High Courts21 Apr 1959
The State Vs Santokh Singh Samund Sing
Punjab And Haryana At Chandigarh · AIR 1960 P&H 31 : (1960) CriLJ 113
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151, 496, 514, 515
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,530 of 4,611
High Courts21 Apr 1959
Dalip Singh Arjan Singh Vs Rakha Ram L. Munshi Ram
Punjab And Haryana At Chandigarh · AIR 1960 P&H 176
East Punjab Urban Rent Restriction Act, 1949 — Section 3Taxation on Income (Investigation Commission) Act, 1947 — Section 5(4)
High Courts21 Apr 1959
The State Vs Santokh Singh Samund Singh
Punjab And Haryana At Chandigarh · (1960) CriLJ 115
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151
High Courts20 Apr 1959Dismissed
Ganga Ram Bhatia Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 643
Constitution of India, 1950 — Article 226, 311(2), 32
High Courts20 Apr 1959
S. Gurdit Singh Wadhera Vs Regional Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 58
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10
High Courts15 Apr 1959Allowed
Panipat Electric Supply Co. Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 571
Electricity Act, 1910 — Section 7
High Courts15 Apr 1959
The Court of Wards of the Estate of Bedi Devinder Singh of Una Vs S. Iqbal Singh Chadha
Punjab And Haryana At Chandigarh · AIR 1960 P&H 82
Constitution of India, 1950 — Article 226Court of Wards Act — Section 9
High Courts14 Apr 1959
State of Punjab Vs Krishnan Lal
Punjab And Haryana At Chandigarh · AIR 1960 P&H 664 : (1960) CriLJ 1659
Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 114Sea Customs Act, 1878 — Section 167, 178
High Courts08 Apr 1959Dismissed
Bhagwat Dayal and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 544
Constitution of India, 1950 — Article 14, 19(1), 226, 31, 31(2)Land Acquisition Act, 1894 — Section 3, 3, 38, 40, 6
High Courts08 Apr 1959
Firm Munshi Ram Ruplal Vs Firm Madanlal Chaman Parkash Sethi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 15
Contract Act, 1872 — Section 213
High Courts07 Apr 1959
Harbans Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 65
Government of India Act, 1935 — Section 241
High Courts07 Apr 1959Allowed
Ram Sundri alias Sham Sundri Vs Collector, Ludhiana and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 413
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 80
High Courts01 Apr 1959
Dhian Singh Khazan Singh Vs Deputy Secretary to Government of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 41
Constitution of India, 1950 — Article 226, 227
High Courts31 Mar 1959Dismissed
Jagatjit Cotton Textile Mills Ltd., Phagware Vs Industrial Tribunal, Patiala and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 389
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1), 15(1), 7, 7(1)
High Courts31 Mar 1959Dismissed
Union of India (UOI) and Others Vs Triloki Nath Bhasin
Punjab And Haryana At Chandigarh · AIR 1961 P&H 154 : (1961) 2 FLR 348 : (1961) 2 LLJ 62
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 1(6), 2, 4(1), 4(2), 7
High Courts31 Mar 1959Dismissed
Prabhudayal Himatsingka and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 460
Constitution of India, 1950 — Article 14, 217, 217(1), 226Industrial Disputes Act, 1947 — Section 10(1), 2, 33B, 7(3)
High Courts30 Mar 1959
Pateshwari Parshad Singh Vs A.S. Gilani A.S. Gilani Vs Pateshwari Parshad Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 420
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts30 Mar 1959Allowed
Jagat Ram Vs Mst. Basanti and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 581
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 42
High Courts23 Mar 1959
Simla Banking and Industrial Co. Ltd., (in Liquidation) Vs Pritams
Punjab And Haryana At Chandigarh · AIR 1960 P&H 42
Banking Companies Act, 1949 — Section 45DDisplaced Persons (Debts Adjustment) Act, 1951 — Section 17
High Courts20 Mar 1959
Shambhu Nath Vaid Vs Labour Court and Others
Punjab And Haryana At Chandigarh · (1959) 2 LLJ 646
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 7