Vs PUNJAB DISTILLING INDUSTRIES LTD.
Punjab And Haryana At Chandigarh · (1962) 45 ITR 548
Income Tax Act, 1961 — Section 66(2)
High Courts23 Mar 1961
State of Punjab Vs Madan Gopal
Punjab And Haryana At Chandigarh · AIR 1961 P&H 507 : (1961) 2 ILR (P&H) 785
Land Acquisition Act, 1894 — Section 49, 6
High Courts22 Mar 1961
Sewak Bus and Transport Co. (Private), Ltd. Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1961) 2 LLJ 602
Constitution of India, 1950 — Article 223, 226Income Tax Act, 1961 — Section 10Industrial Disputes Act, 1947 — Section 10
High Courts22 Mar 1961Dismissed
Jagan Nath Pershad Jhalani Vs Jatinder Nath Prem Nath and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 574 : (1961) 2 ILR (P&H) 778
Civil Procedure Code, 1908 (CPC) — Section 100, 101Delhi and Ajmer Rent Control Act, 1952 — Section 35
High Courts21 Mar 1961
Dr C.L. Katial and Others Vs Mrs. C.W.V. Madden
Punjab And Haryana At Chandigarh · AIR 1963 P&H 136 : (1961) 2 ILR (P&H) 752
Specific Relief Act, 1877 — Section 21
High Courts21 Mar 1961Allowed
Mohan Lal Chandumall and Others Vs Punjab Company Ltd., Bhatinda and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 485 : (1962) 32 CompCas 937 : (1961) 2 ILR (P&H) 762
Companies Act, 1956 — Section 181, 182, 397, 398, 402Evidence Act, 1872 — Section 115Forward Contracts (Regulation) Act, 1952 — Section 6(3), 9A
High Courts20 Mar 1961Dismissed
Shangara Singh and Others Vs Jagat Singh and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 745
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 19(2), 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102
High Courts20 Mar 1961Allowed
Rai Bahadur Diwan Badri Dass and Others Vs The Industrial Tribunal, Punjab, Patiala and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 515 : (1961) 2 ILR (P&H) 704 : (1962) 1 LLJ 526
Constitution of India, 1950 — Article 226
High Courts20 Mar 1961
K.R. Beri and Co. and Others Vs Employees State Insurance Corporation
Punjab And Haryana At Chandigarh · AIR 1962 P&H 308 : (1961) 2 ILR (P&H) 721 : (1962) 1 LLJ 579
Employees State Insurance Act, 1948 — Section 66Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)Limitation Act, 1908 — Section 14
High Courts20 Mar 1961
Anil Kumar and Another Vs Bhagirath Lal and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 514 : (1961) 2 ILR (P&H) 737
Specific Relief Act, 1877 — Section 21, 42, 56