High Courts24 May 1957Dismissed
Ganda Singh and Others Vs Ram Narain Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 147
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 2, Order 8 Rule 2Limitation Act, 1908 — Article 142 , 144
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,546 of 4,611
High Courts23 May 1957
Pt. Ram Parkash Vs Smt. Savitri Devi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 87
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2, 2(4)
High Courts22 May 1957Dismissed
Robindra Textile Mills Vs Secretary, Ministry of Labour, Govt. of India, New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 55 : (1960) 1 LLJ 650
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16(1)
High Courts22 May 1957Allowed
Inder Dev and Others Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 91
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18
High Courts22 May 1957Dismissed
Goverdhandas and Another Vs Second Punjab Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 603 : (1957) 2 LLJ 460
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 12(3), 18, 19Trade Unions Act, 1926 — Section 8
High Courts17 May 1957Allowed
Mohan Singh Chaudhari Vs Divisional Personnel Officer, Northern Railway and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 37
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 311(1)
High Courts15 May 1957Dismissed
Daulat Ram Rala Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1958 P&H 19
Arbitration Act, 1940 — Section 2, 30, 34Contract Act, 1872 — Section 29Evidence Act, 1872 — Section 114
High Courts14 May 1957Dismissed
Lala Gian Chand and Others Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1957) 8 STC 645
Constitution of India, 1950 — Article 14, 19, 226
High Courts14 May 1957Dismissed
Banarsi Dass Vs Om Parkash and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 301
Arbitration Act, 1940 — Section 14(2), 44Arbitration Rules, 1940 — Rule 10
High Courts13 May 1957Dismissed
Ramlal and Others Vs Chetu alias Chet Ram and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 335
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Article 142 , 144
High Courts09 May 1957Dismissed
Roshan Lal L. Malik Ram and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 297 : (1957) CriLJ 1448
Criminal Procedure Code, 1898 (CrPC) — Section 517, 517(1), 519
High Courts07 May 1957Allowed
Sita Ram Gurdas Mal Vs Collector of Central Excise, New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 35
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 182, 188
High Courts03 May 1957Dismissed
The Textile Workers Union, Amritsar Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 255 : (1958) 2 LLJ 103
General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts01 May 1957Allowed
Mt. Chinto and Another Vs Narinjan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 317
Evidence Act, 1872 — Section 115Limitation Act, 1908 — Section 12Pepsu High Court Rules — Rule 6
High Courts01 May 1957Dismissed
Sansar Chand Mela Ram Vs Sham Lal Dhanpat Rai and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 307
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 144, 151, 47
High Courts24 Apr 1957
Jai Bharat Woollen and Silk Mills Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1957) 2 LLJ 464
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 25F, 3
High Courts22 Apr 1957Allowed
The State Vs Murli Dhar
Punjab And Haryana At Chandigarh · AIR 1958 P&H 17 : (1958) CriLJ 92
Police Act, 1861 — Section 29, 46Police Rules — Rule 16.21(1)
High Courts15 Apr 1957Dismissed
Shiv Parshad Vs Bhagwan Das and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 228 : (1958) CriLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(4), 439, 439(5)
High Courts11 Apr 1957Dismissed
Surrendra Nath Vs The Chief Conservator of Forests, Punjab, Simla and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 16
Constitution of India, 1950 — Article 226, 311
High Courts11 Apr 1957Allowed
Punjab State Vs Moji Ram
Punjab And Haryana At Chandigarh · AIR 1957 P&H 223
Arbitration Act, 1940 — Section 2, 34