High Courts19 Mar 1959
Sohan Lal and Others Vs Bal Kishan Ghanu Mal
Punjab And Haryana At Chandigarh · AIR 1960 P&H 275
Punjab Land Revenue Act, 1887 — Section 117Transfer of Property Act, 1882 — Section 55(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,531 of 4,611
High Courts19 Mar 1959
Lachhmi Narain Balu Vs Ghisa Bihari and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 43
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts19 Mar 1959Dismissed
Om Prakash and Another Vs Mansa and Others Mansa and Others Vs Om Prakash and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 626
Limitation Act, 1908 — Section 19
High Courts18 Mar 1959
Jay Bharat Woolen and Silk Mills Vs Regional Provident Funds Commissioner and Others
Punjab And Haryana At Chandigarh · (1960) 1 LLJ 489
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
High Courts18 Mar 1959Dismissed
J.A. Trivedi Brothers Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 589
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 27, 28, 29, 32, 57Mines and Minerals (Regulation and Development) Act, 1948 — Section 4
High Courts17 Mar 1959
Kartar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 181
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47(1), 57, 63(3)
High Courts11 Mar 1959
G.D. Soni Vs S.N. Bhalla
Punjab And Haryana At Chandigarh · AIR 1959 P&H 381
Constitution of India, 1950 — Article 14Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7(2), 7A
High Courts06 Mar 1959
Brij Mohan Lal Murli Dhar Vs Raj Kishore and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 555
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 41 Rule 33, Order 41 Rule 4
High Courts03 Mar 1959Dismissed
Tirlok Singh Gurdit Singh Rajput Vs The Superintendent of Police, Ferozepore
Punjab And Haryana At Chandigarh · AIR 1959 P&H 323 : (1959) CriLJ 900
Constitution of India, 1950 — Article 14, 19(1)Police Act, 1861 — Section 12, 23Punjab Police Rules, 1934 — Rule 23.4
High Courts27 Feb 1959
Bishan Singh Kala Singh and Others Vs Mastan Singh Sarup Singh and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 26
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Contract Act, 1872 — Section 25Limitation Act, 1963 — Section 19
High Courts25 Feb 1959Dismissed
Shivji Nathubhai Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 510
Constitution of India, 1950 — Article 19(1), 226, 31(1)Mineral Concession Rules, 1949 — Rule 27, 28, 32, 57, 59
High Courts25 Feb 1959Allowed
The Malout Transport Company (Private) Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 400 : (1961) 2 FLR 131 : (1959) 1 LLJ 641
Industrial Disputes Act, 1947 — Section 33C, 33C(1), 39
High Courts24 Feb 1959
Basant Singh and Another Vs Tirloki Nath Lachhman Dass and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 610
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts24 Feb 1959
Gurmit Singh Partap Singh Vs Tara Singh Sahib Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 6
High Courts19 Feb 1959
SUMAT PARSHAD Vs Income Tax OFFICER, A WARD, BHATINDA AND OTHERS.
Punjab And Haryana At Chandigarh · (1960) 40 ITR 692
Constitution of India, 1950 — Article 226
High Courts19 Feb 1959Dismissed
Miss Shanti Singh Vs Governor of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 375 : (1959) CriLJ 1018
Citizenship Act, 1955 — Section 3Constitution of India, 1950 — Article 166(2), 5
High Courts17 Feb 1959
Abdul Wahab Vs Phiraya Lal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 586
Civil Procedure Code, 1908 (CPC) — Section 99Delhi and Ajmer Rent Control Act, 1952 — Section 34(1)Punjab Courts Act, 1918 — Section 37, 39(3)
High Courts16 Feb 1959Allowed
Ghaki Mal Hukam Chand and Others Vs Punjab National Bank Ltd.
Punjab And Haryana At Chandigarh · AIR 1961 P&H 91
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3 , Order 30 Rule 1, Order 30 Rule 4, Order 41 Rule 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 11, 15, 17, 2(9), 21Evidence Act, 1872 — Section 114
High Courts11 Feb 1959Dismissed
Ram Singh Sant Ram Vs Jasmer Singh Hardit Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 582
Registration Act, 1908 — Section 36, 72, 77
High Courts06 Feb 1959Allowed
Kishori Lal Vs Sital Parshad and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 599
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11