COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,544 of 4,611

High Courts14 Oct 1957Dismissed

Haji Nadir Ali Khan and Others Vs The Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 177

Constitution of India, 1950 — Article 14, 31Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 6

High Courts14 Oct 1957

Balmukand L. Hira Nand Vs Pindi Dass (deceased) and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 267

High Courts11 Oct 1957Dismissed

Ram Udhar and Others Vs Hari Chand and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 140

Transfer of Property Act, 1882 — Section 105, 58

High Courts11 Oct 1957Allowed

Regional Director, Employees State Insurance Corporation, New Delhi Vs Dyer Meakin Breweries Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 136

Employees State Insurance Act, 1948 — Section 61, 67Fatal Accidents Act, 1855 — Section 1, 2

High Courts09 Oct 1957Dismissed

Smt. Mohd.-un-Nisa Begum Vs Fayaz Ali Hashmi

Punjab And Haryana At Chandigarh · AIR 1958 P&H 437

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 44 Rule 1, 115

High Courts26 Sept 1957

Lakha Singh Hamir Singh Vs Harbhajan Singh Sunder Singh and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 102

Arbitration Act, 1940 — Section 21Trusts Act, 1882 — Section 43, 48

High Courts26 Sept 1957Allowed

Kasturi Rao and Another Vs Mehar Singh and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 350

Civil Procedure Code, 1908 (CPC) — Section 150, 37, 38, 39

High Courts26 Sept 1957Allowed

Firm Gulab Singh Johri Mal Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1958 P&H 174

Post Office Act, 1898 — Section 6Post Office Rules, 1933 — Rule 35, 72, 73, 74, 75

High Courts25 Sept 1957Dismissed

S. Anup Singh S. Amrik Singh Vs Sardarni Harbans Kaur Sardarni Harbans Kaur Vs S. Anup Singh S. Amrik Singh

Punjab And Haryana At Chandigarh · AIR 1958 P&H 116

Civil Procedure Code, 1908 (CPC) — Section 100, 99Constitution of India, 1950 — Article 363Evidence Act, 1872 — Section 167

High Courts24 Sept 1957

S. RAGHBIR SINGH SANDHAWALIA Vs COMMISSIONER OF Income Tax, PUNJAB, PEPSU AND HIMACHAL PRADESH, SIMLA.

Punjab And Haryana At Chandigarh · (1958) 34 ITR 719

Transfer of Property Act, 1882 — Section 53

High Courts24 Sept 1957

S. Raghbir Singh Sandhawalia Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · AIR 1958 P&H 250

Income Tax Act, 1922 — Section 14, 23, 6, 8Transfer of Property Act, 1882 — Section 122

High Courts19 Sept 1957

Sat Parkash L. Tara Chand and Another Vs Dr. Bodh Raj L. Bhagwan Das Khatri and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 111

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 46, 55, 74

High Courts18 Sept 1957Dismissed

K.R. Sharma Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 27 : (1958) CriLJ 94

Constitution of India, 1950 — Article 226, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 537Penal Code, 1860 (IPC) — Section 109, 161

High Courts16 Sept 1957

Inder Chand Jain Vs Pooran Chand Bansi Dhar

Punjab And Haryana At Chandigarh · AIR 1959 P&H 614

Arbitration Act, 1940 — Section 2, 32, 33

High Courts16 Sept 1957Allowed

Braham Dutt Vs East Punjab Province and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 351

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 80East Punjab Evacuees (Administration of Property) Act, 1947 — Section 19East Punjab Evacuees (Administration of Property) Ordinance, 1947 — Section 7(2) , 7(3)

High Courts14 Sept 1957Allowed

Union of India (UOI) Vs Harbans Singh and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 39

Constitution of India, 1950 — Article 300

High Courts06 Sept 1957Dismissed

Kuldip Singh and Another Vs Maqbul Kaur Maqbul Kaur Vs Kuldip Singh and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 313

Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133

High Courts05 Sept 1957Dismissed

Punjab State Club, Simla Vs Municipal Committee, Simla

Punjab And Haryana At Chandigarh · AIR 1959 P&H 220

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 47(2), 47(3)

High Courts05 Sept 1957

Satish Chander and Another Vs Delhi Improvement Trust, etc.

Punjab And Haryana At Chandigarh · AIR 1958 P&H 1

Constitution of India, 1950 — Article 19(1), 19(5)Government Premises (Eviction) Act, 1950 — Section 2, 3, 4, 5, 6

High Courts04 Sept 1957Dismissed

Shiv Singh Rakha Das Vs Jiwan Dass and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 164

Evidence Act, 1872 — Section 134, 5Punjab Tenancy Act, 1887 — Section 50(1)