High Courts19 May 1959
Achhru Ram and Others Vs Hari Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 216
Specific Relief Act, 1877 — Section 20
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,529 of 4,611
High Courts18 May 1959
Pritam Chand Kirpa Mall and Another Vs Rulda Maingal Jat and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 4
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts16 May 1959Allowed
Basant Ram Ralla Ram Vs Gurcharan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 578
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13(2)
High Courts14 May 1959
Giani Ram Vs Attar Chand and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 80 : (1960) CriLJ 275
Constitution of India, 1950 — Article 50Criminal Procedure Code, 1898 (CrPC) — Section 155, 176, 186, 190(1), 192Gram Panchayat Act — Section 38, 41
High Courts13 May 1959Dismissed
State Vs Sat Ram Dass
Punjab And Haryana At Chandigarh · AIR 1959 P&H 497 : (1959) CriLJ 1207
Criminal Procedure Code, 1898 (CrPC) — Section 423(1)Punjab Opium Orders, 1956 — Order 21.5
High Courts12 May 1959Dismissed
Shri Krishna Aggarwal Vs Satya Dev
Punjab And Haryana At Chandigarh · AIR 1959 P&H 501
Delhi Rent Control Act, 1958 — Section 57(2)
High Courts08 May 1959
KUNDAN LAL Vs Income Tax OFFICER, B WARD, AMRITSAR.
Punjab And Haryana At Chandigarh · (1959) 37 ITR 337
Constitution of India, 1950 — Article 226
High Courts07 May 1959
Aeron Steel Rolling Mills Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 55
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33Punjab Municipal Act, 1911 — Section 238
High Courts06 May 1959Allowed
Tara Singh and Another Vs Gurdial Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 518 : (1959) CriLJ 1212
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 May 1959Allowed
Sat Narain Beli Ram Vs Custodian Evacuee Property, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 417
Administration of Evacuee Property (Amendment) Act, 1956 — Section 1(2), 46, 48(1), 48(2)Administration of Evacuee Property Act, 1950 — Section 46, 48Civil Procedure Code, 1908 (CPC) — Section 9
High Courts01 May 1959
East Punjab Province (State of Punjab) Vs Modern Cultivators, Ladwa
Punjab And Haryana At Chandigarh · AIR 1960 P&H 66
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 36
High Courts28 Apr 1959
Grison Knitting Works Vs Laxmi Commercial Bank Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 4Contract Act, 1872 — Section 107, 176, 177Law of Property Act, 1925 — Section 103, 196
High Courts28 Apr 1959Allowed
Shiv Dayal and Others Vs Karam Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 567
Hindu Succession Act, 1956 — Section 8
High Courts27 Apr 1959Allowed
Bhura Mal Dan Dayal Vs Imperial Flour Mills Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 629
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts27 Apr 1959
Marwa Manghani Vs Sanghram Sampat
Punjab And Haryana At Chandigarh · AIR 1960 P&H 35
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 63, 65
High Courts27 Apr 1959
Arjan Singh and Another Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 33
High Courts24 Apr 1959
Fazilka Electric Supply Co. Ltd. Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 483 : (1959) 36 ITR 411
Electricity Act, 1910 — Section 7, 7(1)Government of India Act, 1935 — Section 175(3)Income Tax Act, 1922 — Section 10(2)
High Courts23 Apr 1959
Harbans Singh Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 182
Arbitration Act, 1940 — Section 28, 33Civil Procedure Code, 1908 (CPC) — Section 21
High Courts23 Apr 1959
LALA RAJESHWAR PERSHAD Vs Income Tax OFFICER, A WARD, AMBALA CANTT., AND ANOTHER.
Punjab And Haryana At Chandigarh · (1959) 36 ITR 492
Constitution of India, 1950 — Article 19, 226
High Courts21 Apr 1959Dismissed
Labh Singh Vs Chief Settlement Commissioner (Rural) Punjab, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 575
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 22, 24