High Courts10 Oct 1958
Kewal Kishore Vs Hamad Ahmad Khan and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 181
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,535 of 4,611
High Courts10 Oct 1958Allowed
S. Harkishan Singh Vs S. Mohan Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 192
Constitution of India, 1950 — Article 133(1)
High Courts09 Oct 1958
Barkat Ram Kishan Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 287 : (1959) CriLJ 764
Evidence Act, 1872 — Section 25, 27
High Courts07 Oct 1958Dismissed
Punjab State and Others Vs Mehr Chand
Punjab And Haryana At Chandigarh · AIR 1959 P&H 222
Administration of Evacuee Property Act, 1950 — Section 40, 40(4), 53, 6, 6(2)Constitution of India, 1950 — Article 226, 227
High Courts07 Oct 1958
Ittigi Veerabhadrappa, Mine Owner, Fort, Bellary Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 54
Constitution of India, 1950 — Article 226Mines and Minerals (Regulation and Development) (Amendment) Act, 1957 — Section 5Mines and Minerals (Regulation and Development) Act, 1948 — Section 5
High Courts07 Oct 1958Dismissed
Sardar Partap Singh Vs S. Kartar Singh Chadha and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 309
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 98, 99, 99(1)
High Courts06 Oct 1958
Bawa Mohan Singh Sethi Vs Babu Ram
Punjab And Haryana At Chandigarh · AIR 1959 P&H 160
Civil Procedure Code, 1908 (CPC) — Section 80Legal Practitioners Act, 1879 — Section 13, 14
High Courts03 Oct 1958Allowed
Rulya Ram Vs Chaudhri Multan Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 121
Representation of the People Act, 1951 — Section 117
High Courts01 Oct 1958Allowed
Darshan Lal Vs R.L. Aggarwal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 96
Administration of Evacuee Property Act, 1950 — Section 7, 8, 8(2)Evacuee Interest (Separation) Act, 1951 — Section 2, 5
High Courts30 Sept 1958Dismissed
Union of India (UOI) Vs Raj Kumar Piarelal Jain
Punjab And Haryana At Chandigarh · AIR 1959 P&H 311
Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8
High Courts29 Sept 1958
Ram Rattan and Another Vs Munna Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 217
High Courts29 Sept 1958Dismissed
Karnal Kaithal Co-operative Transport Society Ltd., Karnal Vs The State and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 360 : (1962) 5 FLR 25
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33A
High Courts29 Sept 1958Dismissed
Firm Gulab Rai Girdhari Lal and Others Vs Firm Bansi Lal Hansraj
Punjab And Haryana At Chandigarh · AIR 1959 P&H 102
Arbitration Act, 1940 — Section 19
High Courts24 Sept 1958Dismissed
Dewan Singh Hira Singh Vs Minerva Films Ltd.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 106 : (1959) 29 CompCas 263
Companies Act, 1913 — Section 105C, 81Companies Act, 1956 — Section 115, 41, 72
High Courts23 Sept 1958Allowed
Des Raj and Another Vs Hargurdial Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 249
Evidence Act, 1872 — Section 101 , 102, 103, 104Limitation Act, 1908 — Article 132, 19Transfer of Property Act, 1882 — Section 60, 67
High Courts23 Sept 1958Dismissed
Bhola Nath Bishan Dass Vs The District Magistrate, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 236 : (1959) CriLJ 653
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts22 Sept 1958Allowed
Nasir Ahmed Vs The Chief Commissioner, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 261
Citizenship Act, 1955 — Section 10, 13, 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 10, 19, 226, 5, 7
High Courts22 Sept 1958Allowed
Parshotam Lal L. Vir Bhan Vs Madan Lal Bashambar Das
Punjab And Haryana At Chandigarh · AIR 1959 P&H 145 : (1959) CriLJ 511
Criminal Procedure Code, 1898 (CrPC) — Section 476, 477, 478, 479, 479A
High Courts19 Sept 1958Dismissed
Gopal Dass Labhu Ram Saini Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 113 : (1959) CriLJ 365
Evidence Act, 1872 — Section 25Sea Customs Act, 1878 — Section 114, 167(81)
High Courts19 Sept 1958Allowed
Union of India (UOI) Vs The Commercial Association, Amritsar, Katra Hari Singh Amritsar and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 104
Companies Act, 1913 — Section 4