High Courts18 Sept 1958Dismissed
Rattan Singh and Others Vs Managing Director of the Moga Transport Company, Moga and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 196
Companies Act, 1956 — Section 3(1), 397, 397(2), 67, 67(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,536 of 4,611
High Courts17 Sept 1958Dismissed
Bua Dass Tarachand Vs Piare Lal Dewan Chand
Punjab And Haryana At Chandigarh · AIR 1959 P&H 23
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts17 Sept 1958
Modern Co-operative Transport Society Ltd. Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 22
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(3), 33A
High Courts16 Sept 1958Dismissed
Indian Iron and Steel Company Ltd. Vs The Officer on Special Duty (Central Circle)
Punjab And Haryana At Chandigarh · (1959) 10 STC 150
Constitution of India, 1950 — Article 226
High Courts16 Sept 1958Dismissed
Ratti Ram Pheena Vs Divisional Superintendent Northern Rly., New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 169
Constitution of India, 1950 — Article 311(2)Railways Act, 1890 — Section 120, 121, 47Railways Rules, 1890 — Rule 21
High Courts15 Sept 1958
Lakha Singh Toba Singh and Others Vs Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 157
Pepsu Holdings (Consolidation and Prevention of Fragmentation) Act, 2007 — Section 20(4), 40, 41
High Courts12 Sept 1958Allowed
Firm Munna Lal Raunaq Ram of Nabha and Another Vs Firm of Lachhmandass Devraj and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 49
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20
High Courts10 Sept 1958Allowed
Nihalu and Another Vs Chandar and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 115
High Courts10 Sept 1958Dismissed
The Jullundur Transport Co-operative Society Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 34
Industrial Disputes Act, 1947 — Section 10
High Courts09 Sept 1958
Delhi Cloth Mill Chemical Works Vs Their Workmen
Punjab And Haryana At Chandigarh · (1960) 2 LLJ 449
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11Trade Unions Act, 1926 — Section 15
High Courts08 Sept 1958Allowed
Janak Dulari Vs Narain Dass
Punjab And Haryana At Chandigarh · AIR 1959 P&H 50
Hindu Marriage Act, 1955 — Section 19, 3Punjab Courts Act, 1918 — Section 18, 21
High Courts06 Sept 1958Allowed
The State Vs The Akal Transport Company Private Ltd.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 22 : (1959) CriLJ 79
Companies Act, 1956 — Section 303(2), 314, 652
High Courts05 Sept 1958Dismissed
The Hyderabad (Sind) Electric Supply Co. Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 199
Companies (Amendment) Act, 1956 — Section 34, 592Companies Act, 1913 — Section 23, 277Displaced Persons (Claims) Act, 1950 — Section 2, 6
High Courts03 Sept 1958
State of Punjab and Another Vs S. Gian Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 168
Constitution of India, 1950 — Article 313Punjab Land Revenue Act, 1887 — Section 9
High Courts02 Sept 1958Allowed
Dilbagh Rai Jarry Vs The Divisional Superintendent, Northern Rly. and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 401
Constitution of India, 1950 — Article 311, 311(2)
High Courts02 Sept 1958Allowed
S. Kehar Singh Vs The Punjab Government and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 24
Sikh Gurdwaras Act, 1925 — Section 146, 89, 89(1), 96(1)Sikh Gurdwaras Committee Election Rules, 1954 — Rule 4, 4(1), 4(3)
High Courts29 Aug 1958
COMMISSIONER OF Income Tax, DELHI Vs PARTAP CHAND.
Punjab And Haryana At Chandigarh · (1959) 36 ITR 262
Caste Disabilities Removal Act, 1850 — Section 1
High Courts29 Aug 1958
Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat Vs Pratap Chand Co., British Motor Car Co. (1934) Ltd., New Delhi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 415
Caste Disabilities Removal Act, 1850 — Section 1Income Tax Act, 1922 — Section 3Special Marriage Act, 1954 — Section 10
High Courts28 Aug 1958Dismissed
State of Punjab Vs Joint Hindu Family Trading Firm Rati Ram Banwari Lall and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 173
Defence of India Act, 1939 — Section 17 , 17(2)Defence of India Rules, 1962 — Rule 81(4)Limitation Act, 1908 — Article 2 , 49
High Courts27 Aug 1958Dismissed
Janardhan Bhagwan Dass Vs Sham Lal Nand Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 170
Transfer of Property Act, 1882 — Section 60, 92