High Courts11 Apr 1958Allowed
Modern Textile Mills (Private) Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 467 : (1959) 1 LLJ 52
Industrial Disputes Act, 1947 — Section 10, 2, 33A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,539 of 4,611
High Courts11 Apr 1958Dismissed
Aeron Steel Rolling Mills Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 386 : (1959) 1 LLJ 73
Industrial Disputes Act, 1947 — Section 33B
High Courts11 Apr 1958Allowed
Metro Motors Private Ltd. Vs Regional Provident Fund Commissioner, Punjab Ambala Cantt. and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 89 : (1959) 1 LLJ 56
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 2
High Courts11 Apr 1958Dismissed
Faqir Chand Aggarwal Vs Smt. Bhagwanti and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 287
Constitution of India, 1950 — Article 228
High Courts10 Apr 1958Dismissed
Shorilal Vs Second Industrial Tribunal Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 396 : (1959) 1 LLJ 70
Industrial Disputes Act, 1947 — Section 10, 2
High Courts10 Apr 1958
Sadhu Singh S. Mula Singh Vs District Board, Gurdaspur
Punjab And Haryana At Chandigarh · (1958) 04 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts09 Apr 1958
Hazara Singh and Others Vs Banta Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 257
Succession Act, 1925 — Section 119, 120(1), 63
High Courts07 Apr 1958Dismissed
Jaswant Rai Beri and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 425
Constitution of India, 1950 — Article 166, 19, 19(1), 19(6)Minimum Wages (Central) Rules, 1950 — Rule 9Minimum Wages Act, 1948 — Section 3, 30, 4(1), 5(2), 9
High Courts31 Mar 1958
R. B. L. BANARSI DASS and CO. LTD. Vs Income Tax APPELLATE TRIBUNAL, DELHI BENCH, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1959) 35 ITR 624
Income Tax Act, 1961 — Section 66(2)
High Courts31 Mar 1958
Meena Ram Vs Mst. Dwarki
Punjab And Haryana At Chandigarh · AIR 1958 P&H 417 : (1958) CriLJ 1344
Criminal Procedure Code, 1898 (CrPC) — Section 191Pepsu Panchayat Raj Act, 2008 — Section 67, 67(1), 67(2)
High Courts25 Mar 1958Allowed
S. Kuldip Singh and Another Vs The Tehsildar and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 244 : (1958) 34 ITR 164
Income Tax Act, 1922 — Section 2(9), 46(2)Punjab Land Revenue Act, 1887 — Section 69, 69(1), 69(4)
High Courts24 Mar 1958Dismissed
The State Vs Dial Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 310 : (1958) CriLJ 1092
Criminal Procedure Code, 1898 (CrPC) — Section 339(3)
High Courts24 Mar 1958
KANWAL NARAIN KHANNA Vs Income Tax OFFICER, CENTRAL CIRCLE III, NEW DELHI, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1959) 35 ITR 584
Constitution of India, 1950 — Article 226
High Courts17 Mar 1958
Birla Cotton Spinning and Weaving Mills Ltd. Vs Additional Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 76 : (1963) 1 ILR (P&H) 1
Constitution of India, 1950 — Article 14, 226, 239(1), 246(4), 367Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 33Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16
High Courts17 Mar 1958Dismissed
Hoshiar Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 312 : (1958) CriLJ 1093
Criminal Procedure Code, 1898 (CrPC) — Section 369, 561A
High Courts10 Mar 1958
Leo Roy Frey Vs R. Prasad and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 377 : (1958) CriLJ 1225
Constitution of India, 1950 — Article 19, 19(1)Contempt of Courts Act, 1971 — Section 3, 4
High Courts10 Mar 1958Allowed
Partap Singh Kairon Vs Gurmej Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 409
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Constitution of India, 1950 — Article 227
High Courts06 Mar 1958Allowed
Dayal Jawala Vs Buja Biru and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 326
Hindu Succession Act, 1956 — Section 14, 15
High Courts04 Mar 1958Allowed
Guran Ditta Mal and Others Vs Banna Mal deceased through Sain Dass and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 469
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(3), 11
High Courts04 Mar 1958
The Hoshiarpur Electric Supply Co. Vs Commissioner of Income Tax, Simla
Punjab And Haryana At Chandigarh · AIR 1958 P&H 393 : (1958) 33 ITR 686
Income Tax Act, 1922 — Section 10(1)