High Courts24 Sept 1959
Girdhari Lal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 244
Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)Pepsu Civil Services (Temporary Service) Rules, 1955 — Rule 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,525 of 4,611
High Courts23 Sept 1959
Simplex Manufacturing Company (Private) Ltd. Vs The Hindustan Tools Mfg. Co. Ltd. (In Liquidation)
Punjab And Haryana At Chandigarh · AIR 1960 P&H 164
Companies Act, 1913 — Section 171Companies Act, 1956 — Section 528 , 529Delhi and Ajmer Rent Control Act, 1952 — Section 11, 2, 4, 8, 8(7)
High Courts21 Sept 1959
Union of India Vs Tara Rani and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 291
Contract Act, 1872 — Section 151, 152, 161Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(6)Railways Act, 1890 — Section 72(1)
High Courts17 Sept 1959
Kidar Nath L. Jagan Nath Aggarwal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 122 : (1960) CriLJ 390
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 193
High Courts16 Sept 1959
Gurbakhsh Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 211 : (1960) CriLJ 511
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151, 481Penal Code, 1860 (IPC) — Section 228
High Courts16 Sept 1959
The Central Bank of India Ltd. Vs Khub Ram Roop Chand and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 157
Negotiable Instruments Act, 1881 (NI) — Section 1, 13, 5Paper Currency Act, 1871 — Section 21
High Courts15 Sept 1959
Chanan Das Mukhi Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 235
Constitution of India, 1950 — Article 226Displaced Persons (Claims) Act, 1950 — Section 2
High Courts11 Sept 1959
Anguri Devi Vs Bal Ram Ganpat Rai and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 204
Arbitration Act, 1940 — Section 14(1), 14(2), 20General Clauses Act, 1897 — Section 8Limitation Act, 1963 — Article 120, 178, 181
High Courts11 Sept 1959
Asia Udyog Ltd. Vs Daulat Ram Kapur
Punjab And Haryana At Chandigarh · AIR 1960 P&H 349
High Courts11 Sept 1959
COMMISSIONER OF Income Tax, NEW DELHI Vs BESUMAL JAGAT NARAIN.
Punjab And Haryana At Chandigarh · (1960) 38 ITR 447
Income Tax Act, 1961 — Section 66(2)
High Courts10 Sept 1959
Hazara Singh Hakim Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 286 : (1960) CriLJ 653
Penal Code, 1860 (IPC) — Section 457
High Courts09 Sept 1959
Ram Singh Narain Singh Vs F. Dewan Chand Nand Kishore and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 287 : (1960) 62 PLR 58
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107, 107(1), 34Negotiable Instruments Act, 1881 (NI) — Section 79
High Courts08 Sept 1959
Manna Singh Allah Singh Vs Wasti Ram Saraf and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 296
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Specific Relief Act, 1963 — Section 42Transfer of Property (Amendment) Supplementary Act, 1929 — Section 2, 5
High Courts07 Sept 1959Dismissed
Angad Ram Ram Singh Vs Gainda Mal Charanji Lal and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 165
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2)
High Courts07 Sept 1959
Shamlal Thakar Dass Aggarwal Vs Punjab National Bank Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 370
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1963 — Section 5
High Courts04 Sept 1959
Ram Parkash Rakhra Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 278
Constitution of India, 1950 — Article 226, 227Urban Immovable Property Tax Act, 1932 — Section 10, 15, 24, 8, 9
High Courts03 Sept 1959
Autar Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 364 : (1960) CriLJ 989
Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 133, 8Penal Code, 1860 (IPC) — Section 120
High Courts02 Sept 1959
Parmeshwari Dass Wadhera Vs The Commissioner of Income Tax, East Punjab and Delhi Province, Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 57 : (1960) 38 ITR 424
Income Tax Act, 1961 — Section 66(1)
High Courts02 Sept 1959Dismissed
Mst. Mato Vs Sadhu
Punjab And Haryana At Chandigarh · AIR 1961 P&H 152
Hindu Marriage Act, 1955 — Section 10
High Courts01 Sept 1959Allowed
Balwant Rai Kumar Vs Smt. Amrit Kaur
Punjab And Haryana At Chandigarh · AIR 1961 P&H 495
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2), 47