High Courts13 May 1960
Jit Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 547 : (1960) CriLJ 1375
Constitution of India, 1950 — Article 134, 134(1)Punjab Municipal Act, 1911 — Section 62(10)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,517 of 4,611
High Courts12 May 1960Allowed
Firm Tirath Ram and Sons Vs Free India General Insurance Co. Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 79
Civil Procedure Code, 1908 (CPC) — Section 151Displaced Persons (Debts Adjustment) Act, 1951 — Section 17, 18, 18(2)
High Courts12 May 1960Dismissed
Thakar Singh Natha Singh Vs Partap Singh Rur Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 375
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts09 May 1960
Life Insurance Corporation of India Vs Gurdial Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 607
Civil Procedure Code, 1908 (CPC) — Section 100Insurance Act, 1938 — Section 44Limitation Act, 1963 — Article 120, 64, 85
High Courts09 May 1960
Nathu Ram Vs Jagan Nath and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 521
High Courts05 May 1960
Har Sarup Guta Vs S. Aggarwal Khushi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 653
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts02 May 1960
Dr. Tarlochan Singh Vs Smt. Mohinder Kaur
Punjab And Haryana At Chandigarh · AIR 1961 P&H 508
Hindu Marriage Act, 1955 — Section 24, 28
High Courts02 May 1960
R.L. Aggarwal and Others Vs Darshan Lal Asa Ram and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 612
Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 6, 7, 9Limitation Act, 1963 — Article 148, 28
High Courts28 Apr 1960
Baddu Mal Vs Cantonment Board, Jullundur
Punjab And Haryana At Chandigarh · AIR 1960 P&H 561
Cantonments Act, 1924 — Section 259, 273(4), 81, 82, 82(2)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Apr 1960Dismissed
Kishanlal Malhotra Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1961 P&H 5
Contract Act, 1872 — Section 196, 197Government of India Act, 1935 — Section 175(3)Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8(1), 8(1)
High Courts22 Apr 1960Dismissed
Bhagwan Das Sud and Sons Vs Financial Commissioner
Punjab And Haryana At Chandigarh · (1960) 11 STC 431
East Punjab General Sales Tax Act, 1948 — Section 22(1)
High Courts22 Apr 1960
Firm Hira Lal Girdhari Lal and Another Vs Baij Nath Hardial Khatri
Punjab And Haryana At Chandigarh · AIR 1960 P&H 450
Contract Act, 1872 — Section 49
High Courts21 Apr 1960Allowed
Smt. Malkan Rani Vs Krishan Kumar
Punjab And Haryana At Chandigarh · AIR 1961 P&H 42
Hindu Marriage Act, 1955 — Section 24, 28
High Courts21 Apr 1960
Ram Krishna Dalmia and Another Vs Firoze Chand
Punjab And Haryana At Chandigarh · AIR 1960 P&H 430 : (1960) 62 PLR 697
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 136, 3
High Courts19 Apr 1960Allowed
Bir Inder Nath Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1961 P&H 436
Post Office Act, 1898 — Section 47
High Courts19 Apr 1960Dismissed
Ronaq Mal Chimna Mal Vs Kasturi Mal Lachhman Dass and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 423
Civil Procedure Code, 1908 (CPC) — Section 60(1)Transfer of Property Act, 1882 — Section 53
High Courts18 Apr 1960Dismissed
Lal Chand Kallu Mal Jain Vs Atma Ram and another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 444
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58(c)
High Courts18 Apr 1960
Chandan Lal Joura Vs Amin Chand Mohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 500
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18 , Order 11 Rule 21, Order 17 Rule 3Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts18 Apr 1960
Official Receiver of the Estate of Daulat Ram Surana Vs Deputy Custodian General, Evacuee, Property and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 78
Administration of Evacuee Property Act, 1950 — Section 17, 2(I), 7, 7(1), 8Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 226, 227
High Courts08 Apr 1960
A.C. Goel Vs First National Bank Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 476 : (1960) 30 CompCas 317
Banking Companies Act, 1949 — Section 45BCompanies Act, 1956 — Section 441Displaced Persons (Debts Adjustment) Act, 1951 — Section 19, 19(2), 19(6), 20, 20(1)