High Courts13 Aug 1959
Jagmendar Singh and Others Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1960 P&H 288
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 10, 64
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,527 of 4,611
High Courts12 Aug 1959
Gurkirat Singh Bhai Prem Singh Vs Gurdit Singh S. Gurdial Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 133, 133(1)
High Courts11 Aug 1959
Bhagwani Vs Lakhim Ram and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 437
Civil Procedure Code, 1908 (CPC) — Section 47Registration Act, 1908 — Section 17(2)
High Courts06 Aug 1959
Punjab Medical Education and Relief Society, New Delhi Vs Punjab National Bank Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 627
Displaced Persons (Debts Adjustment) Act, 1951 — Section 16, 16(1), 16(2), 16(3), 16(4)
High Courts05 Aug 1959
NIADAR MAL JAGDISH PARSHAD Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1959) 37 ITR 349
Income Tax Act, 1922 — Section 66(1)
High Courts04 Aug 1959
Ranjit Kaur Vs Avtar Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 221 : (1960) CriLJ 516
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts04 Aug 1959
Ramla Baldev Vs Kiran Singh Mangat and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 420
Punjab Tenancy Act, 1887 — Section 8
High Courts31 Jul 1959
Ram Gopal Vs L. Mohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 226
Registration Act, 1908 — Section 32, 33
High Courts31 Jul 1959
Rukman Kanta Vs Faquir Chand Labhu Ram
Punjab And Haryana At Chandigarh · AIR 1960 P&H 493
Hindu Marriage Act, 1955 — Section 23
High Courts27 Jul 1959Allowed
Mahadev Parshad Vs Mst. Mungi and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 565
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 48 Rule 3, 99
High Courts27 Jul 1959
Bakshi Ram Vs Lilan Devi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 231
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Succession Act, 1925 — Section 229, 230, 369
High Courts24 Jul 1959
Custodian, Evacuee Property, Punjab and Others Vs Parbhu Dayal Chhajan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 298
Administration of Evacuee Property Act, 1950 — Section 46Limitation Act, 1963 — Article 148, 12, 5Redemption of Mortgages (Punjab) Act, 1913 — Section 12
High Courts23 Jul 1959
Taro Vs Darshan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 145
Hindu Succession Act, 1956 — Section 2, 4
High Courts22 Jul 1959
Joti Parshad Jai Gopal and Another Vs Kartar Singh Sahib and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 425
Limitation Act, 1963 — Article 83
High Courts22 Jul 1959
Bakhshi Ram Ladha Ram Vs Shila Devi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 304
Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts22 Jul 1959
S. Amar Singh and Another Vs Harbhagat Kuar and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103
High Courts21 Jul 1959
Shri Gurdwara Sahib Kothi Begowal and Another Vs Harnam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 73
General Clauses Act, 1897 — Section 3
High Courts20 Jul 1959
Municipal Committee, Malerkotla Vs Mohd. Mushtaq
Punjab And Haryana At Chandigarh · AIR 1960 P&H 18 : (1960) CriLJ 111
Constitution of India, 1950 — Article 19, 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 242Pepsu State Vide Patiala Municipal (Executive Officers) Act, 2003 — Section 19
High Courts16 Jul 1959
Kako Vs Ajit Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 328
Hindu Marriage Act, 1955 — Section 10, 23(1)
High Courts16 Jul 1959
Ram Chander Vs The State
Punjab And Haryana At Chandigarh · (1960) CriLJ 651
Penal Code, 1860 (IPC) — Section 307