High Courts07 Sept 1960Allowed
Nitya Nand Kul Bhushan Lal Vs Khalil Ahmed Ali Ahmad and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 105
Constitution of India, 1950 — Article 226Punjab Municipal Election Rules, 1952 — Rule 8A, 8D
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,514 of 4,611
High Courts06 Sept 1960Dismissed
Harcharan Singh Vs Isher Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 55
Punjab Custom (Power to Contest) Act, 1920 — Section 6
High Courts06 Sept 1960
O.P. Basra and Others Vs Kaithal Cotton and General Mills Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1962 P&H 151 : (1961) 31 CompCas 461
Companies Act, 1956 — Section 397, 398, 433
High Courts31 Aug 1960
National Transport and General Company (Private) Ltd. Vs Ishar Singh and Others
Punjab And Haryana At Chandigarh · (1962) 2 LLJ 275
Constitution of India, 1950 — Article 226
High Courts31 Aug 1960Partly Allowed
The Motor and General Insurance Co. Ltd., Calcutta Vs Hota Ram and Others Hota Ram and Others Vs The Motor and General Insurance Co. Ltd., Calcutta
Punjab And Haryana At Chandigarh · AIR 1961 P&H 190 : (1961) 1 ILR (P&H) 326
Motor Vehicles Act, 1939 — Section 96, 96(2)
High Courts31 Aug 1960Dismissed
Joti Parshad Lahri Mal and Another Vs Ganeshi Lal Ram Narain and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 120
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2, 2(2) , 96
High Courts30 Aug 1960Dismissed
Ranbir Singh Chadha Vs Chief Commercial Supdt. (Rates) Head Quarters Office, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 268
Constitution of India, 1950 — Article 14, 226Railways Act, 1890 — Section 28, 34
High Courts30 Aug 1960Allowed
Ghanshyam Dass Rastogi Vs A.N. Syal and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 131
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5, 115
High Courts30 Aug 1960Dismissed
Nahinder Singh and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 470
Administration of Evacuee Property Act, 1950 — Section 7, 8, 8(2)Evacuee Interest (Separation) Act, 1951 — Section 3
High Courts29 Aug 1960Allowed
Okara Grain Buyers Syndicate Ltd., Okara Vs United Commercial Bank Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 66 : (1961) 31 CompCas 625 : (1961) 1 ILR (P&H) 186
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13
High Courts29 Aug 1960
COMMISSIONER OF Income Tax, PUNJAB, JAMMU and KASHMIR AND HIMACHAL PRADESH Vs JAI PARKASH CO. LTD.
Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 175 : (1961) 41 ITR 718
Income Tax Act, 1961 — Section 66(2)
High Courts26 Aug 1960Dismissed
Dev Nath Suri Vs Ram Chand Suri
Punjab And Haryana At Chandigarh · AIR 1961 P&H 73 : (1961) 1 ILR (P&H) 162
Constitution of India, 1950 — Article 14Displaced Persons (Debts Adjustment) Act, 1951 — Section 2(6)
High Courts25 Aug 1960
HEMRAJ CHANDAN LAL Vs COMMISSIONER OF Income Tax, PUNJAB, PEPSU, HIMACHAL PRADESH AND JAMMU AND KASHMIR.
Punjab And Haryana At Chandigarh · (1961) 41 ITR 329
Income Tax Act, 1961 — Section 66
High Courts25 Aug 1960Allowed
Mst. Payari Vs Faqir Chand Alakha and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 167 : (1961) CriLJ 549 : (1961) 1 ILR (P&H) 153
Penal Code, 1860 (IPC) — Section 494
High Courts25 Aug 1960
COMMISSIONER OF Income Tax, SIMLA Vs SIMLA BANKING AND INDUSTRIAL CO. LTD.
Punjab And Haryana At Chandigarh · (1961) 41 ITR 332
COMPANIES ACT, 1956 — Section 153
High Courts25 Aug 1960
COMMISSIONER OF Income Tax, PUNJAB, JAMMU and KASHMIR AND HIMACHAL PRADESH Vs JAGATJIT DISTILLING AND ALLIED INDUSTRIES LTD.
Punjab And Haryana At Chandigarh · (1961) 41 ITR 328
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts23 Aug 1960Allowed
Gurdas Dayaram Vs Mst. Prito and Another Mst. Prito and Another Vs Gurdas Dayaram
Punjab And Haryana At Chandigarh · AIR 1961 P&H 203
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Hindu Succession Act, 1956 — Section 14
High Courts23 Aug 1960Allowed
Smt. Banso and Others Vs Charan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 45
Hindu Succession Act, 1956 — Section 4(1), 8
High Courts22 Aug 1960
S. Kalyan Singh Vs Sh. Tej Kaur
Punjab And Haryana At Chandigarh · AIR 1961 P&H 480 : (1961) 1 ILR (P&H) 303
Hindu Marriage Act, 1955 — Section 28, 3Punjab Courts Act, 1918 — Section 10, 38, 39
High Courts18 Aug 1960Allowed
The State Vs Gurdial Singh Gill and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 77
Companies Act, 1956 — Section 159, 162, 220Criminal Procedure Code, 1898 (CrPC) — Section 247